Section 2 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
2. Definitions.
- In these Regulations, unless the context otherwise requires -(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Commission" means the Rajasthan Electricity Regulatory Commission;(c)"Day" means a calendar day consisting of 24 hours period starting at 0000 hour;(d)"Detailed procedure" means the procedure issued for grant of open access including required formats, prepared in accordance with the provisions of these Regulations;(e)"Month" means a calendar month commencing from 00.00 hours of the first day of the month and ending on 24.00 hours of the last day of the month;(f)"Nodal Agency" means the agency to whom the application for grant of open access is to be submitted. The State Transmission Utility (STU) shall be the Nodal Agency for grant of Long Term Open Access and Medium Term Open Access whereas the State Load Despatch Centre (SLDC) shall be the Nodal Agency for grant of Short Term Open Access. However for the purpose of issue of No Objection Certificate/ Concurrence/ Prior Standing Clearance in respect of inter-State transactions, the Nodal Agency shall be as specified in the relevant CERC Open Access Regulations;(g)"Open Access Customer" means:(i)a consumer permitted by the State Commission to receive the supply of electricity from a person other than Distribution Licensee of his area of supply, or;(ii)a generating company (including captive generating plant) who has availed of or intends to avail open access, or;(iii)a licensee, who has availed of or intends to avail open access;(h)"Open access consumer" means a consumer permitted by the Commission to receive completely or partly for its consumption the supply of electricity from a person other than Distribution Licensee of his area of supply;(i)"Open access supplier" means a generation company, or a trader or a licensee or a person effecting supply to open access consumer;(j)"State" means the State of Rajasthan;(k)Words and expressions occurring in these Regulations and not defined herein above shall bear the meaning assigned to them in the Act.
