Section 2 in Gujarat Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2005
2. Definitions and Interpretation.
- 2.1 In these Regulations, unless the context otherwise requires:i. "Acts" refers jointly to the Electricity Act, 2003 and the Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003.ii. "Commission" means the Gujarat Electricity Regulatory Commission.iii. "Electricity Act" means the Electricity Act, 2003 (Act 36 of 2003).iv. "Fees" means fees mentioned in the Schedule.v. "Fines and/or Charges" refers to fines and/or charges that the Commission is empowered to impose under the Acts.vi. "Fund" shall mean the State Electricity Regulatory Commission Fund constituted under Section 103 of the Electricity Act.vii. "Generating Company" shall have the meaning ascribed to it under the Electricity Act.viii. "Grid" means the high voltage backbone system of inter-connected transmission lines, sub-stations and generating plants;ix. "State Act" means the Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003 (Gujarat Act 24 of 2003.x. "Licensees" mean licensees under the Acts.xi. "Proceedings" means and include proceedings of all nature that the Commission may hold in the discharge of its functions under the Acts.xii. "Regulations" mean the Gujarat Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2004.xiii. "Schedule" refers to the schedule appended to these Regulations.xiv. "Secretary" means the Secretary of the Gujarat Electricity Regulatory Commission.Words and expressions used and not defined in the Regulations but defined in the Acts shall have the meanings assigned to them in the Acts. Expressions used herein but not specifically defined in the Regulations or in the Acts but defined under any law passed by a competent legislature and applicable to the electricity industry in the state shall have the meaning assigned to them in such law. Subject to the above, expressions used herein but not specifically defined in these Regulations or in the Acts or any law passed by a competent legislature shall have the meaning as is generally assigned in the electricity industry. The Bombay General Clauses Act, 1904, shall apply for the purpose of the present Regulations.2.2Interpretation. - In the interpretation of these Regulations, unless the context otherwise requires:i. Words in the singular or plural term, as the case may be, shall also be deemed to include the plural or the singular term, respectively;ii. The terms "include" or "including" shall be deemed to be followed by "without limitation" or "but not limited to" regardless of whether such terms are followed by such phrases or words of like import;iii. References herein to the "Regulation" shall be construed as a reference to these Regulations as amended or modified by the Commission from time to time in accordance with the applicable laws in force.iv. The headings are inserted for convenience and may not be taken into account for the purpose of interpretation of these Regulations.v. References to the statutes, regulations or guidelines shall be construed as including all provisions consolidating, amending or replacing such statutes, regulations or guidelines, as the case may be, referred to
