Section 26(1) in Rajasthan Power Sector Reforms Act, 1999
(1)Notwithstanding anything contained in any other law for the time being in force the tariff for intra-State Transmission of electricity and the tariff for distribution and supply of electricity, grid, wholesale, bulk or retail, as the case may be (hereinafter referred to as the tariff), shall be subject to the provisions of this Act and the tariff shall be determined by the Commission in accordance with the provisions of this Act.
