Section 2(1) in The Delhi Electricity Reform Act, 2000
(1)In these Regulations, unless the context otherwise requires:(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"applicant" means a person who has made an application to the Commission for grant of licence for intra-state trading of electricity;(c)"Commission" means the Delhi Electricity Regulatory Commission;(d)"customer" means any buyer purchasing electricity from the trader;(e)"intra-state trading" means trading in electricity within the territory of the National Capital Territory of Delhi by an electricity trader;(f)"trading licence" means a licence granted under section 14 of the Act to undertake intra-state trading in electricity as an electricity trader;(g)"licensee" means a person who has been granted a Trading Licence;(h)"net worth" means the sum total of paid up capital and free reserves, but shall not include reserves created out of revaluation of assets, write back of depreciation provisions and amalgamation;(i)"other business" means any business of the trading licensee other than the licensed business of intra-state trading;
