Section 2 in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
2. Definitions and interpretation.
- (i) In these Regulations, unless the context otherwise requires:(a)'Act' means the Electricity Act 2003, (36 of 2003)(b)'Agreement' means agreements(s) entered into by the Electricity Trader with the seller of electricity, buyer of electricity, other licensees etc, which enables trading transactions to take place.(c)'Annual accounts' means the accounts of a trading licensee prepared in accordance with the provisions of the Companies Act, 1956 and/or in such manner as the Commission may direct in terms of provisions of the Act.(d)'Area of activity' means the area of activity specified by the Commission in the licence within which the licensee is authorized to trade.(e)'Applicant' means a person, who has made an application for grant of licence to the Commission under section 15 of the Act for intra-state trading in electricity.(f)'Commission' means the Bihar Electricity Regulatory Commission.(g)'Customer' means any person purchasing electricity from a trader and includes a distribution licensee, any trader and consumer.(h)'Distribution' means conveyance or wheeling of electricity by means of a distribution system.(i)'Force Majeure' means events beyond the reasonable control of the licensee, including, but not limited to earthquakes, cyclones, floods, storms, adverse weather conditions, war, terrorist attacks, civil commotion or similar other occurrence that leads to any act that involves a breach of relevant laws or Regulations related to electrical safety.(j)'Grid Code' means the State Grid Code, specified by the Commission, covering all technical aspects relating to connections to the operation of the grid, the use of transmission system or the operation of electrical lines/plant connected to the transmission system/distribution system or the system of a supplier.(k)'Intra - State trading' means trading in electricity within the territory of the State of Bihar by an electricity trader.(l)'Licence' means a licence granted by the Commission under Section 14 of the Act to conduct licenced business of trading in electricity.(m)'Other Business' means other business(es) of a trading licensee other than the licenced business.(n)'Person' shall include any company or body corporate or association or body of individuals, whether incorporated or not, or artificial juridical person.(o)'Specific conditions' means the conditions in addition to or invariation of the general conditions specified by the Commission to a trading licensee.(p)'State' means State of Bihar.(q)'Trading' means purchase of electricity for re-sale thereof and the expression trade shall be construed accordingly.(r)'Trading licensee' means the licensee to whom a licence has been granted by the Commission under Section 14 of the Act for undertaking trading in electricity and includes a deemed licensee also.(ii)Unless the subject matter otherwise requires, the words and expressions used in these Regulations and not defined in the Act, Rules and the Regulations shall have the meaning assigned to them in the Act, Rules and Regulations.(iii)Words and phrases not defined in these Regulations Words and phrases used in these Regulations and defined in the Electricity Act, 2003 shall have the same meaning as defined therein. Words and phrases defined neither in these Regulations nor in the Electricity Act, 2003 but defined in other Acts and laws will have the meaning as defined therein unless the context requires otherwise. Words and phrases defined neither in these Regulations nor in any Act (or Law) shall have the same meaning as used in general electrical engineering practice and electricity industry.(iv)Interpretation. - In these Regulations, the following shall be interpreted as:(a)Words in the singular include the plural and vice versa.(b)Words in the masculine gender include the feminine gender and vice versa.(c)The terms "include" or "including" shall be considered as followed by "without limitation" or "but not limited to" whether they are actually followed by similar expressions or not in these Regulations.(d)References to these Regulations shall be construed as references to the Regulations as amended or modified from time to time.(e)The headings are inserted for convenience.(f)References to various Acts, Laws, Rules, Regulations and guidelines shall be construed as including all amendments notified thereto.
