Maharashtra State Electricity Regulatory Commission (Preparation and Submission of Budget) Rules, 2004

Maharashtra State Electricity Regulatory Commission (Preparation and Submission of Budget) Rules, 2004

Published vide Notification No. VNA. 2004/CR-110/NRG-3, dated 11th March, 2005. Published in M.G.G., Part 4A, Extra Ordinary, dated 11.3.2005. pp. 218-222.

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No. VNA. 2004/CR-110/NRG-3, dated 11th March, 2005. - In exercise of the powers conferred on it by sub-section (1) and clause (j) of sub-section (2) of section 180 read with section 106 of the Electricity Act, 2003 (36 of 2003) and of all other powers enabling it in that behalf, the Government of Maharashtra hereby makes the following rules, namely:-

1. Short title.- These rules may be called the Maharashtra State Electricity Regulatory Commission (Preparation and Submission of Budget) Rules, 2004.
2. Definitions.- In these rules, unless the context otherwise requires,-

(a) "Commission" means the Maharashtra Electricity Regulatory Commission;

(b) "Form" means the forms appended to these rules;

(c) "Government" or "State Government" means the Government of Maharashtra;

(d) "Financial Year" means the year starting from 1st April and ending on 31st March of the next succeeding year.

3. Preparation of Annual Budget and its submission.- (1) The commission shall prepare,-

(a) in Form "A" its estimated receipts in the ensuing Financial Year;

(b) in Form "B" its estimated expenditure in the ensuring Financial Year;

(c) in Form "C" the estimates regarding request made by it to the State Government for grants in the ensuing Financial Year;

(2) The estimates, that is to say, the budget, so prepared shall be submitted to the Government on or before the 1st November of the preceding Financial Year or such extended time as may be specified by the Government, for making a provision of grants for the ensuing financial year.

4. Preparation of Revised Budget Estimates and its submission.- (1) In case the budget estimates prepared under rule 3 are found inadequate or insufficient in the current year or needs revision for any reason, the commission may, prepare revised budget estimates on the basis of actual expenditure incurred in the first 4 months, or 8 months or 9 months as the case may be, for that current year, for additional grants, if any required, with proper justification therefore, in Form "D".

(2) The revised estimates so prepared shall be submitted to the Government on or before such date as may be specified by the Government.

5. Miscellaneous.- In case of any doubt regarding interpretation of these rules, or when express provision has not been made in the rules about a particular matter, the same shall be referred to the Government, whose decision shall be final.

Form "A"

[See rule 3(1)(a)]

(To be submitted to Government for making provision of grants)

Budget Estimate of Total Receipts of the Commission

Financial Year ............... (Amount Rupees in thousand)

Form "B"

[See rule 3(1)(b)]

(To be submitted to Government for making provision of grants)

Budget Estimate of Total Expenditure of the Commission

Financial Year ................. (Amount Rupees in thousand)

Form "C"

[See rule 3(1)(c)]

(To be submitted to Government for making provision of grants)

Budget Estimate for Making Provision of Grants to the Commission

Financial Year ................ (Amount Rupees in thousand)

Form "D"

[See rule 4(1)]

(To be submitted to Government for making provision of grants)

Revised Budget Estimate for Making Provision of Grants to the Commission

Financial Year ................ (Amount Rupees in thousand)