Section 32(11) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(11)Notwithstanding anything contained in Section 46, 57-A and 57-B of Electricity (Supply) Act, 1948 (54 of 1948) no Rating Committee shall be constituted after the date of commencement of this Act.Explanation. - In this section-(a)"the expected revenue from charge" means the total revenue which a licensee is expected to recover from charges for the level of forecast supply in any financial year in respect of goods or services supplied to consumers.(b)"Tariff' means a schedule of standard prices for transmission, distribution or supply of electric energy or charges for specified services, which are applicable to all such specified services provided to the type of purchaser or person who avails the service or consumer specified in Tariff.
