Section 2 in Bihar Electricity Regulatory Commission (Procedure for preferring appeal before the Appellate Authority) Regulations, 2006
2. Definitions.
(1)In these regulations, unless the context otherwise requires:-(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Appellate Authority" means the authority prescribed under sub-section (1) of Section 127 read with clause (u) of sub-section (2) of Section 176 of the Act;(c)"Assessing Officer" means the assessing officer appointed under Section 126 of the Act.(d)"Commission" means the Bihar Electricity Regulatory Commission;(e)"Licensee" means a Distribution Licensee authorised to operate and maintain a distribution system and supply electricity to consumers in the concerned area of supply and shall include the deemed licensee under the provisions of Section 42 of the Act.(2)Words and expressions used but not specifically defined in these Regulations but defined in the Act shall have the meanings assigned to them in the Act.
