Section 2 in The Maharashtra Electricity Regulatory Commission (General Conditions of Distribution Licence) Regulations, 2006
2. Definitions.
- In these Regulations, unless the context otherwise requires:-(1)"Accounting Statement" means for each financial year, accounting statements for the Licensed Business comprising of : (i) balance sheet, prepared in accordance with the form contained in Part I of Schedule VI to the Companies Act, 1956; (ii) profit and loss account, complying with the requirements contained in Part II of Schedule VI to the Companies Act, 1956; (iii) cash flow statement, prepared in accordance with the Accounting Standard on Cash Flow Statement (AS-3) of the Institute of Chartered Accountants of India; (iv) report of the statutory auditors' of the Distribution Licensee; (v) cost records prescribed by the Central Government under Section 209(1)(d) of the Companies Act, 1956, together with notes thereto and a statement of sources and application of funds, and such other supporting statements and information as the Commission may direct from time to time.Provided that in case of any local authority engaged in the business of electricity, the Accounting Statement shall mean the items, as mentioned above, prepared and maintained in accordance with the relevant Acts or Statutes as applicable to such local authority."Act" means the Electricity Act, 2003 (36 of 2003);"Annual Accounts" means the accounts of the Distribution 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;"Area of Distribution" or "Area of Supply" means the area stated in the Distribution Licence within which the Distribution Licensee is authorized to operate and maintain a Distribution System for supplying electricity to the consumers in his area of supply;"Auditors" means the Distribution Licensee's auditors holding office in accordance with the requirements of Sections 224 to 234A or Section 619, as the case may be, of the Companies Act 1956 (1 of 1956) or if the Distribution Licensee is not a limited company the auditor as may be directed by the Commission;"Authorised" in relation to any Person, business or activity, means authorised by licence granted under Section 14 of the Act or deemed to be granted under the first, second, third and fifth provisos to Section 14 of the Act or exemption granted under Section 13 of the Act and the regulations of the Commission;"Commission" means the Maharashtra Electricity Regulatory Commission;"Deemed Licensee" means a person authorised under the first, second, third, and fifth provisos to section 14 of the Act to operate and maintain a distribution system for supplying electricity to the consumers in his area of supply;"Distribution" means the conveyance or wheeling of electricity by means of a Distribution System;"Distribution Business" means Authorised business of a Distribution Licensee to operate and maintain a Distribution System for supplying electricity to the consumers in the Area of Supply;"Distribution Licensee" means the person authorised by the Distribution Licence to operate and maintain a distribution system for supplying electricity to the consumers in his area of supply and shall include the deemed licensee who is so authorised under section 14 of the Electricity Act;"General Conditions" mean General Conditions of Distribution Licence as specified in these Regulations;"Licensed Business" means the business of Distribution and Supply of electricity as authorised under the Distribution Licence;"Major Incident" means an incident associated with the Distribution of electricity, which results in a significant interruption of service, substantial damage to equipment, or loss of life or significant injury to human beings, or as otherwise specified by the Commission and shall also include any other incident which the Commission declares to be a major incident;"Operational Control" means possessing the authority to make operational decisions such as commissioning and utilisation of service lines and equipment;"Other Business" means that business of the Distribution Licensee other than the Licensed Business, which is undertaken for optimum utilisation of its assets, with prior intimation to the Commission;"Performance Standards" means the standards of performance of a Distribution licensee specified by the Commission in accordance with the Act or regulations made thereunder;"Regulations" means the regulations made by the Commission under the provisions of the Act;"Specific Conditions" means the conditions, which are in addition to the General Conditions and not in derogation thereof, which the Commission may lay down specifically for a Distribution Licensee or class of licensees;"State" means the State of Maharashtra;"State Government" means the Government of the State of Maharashtra;"State Grid Code" means the grid code specified by the Commission, covering all material technical aspects relating to connections to and the operation of the Grid, and use of a Distribution System, or (in so far as relevant to the operation and use of a Distribution System) the operation of electric lines and electrical plant connected to the Distribution System, the Distribution Systems, or the system of any Supplier;"Transfer" means the imposition or creation of any lien, charge or encumbrance on, or security interest in, any part thereof pursuant to the provisions of any contract, undertaking or agreement or grant of any encumbrance or otherwise permitting of any encumbrance to subsist or parting with physical possession or any other disposition or dealing;"User" means any person who uses the Distribution System.(2)Interpretations(a)Words and expressions used in these Regulations and not defined shall have the meanings assigned to them in the Act.(b)Reference to any statute, rule or regulation shall mean as in force from time to time.
