Section 2 in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Wheeling Tariff and Retail Supply Tariff) Regulations, 2011
2. Definitions And Interpretation.
(1)In these Regulations, unless the context otherwise requires-(a)"Act" means the Electricity Act, 2003 (36 of 2003), including amendments thereto;(b)"Aggregate Revenue Requirement" or "ARR" means for each Financial Year, the costs pertaining to the Licensed business which are permitted, in accordance with these Regulations, to be recovered from the tariffs and charges determined by the Commission;(c)"Allocation Statement" means for each Financial Year, a statement in respect of each of the businesses (Wheeling, Retail Supply, Other Business) of the Licensee, showing the amounts of any revenue, cost, asset, liability, reserve or provision etc, which has been either;(i)Determined by apportionment or allocation between different businesses of the Licensee including the Licensed Business, together with a description of the basis of the apportionment or allocation; or(ii)Charged from or to each such Other Business together with a description of the basis of that charge;(d)"Base Year" means the Financial Year immediately preceding first year of the Control Period;(e)"Commission" means the Delhi Electricity Regulatory Commission;(f)"Conduct of Business Regulations" means the Delhi Electricity Regulatory Commission Comprehensive (Conduct of Business) Regulations, 2001, as amended from time to time;(g)"Control Period" means a multi-year period fixed by the Commission, from 1st April 2012 and up to 31st March 2015;(h)"Financial Year" means a period commencing on 1st April of a calendar year and ending on 31st March of the subsequent calendar year;(i)"Licence" means a Licence granted under Section 14 of the Act;(j)"Licensed Business" shall mean the functions and activities, which the Licensee is required to undertake in terms of the Licence granted or being a deemed Licensee under the Act;(k)"Licensee" means a person who has been granted a Licence and shall include a deemed Licensee;(l)"Non-Tariff Income" means income relating to the Licensed business other than from tariff (Wheeling and Retail Supply), and excluding any income from Other Business, cross-subsidy surcharge and additional surcharge;(m)"Other Business" means other businesses of the Distribution Licensee under section 51 of the Electricity Act 2003;(n)"Retail Supply Business" means the business of sale of electricity by a Distribution Licensee to the category of consumers within its area of supply in accordance with the terms of the Licence for distribution and retail supply of electricity;(o)"Retail Supply Tariff" is the tariff charged by the Distribution Licensee for supply to its Customers other than open access consumer which includes charges for Wheeling and Retail Supply;(p)"Trading Business" means the business of purchase of electricity by the Distribution Licensee for resale of electricity to other Licensee or consumers or category of consumers outside the area of supply of the Distribution Licensee;(q)"Wheeling" means the operation whereby the distribution system and associated facilities of a Distribution Licensee, are used by another person for the conveyance of electricity on payment of charges to be determined under section 62;(r)"Wheeling Business" means the business of operating and maintaining a distribution system for conveyance of electricity in the area of supply of the Distribution Licensee.(2)Words and expressions used in these Regulations and not defined herein but defined in the Act shall have meaning assigned to them under the Act.(3)All proceedings under these Regulations shall be governed by the Conduct of Business Regulations.
