Section 2 in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
2. Definitions.
- In these Regulations, unless the context otherwise requires -(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Commission" means the Punjab State Electricity Regulatory Commission;(c)"Consumer" for the purpose of these Regulations shall be a consumer as defined under Clause (15) of Section 2 of the Act; and shall also include a person seeking Open Access.(d)"Cross-subsidy for a consumer category" means the difference between the average realisation per unit from that category and the combined average cost of supply per unit computed as the total revenue requirement for a licensee in that year including any previous years' gaps divided by total energy sale, expressed in percentage terms as a proportion of the combined average cost of supply as stated above;(e)"Day" means starting at 00.00 hours and ending at 24.00 hours;(f)"Month" means a calendar month;(g)"Nodal Agency" means a Nodal Agency, specified in these Regulations, for arranging non-discriminatory Open Access to transmission or distribution system or both;The Nodal Agency for long-term and short-term Open Access (in transmission or distribution system or both), shall be the State Transmission Utility (STU) and the State Load Despatch Centre (SLDC) respectively;(h)"Open Access" means the non-discriminatory provision for the use of transmission lines or distribution system or associated facilities with such lines or system by any licensee or consumer or person engaged in generation in accordance with the Regulations of the Commission;(i)"Open Access Customer" means a consumer permitted by the Commission to receive supply of electricity from a person other than distribution licensee of his area of supply, or a generating company (including captive generating plant) or a licensee, who has availed of or intends to avail of Open Access;(j)"Redressal Mechanism" shall include redressal of all disputes relating to Open Access i.e. denial of Open Access, meeting and billing etc.(k)"State" means the State of Punjab;(l)"State Transmission Utility" means the Board or the Government company specified as such by the State Government under sub-section (1) of Section 39;(m)Words and expressions occurring in these Regulations and not defined herein above shall bear the meaning assigned to them in the Act.
