Section 2 in Delhi Electricity Regulatory Commission (Grant of Consent for Captive Power Plants) Regulations, 2002
2. Definitions.
- In these regulations unless the context otherwise requires:(i)"Act" shall mean the Delhi Electricity Reform Act, 2000 (Act 2 of 2001).(ii)"Authority" shall mean the Central Electricity Authority constituted under section 3 of the Supply Act.(iii)"Board" shall mean Delhi Vidyut Board, its predecessor or successor entities.(iv)"Captive Power Plant (CPP)" shall mean the power plant set up/proposed to be set up by a person or a group of persons for their use.(v)"Co-generation" shall mean the installation in which two or more forms of useful energy (e.g. electric power & steam, electric power & shaft power etc.) are produced simultaneously.(vi)"Commission" shall mean Delhi Electricity Regulatory Commission.(vii)"Consent" shall mean the consent of the Commission envisaged under section 44 of the Supply Act read with section 26(3) and 63(3) (v) of the Act which shall be without prejudice to the compliance of any other law for the time being in force.(viii)"Electricity Act" shall mean the Indian Electricity Act, 1910 (Act 9 of 1910).(ix)"Order(s)" shall mean the Tariff Order(s) issued by the Commission from time to time.(x)"Regulations" shall means these Regulations.(xi)"Rules" shall mean Indian Electricity Rules, 1956.(xii)"Supply Act" shall mean the Electricity (Supply) Act, 1948 (Act 54 of 1948).(xiii)Words or expressions used but not defined in these regulations and defined in the Act or Electricity Act or Supply Act or Rules or Order(s) shall have the same meanings respectively assigned to them in these Acts or rules or Orders as the case may be. In other cases, unless the context otherwise requires, words and expressions occurring in these regulations but not defined in these regulations or any of the above Acts or Rules or Orders shall have the same meaning as commonly understood in the electricity supply industry.
