Section 17 in UPERC (Captive and Renewable Energy Generating Plants) Regulations, 2014
17. Sale of Power.
- 1. A Captive Generating Plant may enter into an agreement with the Distribution Licensee for sale of its surplus capacity based on Model PPA available at Annexure 4 to these Regulations. The parties to the agreement may make plant/site specific changes in the Model PPA not inconsistent with the Act and relevant Regulations. Such changes shall however be subject to approval of the Commission:Provided that the plant may also supply electricity to a consumer who is permitted open access as per provisions of Open Access Regulations.
