Section 6 in Delhi Electricity Regulatory Commission (Grant of Consent for Captive Power Plants) Regulations, 2002
6. General.
- (i) In case, generating capacity of the CPP, which is a consumer of the Board, is in excess of its own requirements, the surplus power may be sold to/the Board with the approval of the Commission.(ii)CPPs that are renewable energy based or cogeneration plant shall be permitted to sell surplus power to the Board regardless of whether they are consumers of the Board or not.(iii)CPP and the Board shall enter into an agreement for sale of surplus power. The terms of such agreement and the rate at which the surplus power shall be sold to the Board shall CPP and the Board shall settle the bill in respect of sale of energy on monthly basis.
