Section 1 in Haryana Electricity Regulatory Commission (Fines and Charges) Regulations, 2000
1. Short title, commencement and interpretation.
(1)These Regulations may be called the Haryana Electricity Regulatory Commission (Fines and Charges) Regulations, 2000 (Regulations 1 of 2000).(2)They shall come into force on the date of their publication in the official Gazette.(3)They shall extend to the State of Haryana.(4)The Punjab General Clauses Act, 1898 (Act 1 of 1898) as applicable to the State of Haryana, shall apply to the interpretation of these Regulations.
