Section 4(d) in Delhi Electricity Regulatory Commission (Grant of Consent for Captive Power Plants) Regulations, 2002
(d)The Commission shall not grant/renew consent unless it is shown that the applicant(s)and the beneficiary(ies) of the CPP is/are the same person(s) and the applicant(s) shall furnish relevant documents to that effect as a proof to the satisfaction of the Commission.
