Section 2 in Chhattisgarh State Electricity Rules, 2006
2. Definitions.
- In these rules unless the context otherwise requires : -(a)"Act" means the Electricity Act, 2003;(b)Chhattisgarh State Electricity Regulation Commission means : The CSERC constituted under Section 82 of the Act;(c)CSEB means : Chhattisgarh State Electric Board constituted under Section 5 of Electricity (Supply) Act 1948, which is presently functioning as deemed licensee under clause (d) of Section 172 of Electricity Act, 2003 and includes its designated successor or assigns;(d)"Officer" means : All officers of Board including Junior Engineer, expression shall also include Junior Engineer, Assistant Engineer, Executive Engineer, Superintending Engineer, Chief Engineer or Board's successor including distribution licensee;(e)Licensee means : A person who has been granted a license under Section 14 of the Act;(f)"Forms" means the forms appended to these rules;(g)Words and expressions used but not defined in these rules shall have the same meaning as in the Act.
