(1)Generating Stations. - A generating station except the following gets covered by intra-state ABT, if:-(I)Covered by inter-state ABT, or(II)Nuclear, Wind and Solar Power Stations, or(III)Run of River Hydro Power Stations without storage facility, and hydro power stations of Rajasthan Rajya Vidyut Utpadan Nigam Limited (RVUN) and its partnership projects(IV)Power Plants of capacity below 10 MW capacity:Provided, intra state ABT will not be applicable to a generating station or trading licensee or distribution licensee effecting supply to open access consumer unless, such generating station or a trading licensee is governed by the inter-state ABT or intra-state ABT, as the case may be:Provided, in respect of captive power plants (CPP) the rated capacity of the generating station, will be the effective rated capacity available after captive use i.e. the captive use will not be less than 51% of the installed capacity:Provided further, the ABT applicability to CPP will be governed by the relevant Regulations of RERC.
