Section 2 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
2. Definitions.
(1)In these Regulations, unless the context otherwise requires:(a)'Act' means the Delhi Electricity Reforms Act, 2000 (Act 2 of 2001);(b)Central Act means Electricity Regulatory Commissions Act, 1998 (Act 14 of 1998);(c)'Commission' means the Delhi Electricity Regulatory Commission constituted under the Act;(d)'Officer' means an officer of the Commission;(e)'Petition' means and includes all petitions, applications, complaints, appeals, replies, rejoinders, supplemental pleadings, other papers and documents;(f)'Proceedings' means and includes proceedings of all nature that the Commission may hold in the discharge of its function under the Act;(g)'Regulations' means these Regulations;(2)Words or expressions occurring in these Regulations and not defined herein but defined in the Act shall bear the same meaning as in the Act.
