Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(viii) in Rajasthan Electricity Regulatory Commission (Metering) Regulations 2007

(viii)"Demand Period" means the period over which Active Energy, Reactive Energy or Apparent Energy is integrated to produce average Demand Values. For settlement purpose, unless the context requires otherwise, each Demand Period shall be of 15 minutes duration, and shall finish at 24:00 hours.