Section 2 in Rajasthan Electricity Regulatory Commission (Annual Statement of Accounts) Rules, 2006
2. Definitions.
(1)In these rules, unless the context otherwise requires.(a)"the Act" means the Electricity Act, 2093 (36 of 2003).(b)"Annexure" means an Annexure appended to these rules.(c)"Annual Statement of Accounts" means the annual statement of Accounts as prepared under Rule 5.(d)"Commission" means the Rajasthan Electricity Regulatory Commission constituted under section 82 of the Act.(e)"financial year" means a period of twelve calendar months ending on the 31st day of March of every year.(f)"Schedule" means a schedule under an Annexure.(g)"Statement" means a statement forming part of the annual statement of Accounts:(2)Words and expressions used and not defined in these rules, but defined in the Act, will have the same meanings as respectively assigned to them in the Act.
