Section 2 in Chhattisgarh State Electricity Regulatory Commission (Compliance Audit) Regulations, 2011
2. Definitions and Interpretations.
- 2.1 In these regulations, unless the context otherwise requires:(a)'Act' means the Electricity Act, 2003 (36 of 2003);(b)'Regulated Entities' mean distribution licensees, generation companies, transmission licensees, Electricity Traders, and State Load Despatch Centres;2.2Words and expressions used and not defined in these regulations but defined in the Act shall have the meanings assigned to them in the Act.
