Section 2(1) in The Appellate Tribunal For Electricity (Form, Verification And The Fee For Filing An Appeal) Rules, 2004
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Electricity Act, 2003;(b)"Appellate Tribunal" means the Appellate Tribunal for Electricity established under Section 110 of the Act;(c)"Section" means a section of the Act;
