Section 2 in Haryana Distribution and Retail Supply Licence
2. Definitions.
- 2.1 The word, terms and expressions to which meanings are assigned by the Haryana Electricity Reform Act, 1997 (Haryana Act No. 10 of 1998), shall have the same meanings in this licence.2.2Words, terms and expressions used in this licence which are not defined in this licence or in he Haryana Electricity Reform Act, 1997 (Haryana Act No. 10 of 1998) shall have the meaning given to them in the Indian Electricity Act, 1910 (9 of 1910) and the Electricity (Supply) Act, 1948 (54 of 1948).2.3In this licence unless the context otherwise requires, capitalised words shall have the following meanings :"Act" means the Haryana Electricity Reform Act, 1997 (Haryana Act No. 10 of 1998);"Affiliate" means in relation to the Licensee, any Holding Company or Subsidiary of the Licensee, or any Subsidiary of a Holding Company of the Licensee;"Area of Supply" means the geographic area referred to in Schedule I of this licence within which any activity authorised by this licence is allowed;"Auditors" means the Licensee's auditors for the time being holding office in accordance with the requirements of Sections 224 to 234-A or Section 619 as appropriate of the Companies Act, 1956 (1 of 1956);"Authorised" in relation to any person, business or activity means authorised by licence granted under Section 15 or exemption granted under Section 16 of the Act;"Bulk Supplier" means any person who is Authorised to carry out Bulk Supply;"Bulk Supply" means the sale of electricity to any person for resale;"Bulk Supply Business" means the Authorised business of Bulk supply."Central Electricity Regulatory Commission" means the commission constituted under the Electricity Regulatory Commission Act, 1998;"Commission" means the Haryana Electricity Regulatory Commission;"Consumer" means the end or final user of electricity;"Controlling Interest" means the ownership of ten percent or more of the paid up share capital of a company or the ability to control ten percent or more of the voting rights at a general meeting of the company or the ability otherwise to influence materially the management of the company by contract or otherwise;"Distribution" mean the transportation of electricity by means of a Distribution System;"Distribution and Retail Supply Business" means any Authorised business of the Licensee (i) in or ancillary to Distribution through any system owned and/or operated by the Licensee and (ii) in Retail Supply;"Distribution Business" means Authorised business of the Licensee in or ancillary to Distribution;"Distribution Code" means the code (including any replacement for the Interim Distribution Code) prepared by the Licensee in accordance with Condition 16 that is approved by the Commission, as it may be amended, supplemented or replaced from time to time in accordance with Condition 16;"Distribution System" means any system consisting mainly of cables, service lines and overhead lines, electrical plant and meters having design voltage of 33 kV and under;"Distribution System Operating Standards" means the standards related to the Licensee's operation of its Distribution System approved by the Commission pursuant to Condition 17;"Distribution System Planning and Security Standards" means the standards related to the adequacy of the Licensee's planning methods and process for its Distribution System approved by the Commission pursuant to Condition 17;"Generating Set" means any plant or apparatus for the production of electricity and shall where appropriate include a generating station comprising of one or more than one generating unit;"Generator Interconnection Facilities" means any transformers, busbars, switch-gear, plant or apparatus utilised to enable access to a Transmission System/Distribution System by the Generating Set(s);"Grid Code" means the Interim Grid Code and when approved by the Commission, the final Grid Code pursuant to the licence of the Transmission and Bulk Supply Licensee, covering all material technical aspects relating to, connections to and the operation and use of, a Transmission System or (in so far as relevant to the operation and use of a Transmission System) the operation of electric lines and electrical plant connected to the Transmission System or the Distribution System of any Supplier including the Licensee's Distribution System;"Holding Company" shall have the same meaning as in Section 4 of the Companies Act of 1956 (as amended);"Interim Distribution Code" means the code submitted by the Licensee pursuant to Paragraph 16.3 describing in reasonable detail the Licensee's practices and procedures for operating the Distribution System at the date of this licence;"Interim Grid Code" means the code submitted by the Licensee pursuant to Condition 17.4 of the licence of the Transmission and Bulk Supply Licensee describing in reasonable detail the Licensee's practices and procedures for operating the Transmission System as at the date of the licence of the Transmission and Bulk Supply Licensee;"Licensee" means Haryana Vidyut Prasaran Nigam Ltd. constituted under Section 13 of the Act;"Overall Performance Standards" means the standards as may be determined by the Commission pursuant to Section 34 of the Act;"Regulations" means the regulations issued by the Commission under Section 54 of the Act;"Related Person" means any person :(i)who holds a Controlling Interest in the Licensee or(ii)in whom the Licensee holds Controlling Interest and includes a person who holds Controlling Interest in persons mentioned in Clauses (i) and (ii) above."Retail Supply" means the sale of electricity to Consumers;"Retails Supply Business" means the Authorised business of Retail Supply;"Separate Business" means each of the Transmission Business, the Bulk Supply Business, the Distribution Business and Retail Supply Business taken separately from one another and from any other business of the Licensee or any Affiliate of the Licensee;"Standards of Performance" means such standards of performance as may be determined by the Commission pursuant to Section 33 of the Act;"Subsidiary" shall have the same meaning as in Section 4 of the Companies Act, 1956;"Supplier" means any person who holds a licence under Section 15 of the Act or is granted an exemption under Section 16 of the Act;"Supply" means the provision of electricity either for resale or directly to Consumers;"Transmission" means the transportation of electricity by means of the Transmission System;"Transmission Business" means any business that the Transmission and Bulk Supply Licensee is authorised to carry out in, or ancillary to, Transmission;"Transmission and Bulk Supply Licensee" means Haryana Vidyut Parsaran Nigam Ltd. constituted under Section 13 of the Act, in its capacity as operator of the Transmission Business and as a Bulk Supplier;"Transmission System" means the system consisting mainly of extra high voltage electric lines having design voltage of 66 kV and higher owned or controlled by the Transmission and Bulk Supply Licensee and used for the purposes of the transportation of electricity from a Generating Set to a substation or to another or between substations or to or from any external interconnection and includes all 66 kV bays/equipment up to the interconnection with the Distribution System, and any plant, apparatus and meters owned or used in connection with the transmission of electricity, but shall not include any part of a Distribution System.
