The National Electricity Plan Notification Rules, 2004
Published vide Notification No. G.S.R. 254(E), dated 6th April, 2004
Act2570
Ministry of Power
G.S.R. 254(E). - In exercise of the powers conferred by clause (a) of Sub-section (2) of Section 176 of the Electricity Act, 2003 (36 of 2003), the Central Government hereby makes the following rules stipulating the time for inviting suggestions and objections by the Central Electricity Authority on the draft National Electricity Plan, namely:- 1. Short title and commencement. - (1) These rules may be called the National Electricity Plan Notification Rules, 2004. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions. - (1) In these rules unless the context otherwise requires, - (a) "Act" means the Electricity Act, 2003;
(b) Words and expression used here in and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
3. Notification of National Electricity Plan. - (1) A National Electricity Plan prepared under the provisions of Sub-section (4) of Section 3 of the Act shall be published in the Official Gazette and in at least two daily vernacular language newspapers. (2) For inviting suggestions and objections of licensee, generating companies and general public a period of ninety days, from the date of publication of such Plan, shall be provided by the Authority.
