Section 2 in Rajasthan Electricity Regulatory Commission (Fees for Petitions) Regulations, 2005
2. Definitions.
(1)In this regulations unless the context otherwise requires:-(i)"Act" means the Electricity Act, 2003 (36 of 2003).(ii)"ARR" means the expected Aggregate Revenue Requirement as specified in clause 3 of RERC (Terms & Conditions for Determination of Tariff Regulations, 2004.(iii)"Commission" means the Rajasthan Electricity Regulatory Commission.(iv)Generation Capacity" means installed capacity as per name plate rating of generating units of power plant.(v)"intra-state trading" means the buying and selling of electricity by an electricity trader within the territory of the State of Rajasthan.(vi)"Licensee" means a person who has been granted a license & includes deemed licensee & persons exempted from license under Section 14 of the Act.(2)Words and expressions occurring in these regulations and not defined herein above shall bear the same meaning assigned to them in the Act.
