Section 2 in Orissa Electricity Regulatory Commission (Determination of Open Access Charges) Regulations, 2006
2. Definitions.
- In these Regulations, unless the context otherwise requires,-(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Applicant" means a person who makes an application to the Nodal Agency for open access and includes any person engaged in generation, a licensee or any consumer eligible for open access under these Regulations;(c)"Commission" means the Orissa Electricity Regulatory Commission;(d)"Day" means a day starting at 00 hours and ending at 24-00 hours;(e)"Director Customer" means a person directly connected to the transmission/distribution system owned and/or operated by the State Transmission Utility/Transmission Licensee/Distribution Licensee;(f)"Embedded Customer" means a person who is not a Direct customer;(g)"Existing Customer" means a person already availing open access to the transmission system and/or distribution system of a licensee in the State under an existing agreement on the date of coming into force of these Regulations;(h)"Month" means a calendar month;(i)"Nodal Agency" means the Nodal Agency as specified in Regulation 7 OERC (Terms & Conditions of Open Access) Regulations, 2005;(j)"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;(k)"State" means the state of Orissa;(l)"SLDC" means the State Load Dispatch Centre established in the State under Sub-section (1) of Section 31 of the Act;(m)"State Transmission Utility" means a Government company notified as such by the Government of Orissa under Sub-section (1) of Section 39 of the Act;(n)"Transmission Customer" means any person, including open access customer using transmission lines and associated facilities of State Transmission Utility and/or a transmission licensee;(o)"Year" means twelve (12) calendar months.Words and expressions used and not defined in these Regulations but defined in the Act shall have the meanings as assigned to them in the Act, or in absence thereof, shall have the same meaning as commonly understood in the electricity supply industry.
