Section 4(1) in Rajasthan Electricity Regulatory Commission (tariff for Captive Power Plants) Regulations, 2007
(1)The Captive Power Plant, after meeting requirement of captive use by its industrial unit, shall have option for sale of electricity available after fulfilling eligibility criteria of CPP;(a)to Distribution licensee within the state under different mode of commercial arrangements(b)balance, after meeting requirement at serial number (a); to third party, or to other than the distribution licensee within the State, through open access which shall be governed by RERC (Terms & Condition for Open Access) Regulations, 2004 (Open Access Regulations).
