Rajasthan act 007 of 2016 : The Rajasthan State Electricity Distribution Management Responsibility Act, 2016

Section 1.Short title, extent and commencement

- (1) This Act may be called the Rajasthan State Electricity Distribution Management Responsibility Act, 2016. (2) It extends to the whole of the State of Rajasthan. (3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

Section 2.Definitions

(1) In this Act, unless the context otherwise requires,-

(a) action plan means the action plan referred to in clause (b) of sub-section (1) of section 3 of this Act;

(b) aggregate technical and commercial loss, in relation to a given period, means the difference between the energy input into the distribution system and the energy realized for the period wherein the energy realized shall be equal to the product of energy sold for which bills have been issued to consumers and collection efficiency for the period, expressed as a percentage of the energy input;