Section 2(1) in Bihar Electricity Regulatory Commission (Procedure for preferring appeal before the Appellate Authority) Regulations, 2006
(1)In these regulations, unless the context otherwise requires:-(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Appellate Authority" means the authority prescribed under sub-section (1) of Section 127 read with clause (u) of sub-section (2) of Section 176 of the Act;(c)"Assessing Officer" means the assessing officer appointed under Section 126 of the Act.(d)"Commission" means the Bihar Electricity Regulatory Commission;(e)"Licensee" means a Distribution Licensee authorised to operate and maintain a distribution system and supply electricity to consumers in the concerned area of supply and shall include the deemed licensee under the provisions of Section 42 of the Act.
