Section 2(1) in The Delhi Electricity Regulatory Commission (Levy and Collection of Fee and Charges by State Load Despatch centre) Regulations, 2007
(1)In these Regulations, unless the context otherwise requires (i)"Act" means The Electricity Act, 2003 (36 of 2003);(ii)"Beneficiaries" in relation to SLDC Charges mean the Licensees other than the Transmission Licensees, and Long Term Open Access Customers;(iii)"Billing month" means the calendar month ending with the last day of the month;(iv)"Commission" means the Delhi Electricity Regulatory Commission;(v)"Financial Year" means the period commencing on the 1st day of April of a calendar year, and ending on the 31st day of March of the subsequent calendar year;(vi)"Long Term Open Access Customers" means the persons availing or intending to avail of the open access to Intra-State transmission system for a period of more than five (5) years;(vii)"State Government" means the Government of National Capital Territory of Delhi;(viii)"State Load Despatch Centre" or "SLDC" means the Centre established by the State Government for the purposes of exercising the powers and discharging the functions under Section 31 of the Act;(ix)"SLDC Charges" means the charges to be paid by the Beneficiaries to the SLDC as approved by the Commission under these Regulations;
