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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(s) in Coal Blocks Allocation Rules, 2017

(s)"operating special purpose vehicle" means an entity incorporated by the nodal agency designated by the Central Government for the purpose of an Ultra Mega Power Project and shall -
(i)be transferred to the awardee of an Ultra Mega Power Project on the basis of competitive bids for tariff for the execution of the Ultra Mega Power Projects;
(ii)execute the power purchase agreement with the distribution licensees for execution of the Ultra Mega Power Project;
(iii)hold the land required for the construction of the Ultra Mega Power Project on lease basis acquired in the name of infrastructure special purpose vehicle; act as a mine development operator of the captive coal mine allocated to the infrastructure special purpose vehicle.