Section 2 in Punjab State Electricity Regulatory Commission Procedure for filing Appeal before the Appellate Authority Regulations, 2005
2. Definitions.
- In these Regulations, unless the context otherwise requires :-(a)"Act" means the Electricity Act, 2003;(b)"Appellate Authority" means the authority prescribed under sub- section (1) of Section 127 read with Clause (u) of sub-section (2) of Section 176 of die Act;(c)"Assessing Officer" means the assessing officer designated under Section 126 of the Act;(d)"Commission" means the Punjab State Electricity Regulatory Commission;(e)"Licensee" means a person who has been granted a licence under the Act and shall include a Deemed Licensee under the Act;(f)"Amount assessed" means the amount as determined in the final order of assessment made under Section 126 of the Act; and(g)Words and expressions used but not specifically defined herein but defined in the Act shall have the meanings assigned to them in the Act.
