Section 4(vii) in Central Electricity Regulatory Commission (Power Market) Regulations, 2010
(vii)Capacity Contracts -These are contracts where the capacity of a generating station is booked in advance and consideration is paid by the buyer with the right to require the generator to despatch electricity as and when required by such buyer at any time during the tenure of the contract. These can be transacted both on OTC markets and /or on Exchanges .
