Section 1 in Haryana Electricity Regulatory Commission (Tariff) Regulations, 1999
1. Short title, Commencement and Interpretation.
(1)These Regulations may be called the Haryana Electricity Regulatory Commission (Tariff) Regulations, 1999.(2)They shall come into force on the date of their publication in the Official Gazette.(3)They extend to the State of Haryana.(4)The Punjab General Clauses Act, 1898 (Act 1 of 1898) as applicable to the State of Haryana shall apply to the interpretation of these Regulations.(5)Words or expressions occurring in these Regulations and not specially defined herein shall bear the same meaning as in the Haryana Electricity Reforms Act, 1997 (Act 10 of 1998).
