Section 2 in Bihar Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2019
2. Definitions and Interpretations.
(1)In these Regulations, unless the context otherwise requires:(a)"Act" means the Electricity Act, 2003.(b)"Application" means includes petitions, replies, rejoinders, supplemental proceedings, other papers and filed in relation thereto before the Commission in proceedings in the manner provide in Bihar Electricity Regulatory Commission (conduct of Business) Regulations, 2005.(c)"means the Bihar Electricity Commission.(d)"Energy proposed to be handled" :- The energy proposed to be handled by the Distribution Licensee shall mean the total energy purchased by the Distribution Licensee excluding losses in the inter-state and intrastate transmission and sale in U.I but shall include purchase in U.I and proposed in the ARR.(e)"Fees" mean fees mentioned in the schedule.(f)"Fines and/or Charges" refers to fines and/or charges that the Commission is empowered to impose under the Act.(g)"Fund" shall mean the State Regulatory Commission Fund constituted under section 103 of the Act.(h)"Licensees" mean licensees under the Act.(i)"Proceedings" mean and include proceedings of all nature that the Commission may hold in the discharge of its functions under the Act.(j)"Regulations" mean the Bihar Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2005.(k)"Schedule" refers to the schedule appended to these Regulations.(l)"Secretary" means Secretary of the Bihar Electricity Regulatory Commission.(m)"State Govt." means the Government of Bihar.(2)Words and expressions used and not defined in these Regulations but defined in the Act shall have the meanings assigned to them in the Act. Expressions used herein but not specifically defined in these Regulations or in the Act 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 Act or any law passed by a competent legislature shall have the meaning as is generally assigned in the electricity industry.(3)In the interpretation of these Regulations, unless the context otherwise requires:(a)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;(b)references herein to the "Regulations" 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.(c)the headings are inserted for convenience and may not be taken into account for the purpose of interpretation of these Regulations.(d)reference 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.Chapter - II Fees
