Section 2(1) in The Orissa Electricity Reform (Transfer of Assets, Liabilities, Proceedings and Personnel of Gridco to Distribution Companies) Rules, 1998
(1)In these rules, unless there is anything repugnant in the subject or context:(a)"Act" means the Orissa Electricity Reform Act, 1995 (Orissa Act 2 of 1996);(b)"Appointed date" means the date on which these rules come into force;(c)"Area of Supply" means the area of distribution and supply of electricity in the specified zones and being in the case of Cesco, the Central Zone; in the case of Wesco, the Western Zone; in the case of Nesco, the North Eastern Zone and in the case of Southco, the Southern Zone;(d)"assets" means the Distribution System, motors, meters, testing apparatus, computers, communication and telecommunication equipment, land, buildings, offices, stores, machinery, equipment, installations, furniture, fixtures, fittings, vehicles, residential quarters and guest houses and amenities and installations pertaining thereto, and other moveable and immovable property, cash in hand, cash at bank, investments, book debts corporeal and incorporeal, tangible and intangible assets, benefits, licenses, consents, authorities, registrations, liberties, patents, designs and other intellectual property rights, and all other interests, debts and powers of every kind, nature and description whatsoever, privileges, easements, advantages, benefits and approvals, contracts, deeds, schemes, bonds, agreements and other instruments and interests of whatever nature;(e)"Central Zone" means the existing electrical circles of Bhubaneswar, Cuttack and Dhenkanal;(f)"Cesco" means the Central Electricity Supply Company of Orissa Limited, a company incorporated under the Companies Act, 1956 with registration no. 15-05105/97-98;(g)"Commission" means the Orissa Electricity Regulatory Commission constituted under Section 3 of the Act;(h)"Distcos" means together the four distribution companies namely, Cesco, Nesco, Wesco and Southco which have been incorporated with the principal objective of engaging in the business of distribution and retail supply of electricity in the relevant Area of Supply and "Distco" shall mean any one of them;(i)"Distribution Business" means the business of distribution and retail supply of electricity in an Area of Supply;(j)"Distribution System" means any system consisting mainly of cables, service lines and overhead lines, electrical plant and meters having design voltage of 33KV or under and used for the transportation of electricity from a Transmission System or Generating Set or other points to the point of delivery to end users taking any supply of electricity voltage of 33KV or under, and includes any electrical plant and meters in connection with the distribution of electricity but shall not include any part of the Transmission System;(k)"Distribution Undertaking" means Assets, Liabilities, Proceedings and Personnel specified in these rules as related to the Distribution Business of the Central, North Eastern. Western or Southern Zone, as the case may be;(l)"Generating set" means any plant or apparatus for the generation of electricity and shall, where appropriate, include a generating station comprising more than one generating unit;(m)"Gridco" means Grid Corporation of Orissa Limited, a company established by the State Government in terms of Section 13 of the Act;(n)"Gridco Retail Supply Licence" means the Orissa Distribution and Retail Supply Licence 1997 (No.1/97) granted to Gridco by the Commission and effective from 1st April 1997;(o)"Liabilities" means ail liabilities, debts, duties, obligations and other outgoing including statutory liabilities and State Government levies of whatever nature;(p)"Nesco" means the North Eastern Electricity Supply Company of Orissa Limited a company incorporated under the Companies Act, 1956 with registration no. 15-05106/97-98;(q)"North Eastern Zone" means the existing electrical circles of Balasore and Jaipur Road;(r)"Personnel" means employees, staff and officers of Gridco by whatever name called and shall include stipendary engineers and employees of Gridco including those on deputation from Gridco to other companies, organisations, institutions and bodies corporate;(s)"Proceedings" includes all proceedings of whatever nature including suits, appeals, complaints, petitions, applications, conciliatory arbitration, whether civil or criminal or otherwise;(t)"Southco" means the Southern Electricity Supply Company of Orissa Limited a company incorporated under the Companies Act, 1956 with registration No. 15-05107/97-98;(u)"Southern Zone" means the existing electrical circles of Berhampur and Jeypcre;(v)"Specified Assets" "Specified Liabilities" "Specified Personnel" and "Specified Proceedings", as the case may be, means only those specified or otherwise provided for in these rules or in the Schedules to the rules;(w)"State" means the State of Orissa;(x)"Transmission System" means the system, consisting of electric lines having design voltage of 66 KV or higher, which is used for the purposes of the transportation of electricity from one power station to a substation or to another power station or between substations or to or from any external interconnection including 33/1 KV bays/equipment (up to the interconnection with any Distribution System), any plant and apparatus and meters owned or used in connection with the transmission of electricity and such buildings or part thereof as may be required to accommodate such plant and apparatus and other works and the operating staff thereof.(y)"Undertaking" means unit of the business consisting of assets, liabilities, proceedings and personnel.(z)"Wesco" means the Western Electricity Supply Company of Orissa Limited a company incorporated under the Companies Act, 1956 with registration No. 15-05104/97-98;(zz)"Western Zone" means the existing electrical circles of Rourkela, Burla and Bolangir; and
