Section 2 in The Appellate Tribunal For Electricity (Form, Verification And The Fee For Filing An Appeal) Rules, 2004
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Electricity Act, 2003;(b)"Appellate Tribunal" means the Appellate Tribunal for Electricity established under Section 110 of the Act;(c)"Section" means a section of the Act;(2)The words and expressions used and not defined in these rules but defined in the Act, shall have the meanings respectively assigned to them in the Act.
