Section 2(1) in The West Bengal Electricity Regulatory Commission (Balancing and Settlement Code) Regulations, 2008
(1)In these regulations, unless the Context otherwise requires,-(a)'Act' means the Electricity Act 2003 (36 of 2003);(b)'Commission' means the West Bengal Electricity Regulatory Commission;(c)'DDO' means the Drawing and Disbursing Officer of SLDC;(d)'Regulations' means the regulations made by the Commission under the Act;(e)'SLDC' means the State Load Despatch Centre established by the Government of West Bengal under sub- section (1) of section 31 of the Act;(f)'SLDC-UI FUND-WBSETCL' means the fund as specified in regulation 5 of these regulations;(g)'Tariff Regulations' means the West Bengal Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2007;(h)'Week' means Monday to succeeding Sunday.
