Section 2(1) in Andhra Pradesh Electricity Regulatory Commission (Licensees' Standards of Performance) Regulation, 2004
(1)In this Regulation, unless the context otherwise requires: -(a)"Act" means the Electricity Act, 2003;(b)"area of supply" means the area within which a Licensee is authorised by his License to supply electricity:(c)"Commission" means the Andhra Pradesh Electricity Regulatory Commission;(d)"Cities and Towns" mean the areas covered by all Municipal Corporations and other Municipalities including the areas falling under the various Urban Development Authorities;(e)"Rural areas" mean the areas covered by Gram Panchayats, including major and minor Panchayats;(f)"Extra High Tension/Extra High Voltage" means the voltage exceeding 33000 volts under normal conditions;(g)"High Tension/High Voltage" means the voltage exceeding 440 volts but not exceeding 33000 volts under normal conditions;(h)"Licensee" means the Distribution Licensee;(i)[ "Low Tension/Low Voltage" means a voltage level which does not exceed 440 volts under normal conditions;] [Substituted by Regulation No. 7 of 2004, dated 19.8.2005.]
