Section 2(vii) in Delhi Electricity Regulatory Commission (Grant of Consent for Captive Power Plants) Regulations, 2002
(vii)"Consent" shall mean the consent of the Commission envisaged under section 44 of the Supply Act read with section 26(3) and 63(3) (v) of the Act which shall be without prejudice to the compliance of any other law for the time being in force.
