Section 2 in Gujarat Electricity Regulatory Commission (Licensee's Power to Recover Expenditure incurred in providing supply and other Miscellaneous Charges) Regulations, 2005
2. Definitions.
- 2.1 In these Regulations, unless the context otherwise requires:-(i)"Act" means the Electricity Act, 2003 (36 of 2003).(ii)"applicant" means the owner or occupier of any premises who makes an application to the distribution licensee for supply of electricity.(iii)"Commission" means the Gujarat Electricity Regulatory Commission.(iv)"Distribution Licensee" means a Licensee authorised to operate and maintain a Distribution System for supplying electricity to the Consumers in his Area of Supply.(v)"distribution main" means the portion of any main with which a service line is, or intended to be, immediately connected.(vi)"distribution system" means the system of wires and associated facilities between the delivery points on the transmission lines or the generating station connection and the point of connection to the installation of the consumers.(vii)"electrical plant" means any plant, equipment, apparatus or appliance or any part thereof used for, or connected with, the generation, transmission, distribution or supply of electricity but does not include:i. an electrical line ; orii. a meter used for ascertaining the quantity of electricity supplied to any premises; oriii. an electrical equipment, apparatus or appliance under the control of a consumer.(viii)"electric line" means any line which is used for carrying electricity for any purpose and includes:i. any support for any such line, that is to say, any structure, tower, pole or other thing in, on, by or from which any such line is, or may be, supported, carried, or suspended; andii. any apparatus connected to any such line for the purpose of carrying electricity.(ix)"Extra High Tension (EHT) supply" means electricity supplied at a Voltage equal to or greater than 66 kV.(x)"Government" means the Central Government or the State Government as the case may be.(xi)"High Tension (HT) supply" means electricity supplied at a Voltage greater than 440 V and lesser than 66 kV.(xii)"Low Tension (LT) supply" means electricity supplied at a Voltage not exceeding 440 volts.(xiii)"month" means the calendar month unless the context otherwise requires. A time lasting from a specified date in one calendar month until the same date in the next calendar month (a period of time equivalent to about 30 days).(xiv)"service line" means any electric supply line through which electricity is, or is intended to be, supplied -i. to a single consumer either from a distributing main or immediately from the Distribution Licensee's premises; orii. from a distributing main to a group of consumers on the same premises or on contiguous premises supplied from the same point of the distributing main.(xv)"State Act" shall mean the Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003.(xvi)"sub-station" means a station for transforming or converting electricity for the transmission or distribution thereof and includes transformers, converters, switchgears, capacitors, synchronous condensers, structures, cable and other appurtenant equipment and any buildings used for that purpose and the site thereof.(xvii)"Temporary Service" means supply will be given initially for a period not exceeding one month subject to review for further extension in accordance with the classifications of installation for purpose of permanent supply.Words and expressions used and not defined in these Regulations but defined in the Act or the State Act or the Rules framed thereunder shall have the meanings assigned to them in the said Act or the State Act or such Rules. Expressions used herein but not specifically defined in these Regulations or in the Act or the State Act or the Rules framed thereunder but defined under any law passed by a competent legislature and applicable to the electricity industry in the state shall have the meaning assigned to them in such law. Subject to the above, expressions used herein but not specifically defined in the Regulations or in the Act or the State Act or the Rules framed thereunder or in any other law passed by a competent legislature shall have the meaning as is generally assigned in the electricity industry. The Bombay General Clauses Act, 1904, shall apply for the purpose of the present Regulations.2.2Interpretation. - In the interpretation of these Regulations, unless the context otherwise requires:(a)words in the singular or plural term, as the case may be, shall also be deemed to include the plural or the singular term, respectively.(b)the terms "include" or "including" shall be deemed to be followed by "without limitation" or "but not limited to" regardless of whether such terms are followed by such phrases or words of like import.(c)references herein to the "Regulation" shall be construed as a reference to these Regulations as amended or modified by the Commission from time to time in accordance with the applicable laws in force.(d)the headings are inserted for convenience and may not be taken into account for the purpose of interpretation of these Regulations.(e)references to the statutes, regulations or guidelines shall be construed as including all provisions consolidating, amending or replacing such statutes, regulations or guidelines, as the case may be, referred to.Chapter - III
