Section 2 in Bihar Electricity Regulatory Commission (Levy and Collection of Fees and Charges by SLDC) Regulations, 2006
2. Definitions and Interpretation.
(1)In these Regulations, unless the context otherwise requires:(a)"Act" refers to the Electricity Act 2003.(b)"Charges" refers to charges payable to the SLDC on a periodic basis in accordance with these Regulations.(c)"Commission" means the Bihar Electricity Regulatory Commission.(d)"Control Period" means the duration specified by the Commission during which the Annual fee and monthly operating charges determined by the Commission will be in force.(e)"Fees" means fees payable to the SLDC for connection with the State Grid.(f)"Fund" shall mean the Bihar Electricity Regulatory Commission Fund constituted under Section 103 of the Electricity Act.(g)"Generating Company" shall have the meaning ascribed to it under the Electricity Act.(h)"Grid" means the high voltage backbone system of inter-connected transmission lines, sub-stations and generating plants;(i)"Licensees" means a licensee under the Act who has been granted licence under Section 14 of the Act.(j)"Long-term Open Access Customer" means the persons availing or intending to avail of the open access for period of five years or more.(k)"Proceedings" means and includes proceedings of all nature that the Commission may hold in the discharge of its functions under the Act.(l)"Regulations" means the Bihar Electricity Regulatory Commission (Levy and Collection of Fees and Charges by SLDC) Regulations, 2006.(m)"Schedule" refers to the schedule appended to these Regulations.(n)"Secretary" means the Secretary to the Bihar Electricity Regulatory Commission.(o)"Short-term Open Access Customer" means the persons availing or intending to avail of the Open Access for a period of one year or less.Short-term open access customer shall be eligible to obtain fresh open access after the expiry of the term and shall be treated as new application for capacity allocation.(p)"SLDC" means the State Load Despatch Centre established by the State Government under Section 31 (1) of the Act for the purpose of exercising the powers and discharging the functions as specified under the Section 32 of Act.(q)"User" means the generating companies, Distribution Licensees, Trading licensees and Open Access customers who use the intrastate transmission network for the purpose of selling / procuring electricity.(r)"Transmission Licensee" means a licensee authorised to establish or operate transmission lines under Section 14 of the Electricity Act.Words and expressions used and not defined in these Regulations but defined in the Act shall have the meanings assigned to them in the Act. Expressions used herein but not specifically defined in these Regulations or in the Act but defined under any law passed by a competent legislature and applicable to the electricity industry in the State shall have the meaning assigned to them in such law. Subject to the above, expressions used herein but not specifically defined in these Regulations or in the Act or any law passed by a competent legislature shall have the meaning as is generally assigned in the electrical engineering practice and electricity industry.(2)Interpretation. - In the interpretation of these Regulations, unless the context otherwise requires:(a)words in the singular or plural term, as the case may be, shall also be deemed to include the plural or the singular term, respectively;(b)the terms "include" or "including" shall be deemed to be followed by "without limitation" or "but not limited to" regardless of whether such terms are followed by such phrases or words of like import;(c)references herein to the "Regulation" shall be construed as a reference to these Regulations as amended or modified by the Commission from time to time in accordance with the applicable laws in force.(d)the headings are inserted for convenience and may not be taken into account for the purpose of interpretation of these Regulations.(e)references to the Statutes, Regulations or Guidelines shall be construed as including all provisions consolidating, amending or replacing such Statutes, Regulations or Guidelines, as the case may be, referred to.
