Section 2 in Bihar Electricity Regulatory Commission (Compensation to Victims of Electrical Accidents) Regulations, 2018
2. Definitions and Interpretation.
- 2.1 These Regulations shall come into force from the date of their publication in the official gazette.(1)'Authority' means the Central Electricity Authority (CEA) constituted under section 70 of the Electricity Act, 2003(2)'Commission' means the Bihar Electricity Regulatory Commission.(3)'Dependents' means persons who are entitled to succeed to the estate of the deceased as per the personal law by which the deceased was governed;(4)'Grievous hurt' means grievous hurt as defined in Section 320 of the Indian Penal Code, Central Act XLV of 1860;(5)'Hurt' means hurt as defined in Section 319 of the Indian Penal Code, Central Act XLV of 1860;(6)'Licensee' means a person who has been granted a licence under Section 14 of the Electricity Act 2003, including a deemed licensee under the said provision;2.2Words and expressions used and not defined in these Regulations but defined in the Electricity Act, 2003 or "Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006" made thereunder, shall have the meanings respectively assigned to them therein.CHAPTER-II Standards of Performance
