Section 57 in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Generation, Transmission and Distribution Multi Year Tariff) Regulations, 2018
57. "Year" or "Financial Year" shall mean a Financial Year (FY), beginning from 1st April of calendar Year and ending on 31st March of the next calendar Year.
2.2Words and expressions occurring in these Regulations and not defined herein but defined in the Act or Grid Code or State Grid Code shall bear the same meanings as respectively assigned to them in the Act or Grid Code or State Grid Code and the words and expressions used herein but not specifically defined herein or in the Act or Grid Code or State Grid Code shall have the meanings generally assigned to them in the electricity industry.2.3In the interpretation of these Regulations, unless the context otherwise requires:(a)Words in the singular or plural term, as the case may be, shall also be deemed to include the plural or the singular term, respectively;(b)The terms "include" or "including" shall be deemed to be followed by "but not limited to" regardless of whether such terms are followed by such phrases or words of like import;(c)References herein to the "Regulations" shall be construed as a reference to these Regulations or as may be amended or modified by the Commission from time to time in accordance with the applicable laws in force;(d)The headings within the Regulations are inserted for convenience and be read together with the text below for the purpose of interpretation of these Regulations;(e)References to the Statutes, Regulations or guidelines shall be construed as including all statutory provisions consolidating, amending or replacing such Statutes, Regulations or guidelines, as the case may be, referred to;(f)In case of inconsistency between any provision of these Regulations and any other Regulations or Orders passed by the Commission, the provisions of these Regulations shall prevail.
