Section 1 in Punjab State Electricity Regulatory Commission Tariff Regulations, 2002
1.
(1)These Regulations may be called the Punjab State Electricity Regulatory Commission Tariff Regulations, 2002.(2)These shall come into force on the date of their publication in the Official Gazette.(3)They extend to the State of Punjab.(4)The Punjab General Clauses Act, 1898 (Act I of 1898) as amended from time shall apply to the interpretation of these Regulations unless the context indicates other wise.(5)Board means the Punjab State Electricity Board.(6)Words or expressions occurring in these Regulations and not specially defined herein shall bear the same meaning as in the Electricity Regulatory Commissions Act, 1998.
