Section 2 in The West Bengal Electricity Regulatory Commission (Recovery of Expenditure for Providing New Connections) Regulation 2005
2. Definitions.
- In these Regulations, unless the context otherwise requires:(a)The Act means the Electricity Act, 2003;(b)Regulations means the Regulations made under the Act;(c)Rules means the Rules made under the Act;(d)Commission means the "West Bengal Electricity Regulatory Commission" constituted under Section 82 of the Electricity Act, 2003 and in short called WBERC;(e)Applicant means a person who is owner or occupier of any premises and who has filed an application complete in all respects in terms of the Regulations in the specified format with the Distribution Licensee for supply of electricity;(f)Low Tension (LT) or Low Voltage (LV) means supply voltage where the voltage does not exceed 250 Volts under normal conditions, subject, however, to the percentage variation allowed, or as may be defined by either the Central Government in a Rule, or by the Central Electricity Authority;(g)Medium Tension (MT) or Medium Voltage (MV) means supply voltage where the voltage exceeds 250 Volts but does not exceed 650 Volts under normal conditions, subject, however, to the percentage variation allowed, or as may be defined by either the Central Government in a Rule, or by the Central Electricity Authority.(h)High Tension (HT) or High Voltage (HV) means supply voltage where the voltage exceeds 650 Volts but does not exceed 33000 Volts under normal conditions, subject, however, to the percentage variation allowed, or as may be defined by either the Central Government in a Rule, or by the Central Electricity Authority;(i)Extra High Tension (EHT) or Extra High Voltage (EHV) means supply voltage where the voltage exceeds 33000 Volts in normal condition, or as may be defined by either the Central Government in a Rule, or by the Central Electricity Authority;(j)Schedule or Rates means rate for various works, plant equipment, lines, items etc. recoverable under these Regulations which have been prepared by the Licensee on the basis of Standard indices in a transparent and reasonable manner.(k)Words, expressions used and not defined in any of the Regulations shall have the meaning as defined in the Act.
