Section 5 in Delhi Electricity Regulatory Commission (Grant of Consent for Captive Power Plants) Regulations, 2002
5. Existing Captive Power Plants.
- All existing CPPs who had taken consent from the Board or any other authority earlier need not renew their consent for the remaining part of validity period of the consent and status quo shall be observed for the remaining period, provided that in the operation of the CPP they shall comply with the provisions of these regulations. However, such CPPs shall send details to the Commission about their existing arrangements with the Board along with a copy of the consent within 3 months of notification of these regulations as per Annexure I. The Board shall also forward the fist of such CPPs to the Commission within this period as per Annexure 1.
