Section 2(1) in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007
(1)In these Regulations, unless the context otherwise requires:-(a)"Act" means the Electricity Act, 2003 (36 of 2003).(b)"Annual Accounts" means the accounts of the Transmission Licensee prepared in accordance with the provisions of the Companies Act, 1956, and/or in such other manner as may be directed by the Commission from time to time in terms of the provisions of the Act.(c)"Applicant" means the person who made an application for grant of a licence for intra-state transmission of electricity.(d)"Area of Transmission" means the area stated in the transmission licence within which the Transmission Licensee is authorised to establish, operate and maintain transmission lines and transmission system.(e)"Auditors" means the Transmission Licensee's auditors, and if the Transmission Licensee is a company, auditors holding office in accordance with the requirements of the Companies Act 1956, as amended from time to time.(f)"Commission" means the Bihar Electricity Regulatory Commission.(g)"Distribution Licensee" means a person or a company licensed to operate and maintain a distribution system for supplying electricity to the consumers in the area of licence.(h)"Generator" means a person or company owning a plant or apparatus which generates electricity and is connected to a transmission system.(i)"Regulations" means the Regulations made by the Commission, under the provisions of the Act.(j)"Secretary" means the Secretary to the Commission(k)"Supply" means the supply of electricity and the word "Supplier" is construed accordingly.(l)"Transmission Licence" means a licence granted by the Commission to a person/company under Section 14(a) of the Act for establishing, operating and maintaining of transmission lines and transmission system in the area specified in the licence. The words "Transmission Licensee" shall be construed accordingly.(m)"Transmission System" means a network of interconnected extra high voltage electric lines (overhead lines and cables, transformers, switchgear and other associated equipment and apparatus) owned or controlled by the transmission licensee for connecting various generating stations and sub stations and distribution system for the purpose of conveyance of electricity.
