Section 2 in Rajasthan Electricity Regulatory Commission (Fixation of Trading Margin) Regulations, 2007
2. Definition.
(1)(a)"Base Price" for a generating Company/CPP shall be the tariff for sale of electricity by a generating company or a Captive Power Plant [CPP] to a distribution licensee, determined by the Commission for supply of electricity to the distribution licensee as per Rajasthan Electricity Regulatory Commission (Terms & Conditions of Tariff), Regulations, 2004 or Rajasthan Electricity Regulatory Commission (Captive Power Plants), Regulations, 2007 or adopted under Section 63 of the Electricity Act, 2003, as the case may be.(b)"Base price" for a distribution licensee/deemed licensee shall be the average cost of power procured for the sale for trading purpose.(2)Words and expressions occurring in these regulations and not defined herein above, shall bear the same meaning as assigned to them in the following order:(a)Rajasthan Electricity Regulatory Commission (Licensing of Trading) Regulations, 2004(b)Rajasthan Electricity Regulatory Commission (Levy of Fee and Charges by the State Load Dispatch Centre) Regulations, 2004(c)Rajasthan Electricity Regulatory Commission (Terms & Conditions for Open Access) Regulations, 2004(d)The Electricity Act, 2003.
