Section 2 in West Bengal Electrical Licensing Rules, 2017
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Board" means the West Bengal Licensing Board (Electrical) constituted under rule 3 for carrying out the functions mentioned in Rule 6;(c)"Chartered Electrical Safety Engineer" means a person authorized by the Government of West Bengal in terms of regulation 5A of the Central Electricity Authority (Measures Relating to Safety and Electric Supply) (Amendment) Regulations, 2015;(d)"Contractor" means an Electrical Contractor licenced under these rules;(e)"Form" means form appended to these rules;(f)"Licence" means a licence granted to the contractor under these rules;(g)"Part" or "Class" means a subject or field to be qualified for obtaining the Workman's Permit or the Supervisor Certificate of Competency or the National Supervisor Certificate of Competency;(h)"Permit" means the permit granted under these rules to the Electrical Supervisors including the National Certificate of Supervisor and Electrical Workmen;(i)"Regulations" means the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010 and the Central Electricity Authority (Measures Relating to Safety and Electric Supply) (Amendment) Regulations, 2015;(j)"Supervisor" means a person holding either the Electrical Supervisor's Certificate of Competency or the National Certificate of Supervisor issued under these rules;(k)"Workman" means a person holding an Electrical Workman's Permit issued under these rules.(2)Words and expressions used and not defined in these rules but defined in the Act, shall have the same meanings as respectively assigned to them in the Act and the rules and the regulations made thereunder.
