Section 3(vii) in Delhi Electricity Regulatory Commission (Grant of Consent for Captive Power Plants) Regulations, 2002
(vii)The Board shall, within 15 days from the date of notification of these regulations in the official gazette, designate officers for the purpose of submission of copy of application for grant/renewal of consent for CPP to the Board and for issuing notice for unauthorized use of CPP areawise/districtwise and shall notify their designation, office address and the timing for submission of the application for grant/renewal of consent.
