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State of Uttar Pradesh - Section

Section 1 in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007

1. Short title, commencement and interpretation :

- 1.1 These regulations may be called the "U.P. Electricity Regulatory Commission (Consumer Grievance REdressal Forum and Electricity Ombudsman) Regulations, 2007".
1.2These regulations shall extend to the whole of the State of Uttar Pradesh and shall apply on the Distribution Licensees engaged in the business of distribution and supply of electricity in the State.
1.3These regulations shall come into force from the appointed date.
1.4These regulations shall be read with the relevant provisions of the U.P. Electricity Reforms Act, 1999 to the extent they arc not inconsistent with the provisions of the Electricity Act, 2003.
1.5The Uttar Pradesh General Clauses Act, 1904 shall apply to the interpretation of these regulations.
1.6In case of conflict between English and Hindi version of these regulations, the English version shall prevail.