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NCT Delhi - Section

Section 4 in Delhi Electricity Regulatory Commission (Grant of Consent for Captive Power Plants) Regulations, 2002

4. Procedure for Grant/Renewal of Consent for Captive Power Plant.

- (i) Filing of application :
(a)Application for grant/renewal of consent for setting up/operation of CPP shall be submitted, in duplicate, to the Commission in the prescribed form as per the format given in Annexure -II. The applicant shall file an affidavit in support of this application as per the format given in Annexure III.
(b)The applicant shall apply simultaneously for No Objection Certificate from Government of NCT of Delhi through Power Department by submission of a copy of the application and the copy of acknowledgement shall be filed along with the application to the Commission.
(c)Two copies of the application shall also be submitted to the designated officer of the Board and the copy of acknowledgement shall be filed along with the application to the Commission.
(d)The Commission shall not grant/renew consent unless it is shown that the applicant(s)and the beneficiary(ies) of the CPP is/are the same person(s) and the applicant(s) shall furnish relevant documents to that effect as a proof to the satisfaction of the Commission.
(e)In case of CPPs proposed to be operated in parallel with the Board's system, additional data as per Annexure -IV shall be submitted along with the application.
(f)For capacity above 25 MW, consultation with the Authority is mandatory as per the Supply Act. Accordingly, Feasibility Report of the proposed project (in quadruplicate), as per the guidelines of the Authority, shall be submitted along with the application.
(ii)Fee Structure :
Each application shall be accompanied by a non-refundable processing fee as prescribed herein below:
CPP capacity Fee
Above 25 kVA & upto 25 MW Rs. 1000/-
More than 25 MW Rs. 1500/-
Processing fee shall be paid by means of bank draft or pay order drawn in favour of the Secretary Delhi Electricity Regulatory Commission payable at New Delhi.
(iii)Grant/renewal of consent
(a)The Board shall send its comments to the Commission within 30 days from the receipt of the application. If no comment is received from the Board within 30 days, it shall be presumed that the Board has no objection to grant/renewal of consent and the Commission shall proceed to decide the matter.
(b)If the Board has any objection to the grant/renewal of the consent, such objection(s) shall be furnished to the Commission with a copy to the applicant within the above said period. In such a case, the Commission may at its discretion proceed to hear the matter as per procedure laid down in Delhi Electricity Regulatory Commission Comprehensive (Conduct of Business) Regulations. 2001.
(c)The Government of National Capital Territory of Delhi may communicate its objection(s), if any to the Commission within 30 days of receipt of the copy of application. If no such comment is received within the said period, the Commission may at its discretion proceed in the matter as if the Government has no objection.
(d)For CPP above a capacity of 25 MW, the matter shall be decided in consultation with the Authority and for this purpose the Commission shall send a copy of the application along with Feasibility Report to the Authority. The Authority may communicate its comment(s), if any, to the Commission within 45 days of receipt of the copy of application. If no such comment is received within the said period, the Commission may proceed in the matter as if the Authority had no objection.
(e)The Commission shall grant/renew or refuse the consent within 3 months from the date of receipt of complete application from the CPP.