Section 60(2) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(2)A distribution licensee or a person having power purchase agreement for firm power for more than one year may surrender his share in installed capacity in favour of another distribution licensee within the State. In such circumstances, the capacity charges payable shall be revised in accordance with capacity surrendered and additional capacity acquired. Any such reallocation shall be notified by the SLDC or State Power Committee in advance, at least 3 days prior to such reallocation taking effect.
