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State of Uttar Pradesh - Section

Section 25 in The U.P. Electricity Regulatory Commission (Captive and Non-Conventional Energy Generating Plants) Regulations, 2009

25. Capacity of NCE Generating Plants.

(1)The optimum capacity of Generating Plant shall be assessed by the Generating Company in the detailed project report in view of potential of electricity generation available with such source.
(2)Any person intending to set-up a NCE source based Generating Plant shall submit the detailed project report, scheduled date of commercial operation and half yearly progress report of construction of the plant to the Commission for information and record. The necessary information to be accompanied with the detailed project report shall be as per Annexure - 2 of these Regulations.
(3)The Commission may in its discretion refer any technical matter relating to Generation and Transmission to Central Electricity Authority for examination.
(4)The Generating Plant shall abide by the grid discipline and shall not be entitled for any compensation in the event of grid failure or any interruptions or damage to the plant or its associated sub-stations or transmission line on account of any happening in the grid.