Section 2 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Authority" menus the Gujarat Gus Rouges & Authority established under section 4;(b)"bulk consumer" means a person who consumes gas exceeding twenty-five thousand cubic metres per day;(c)"Chairperson" means the Chairperson of the Authority;(d)"Commissioner" means the Commissioner of Gas appointed under section 3;(e)"committee" means the committee constituted under section 11;(f)"common carrier" means the basis of arrangements by which an access has to he provided to any person for the transmission and distribution of gas through pipelines;(g)"distribution" means distribution of gas at a low pressure by means of pipelines to a consumer other than a bulk consumer;(h)"gas" means a matter in gaseous state which predominantly consists of methane;(i)"high pressure" means such pressure as the State Government may, from time to time, by notification in the Official Gazette, specify in terms of kilograms per square centimetre;(j)"licence" means a licence granted under section 26;(k)"licensee" means a person holding a licence;(l)"low pressure" means such pressure as the State Government may, from time to time, by notification in the Official Gazette, specify in terms of kilograms per square centimetre;(m)"member" means a member of the Authority and includes the Chairperson;(n)"pipeline corridors" means pipelines laid or to be laid together with sufficient adjacent land;(o)"prescribed" means prescribed by rules;(p)"regulations" means regulations made under this Act;(q)"rules" means rules made under this Act;(r)"specified company" means such company or companies the main object of which is the transmission of gas as the State Government may, by notification in the Official Gazette, specify;(s)"supplier" means a person who supplies gas;(t)"supply" means supply of gas by means of pipelines but does not include distribution;(u)"transmission" means transmission of gas at a high pressure by means of pipelines; and(v)"Tribunal" means the Tribunal constituted under section 30.
