Section 1 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
1. Short title, Extent and commencement.
(1)These Regulations shall be called 'The Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009', in short, RERC Tariff Regulations, 2009.(2)These Regulations shall extend to the whole of the State of Rajasthan. These Regulations shall be applicable for determination of tariff in all cases covered under these Regulations from FY 2009-10, i.e., April 1, 2009 and onwards up to FY 2013-14 i.e. March 31, 2014. However, for all purposes including the review matters pertaining to the period till FY 2008-09, the issues related to determination of tariff shall be governed by RERC (Terms and Conditions for Determination of Tariff) Regulations, 2004, including amendments thereto.(3)These Regulations shall come into force from the date of their publication in the official gazette.
