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Union of India - Section

Section 4 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

4. Interpretations.

- In these regulations, unless the context otherwise requires:
(1)'Day' means a calendar day consisting of 24 hours period starting at 0000 hours;
(2)'kCal' means a unit of heat energy contents in mineral, measured in one kilo calories or one thousand calories of heat produced at any instantaneous period;
(3)'Kilowatt-Hour' or 'kWh' means a unit of electrical energy, measured in one kilowatt or one thousand watts of power produced or consumed over a period of one hour;
(4)'Quarter' means the period of three months commencing on the first day of April, July, October and January of each financial year in case of existing project, and in case of a new project, in respect of the first quarter, from the date of commercial operation to the last day of June, September, December or March, as the case may be;
(5)'Year' means a financial year from 1st April to 31st March in case of an existing project, and from date of commercial operation to 31st March in case of a new project;
(6)Reference to any Act, Rules and Regulations shall include amendment or consolidation or re-enactment thereof.Chapter - 2 Date of Commercial Operation