(1)These regulations shall be called' The Rajasthan Electricity Regulatory Commission (Investment Approval) Regulations, 2006.(2)These regulations shall come into force from the date of their publication in the Official Gazette.(3)these regulations shall be applicable to power station, transmission system and distribution system where tariff for generation, transmission or wheeling is not determined under See. 63 of the Electricity Act 2003 through transparent process of competitive bidding in accordance with guidelines issued by the Central Government.
