Section 2 in The West Bengal Electricity Regulatory Commission (Balancing and Settlement Code) Regulations, 2008
2. Definitions.
(1)In these regulations, unless the Context otherwise requires,-(a)'Act' means the Electricity Act 2003 (36 of 2003);(b)'Commission' means the West Bengal Electricity Regulatory Commission;(c)'DDO' means the Drawing and Disbursing Officer of SLDC;(d)'Regulations' means the regulations made by the Commission under the Act;(e)'SLDC' means the State Load Despatch Centre established by the Government of West Bengal under sub- section (1) of section 31 of the Act;(f)'SLDC-UI FUND-WBSETCL' means the fund as specified in regulation 5 of these regulations;(g)'Tariff Regulations' means the West Bengal Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2007;(h)'Week' means Monday to succeeding Sunday.(2)Words and expressions used and not defined in these regulations but defined in the Act or any Regulations made by the Commission shall have the meanings respectively assigned to them in the Act or the Regulations made by the Commission.
