Section 2 in Andhra Pradesh Provisional Transmission and Bulk Supply Licence, 1999
2. Definitions.
- In this licence unless the context otherwise requires;(a)"Act" means the Andhra Pradesh Electricity Reform Act, 1998;(b)"Affiliate" means in relation to the licensee, any subsidiary of the Licensee, any company or entity which has any commercial or financial | interest in the Licensee or in which the Licensee has any commercial or I financial interest;(c)"area of transmission and bulk supply" means the area referred to in the I Schedule of this licence;(d)"bulk supplier" means any person who is authorized to provide bulk I supply;(e)"bulk supply" means the provision of electricity to an authorised person for resale;(f)"distribution" means the transportation of electricity by means of a distribution system;(g)"Distribution and retail supply business" means any Authorised business of the Licensee (i) in or ancillary to distribution (whether for its own account or that of third parties) through any system owned and/or operated by the Licensee and (ii) in the retail supply of electricity to Consumers;(h)"Distribution system" means any system (including the licensee's distribution system) consisting (wholly or mainly) of cables, service lines and overhead lines, electrical plant and metering equipment (excluding generator inter connection facilities) having an operating voltage other than EHV owned or operated by an electricity operator authorized to supply electricity and used for the transportation of electricity to consumers. The Distribution System shall not include any part of a EHV System, except the terminal equipment used for the supply of electricity to a EHV Consumer.(i)"Generating plant" means any plant or apparatus for the production of electricity and shall where appropriate include a generating station comprising one or more than one generating set;(j)"Generator" means a person owning a generating plant connected to the licensee's transmission or distribution system;(k)"Generator inter - connection facilities" means any electric lines, bus bars, switchgear, transformers plant or apparatus owned by generator and utilized for access to the transmission or distribution system;(l)"Grid Code" means the Grid Code prepared under Condition 12 of this Licence;(m)"Licensee" means the Transmission Corporation of Andhra Pradesh Limited (APTRANSCO), constituted under Section 13 of the Act which is the holder of this licence:(n)"Licensee's Distribution system" means any distribution system owned and/or operated by a Distribution and Retail Supply Licensee:(o)"Licensee's Transmission system" means the Transmission System of the Transmission and Bulk Supply Licensee:(p)"Regulations" means regulations made by the Commission under the Act:(q)"retail supply" means sale of electricity for use of the consumers;(r)"separate business" means each of the Transmission and bulk supply business, distribution and retail supply business taken separately from one another and from any other business of the licensee or any affiliate of the Licensee;(s)"supplier" means any electricity operator who carries out or provides bulk supply or retail supply;(t)"supply" means the bulk supply or the retail supply of electricity;(u)"transmission and bulk supply business" means the authorised business of a licensee in transmission and bulk supply;(v)"Transmission System" means the system consisting of extra high voltage electric lines being operated at EHV (Excluding generator inter-connection facilities) owned and/or operated by the licensee for the purpose of the transmission of electricity from one power station to a sub-station or to another power station or between sub-stations or to or from any external inter-connection, equipment up to the inter-connection with the distribution system, any plant and apparatus and meters owned or used by the licensee in connection with the transmission and bulk supply of electricity, but shall not include any part of the licensee's distribution system:(w)The words, terms and expressions used in this licence shall have the same meaning assigned to them in the Andhra Pradesh Electricity Reform Act, 1998 (Act No. 30 of 1998) and rules and regulations made thereunder;(x)Words, terms and expressions used in this licence which are not defined in this Licence or in the Andhra Pradesh Electricity Reform Act, 1998 (Act No. 30 of 1998) shall have the same meaning given to them in the Indian Electricity Act, 1910 (9 of 1910) and the Electricity (Supply) Act, 1948 (54 of 1948) as the case may be:(y)Any references to any enactment or any section of, Schedule to, or other provision of any such enactment shall be construed, at any particular time, as including a reference to any modification or re-enactment thereof then in force as the same may have been so modified or re-enacted from time to time.
