(1)In these rules, unless the context otherwise requires,-(i)"Act" means the Electricity (Supply) Act, 1948 (54 of 1948);(ii)"area of supply" means the area in respect of which the Board is responsible for the supply of electricity and shall, for the time being, cover the entire National Capital Territory of Delhi except the areas under the jurisdiction of the New Delhi Municipal Council and the Delhi Cantonment Board;(iii)"Board" means the Delhi Vidyut Board constituted under Section 5 of the Act;(iv)"Chairman" means the Chairman of the Board;(v)"Consultative Council" means the Delhi Electricity Consultative Council constituted under Section 16 of the Act;(vi)"Corporation" means the Municipal Corporation of Delhi;(vii)"Delhi" means the National Capital Territory of Delhi;(viii)"Government" means the Government of the National Capital Territory of Delhi;(ix)"member" means a member of the Board and includes the Chairman thereof;(x)"Undertaking" means the Delhi Electric Supply Undertaking established under the provisions of the Delhi Municipal Act, 1957 (66 of 1957) and includes any successor body thereof.(2)Words and expressions used but not defined in these rules but defined in the Electricity (Supply) Act, 1948 (54 of 1948) and the Indian Electricity Act, 1910 (9 of 1910) and the rules framed thereunder shall have the same meanings as assigned to them in the said Acts and Rules.
