Section 2 in Bihar Electricity Regulatory Commission (Budget) Rules, 2012
2. Definitions.
(1)In these rules, unless the context otherwise requires:-(a)"Act" means the Electricity Act, 2003.(b)"Annual Financial Statement or Budget" means the statement of annual estimated receipts and expenditure of the Commission;(c)"Commission" means the Bihar Electricity Regulatory Commission;(d)"BERC Fund" means the Bihar Electricity Regulatory Commission Fund established by the State Government under section 103 of the Act;(e)"Form" means a form appended to these rules;(f)"State Government" means the Government of Bihar;(g)"Year" means the financial year starting from the 1st April and ending on the 31st March of the next year;(h)"Appendix" means an appendix to these rules;(2)All other words and expressions used in these rules and not defined, but defined in the Act shall have the meanings respectively assigned to them in the Act.Part - II 3. Preparation of Budget.- The Commission shall prepare its budget ie, Annual Financial statement (statement of annual estimated receipts and expenditure) for the next financial year, commencing from 1st April shall end on 31st March.
