(36)“inter-State transmission system” includes–(i)any system for the conveyance of electricity by means of main transmission line from the territory of one State to another State;(ii)the conveyance of electricity across the territory of an intervening State as well as conveyance within the State which is incidental to such inter-State transmission of electricity;(iii)the transmission of electricity within the territory of a State on a system built, owned, operated, maintained or controlled by a Central Transmission Utility;
