Section 3 in The Central Electricity Regulatory Commission (Fixation of Trading Margin) Regulations, 2010
3. Definitions and interpretation. -
(1)In these regulations, unless the context or subject-matter, otherwise requires,-(a) "Act" means the Electricity Act, 2003 (36 of 2003);(b)"Commission" means the Central Electricity Regulatory Commission referred to in sub-section (1) of section 76 of the Act;(c)"licensee" means the person who has been granted licence by the Commission to undertake inter-State trading in electricity;(d)"Short Term Buy-Short Term Sell contract" means a contract where the duration of the power purchase agreement and power sale agreement is less than one year;(e)"Ultimate buyer" includes a distribution licensee or a consumer.(2)Save as aforesaid and unless repugnant to the context or the subject-matter otherwise requires, words and expressions used in these regulations and not defined but defined in the Act, or the rules or any other regulations made thereunder by the Commission shall have the meanings assigned to them respectively in the Act or the rules or the regulations.(3)The provisions of the General Clauses Act, 1897 (10 of 1897) as amended from time to time shall apply for the interpretation of these regulations as they apply for the interpretation of an Act of Parliament.
