Section 10 in Rajasthan Electricity Regulatory Commission (tariff for Captive Power Plants) Regulations, 2007
10. Minimum billing.
(1)Provisions of minimum billing, if applicable, on consumers with embedded CPP (i.e CPP and its industrial unit located in same premises) shall be reduced by the energy charges to the extent of net energy supply effected under FP & NFP contract.(2)CPP will be allowed to reduce the contract demand of its industrial unit with the licensee/Discom at one month notice normally not more than once in a year.
