Section 2 in The Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004
2. Definitions.
- In these Regulation, unless the context otherwise requires:-(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Allotted Transmission Capacity" means the power transfer in MW between the specified point(s) of injection and point(s) of drawal allowed to be long-term customer on the inter-state transmission system under normal circumstances and the expression "allotment of transmission capacity" shall be construed accordingly;(c)"Commission" means Central Electricity Regulatory Commission referred to in Section 76 of the Act;(ca)[ "Day" means a day starting at 00.00 hours and ending at 24.00 hours;] [Inserted by Notification No. L-7/25(5)/2003-CERC dated 21.02.2005, w.e.f. 1.4.2005.](d)"Direct customer" means a person directly connected to the system owned or operated by the Central Transmission Utility;(e)"Embedded customer" means a person who is not a direct customer;(f)"Existing beneficiary" means a person having firm allocation from a central power generating station on the date of coming into force of these Regulations and who had entered into Bulk Power Transmission Agreement with the Central Transmission Utility;(g)"Grid Code" means the Grid Code specified by the Commission under Clause (h) of sub-section (1) of Section 79 of the Act and includes the Indian Electricity Grid Code applicable on the date of commencement of these Regulations;(ga)[ "Month" means a calendar month as per the British calendar;] [Inserted by Notification No. L-7/25(5)/2003-CERC dated 21.02.2005, w.e.f. 1.4.2005.](h)"Nodal agency" means the nodal agency defined in Regulation 8 of these Regulations;(i)[ "Open access customer" means a consumer permitted by the State Commission to receive supply of electricity from a person other than distribution licensee of his area of supply, or a generating company (including captive generating plant) or a licensee, who has availed of or intends to avail of open access;] [Substituted by Notification No. L-7/25(5)/2003-CERC dated 21.02.2005, w.e.f. 1.4.2005.](j)"Reserved Transmission Capacity" means the power transfer in MW between the specified point(s) of injection and point(s) of drawal allowed to a short-term customer on the transmission system depending on availability of transmission capacity and the expression "reservation of transmission capacity" shall be construed accordingly;(k)"Transmission Customer" means any person, including open access customer using transmission system of a transmission licensee;(ka)[ "working day" means a day on which banks are open for business;] [Inserted by Notification No. L-7/25(5)/2003-CERC dated 21.02.2005, w.e.f. 1.4.2.005.](l)Words and expressions used and not defined in these Regulations but defined in the Act or the Grid Code, shall have the meaning assigned to them under the Act or the Grid Code, shall have the meaning assigned to them under the Act or the Grid Code, as the case may be.
