Section 3 in Central Electricity Regulatory Commission (Standards of Performance of Inter-State Transmission Licensees) Regulations, 2012
3. Definitions.
(1)In these Regulations, unless the context otherwise,-(a)"Act" means the Electricity Act, 2003 (36 of 2003) as amended from time to time;(b)"affected person" means a user of the inter-State transmission system who is affected due to non-adherence to the Standards of Performance specified in these regulations by the inter-State transmission licensee;(c)"Commission" means the Central Electricity Regulatory Commission referred to in sub-section (1) of section 76 of the Act;(d)"Inter-State Transmission System (ISTS)" shall have the same meaning as defined in section 2(36) of the Act;(e)"Inter-State Transmission Licensee" means a licensee including a deemed inter-State transmission licensee authorised to establish, operate and maintain transmission lines of the inter-State Transmission System;(f)"User" means a user for any segment/element of the inter-State Transmission System and shall include all generators, State Transmission Utilities, State Electricity Boards (SEBs) or load serving entities directly connected to the inter-State Transmission System including Bulk Consumers and any other entity/person;(g)"Year" means a financial year.(2)Words and expressions used in these regulations and not defined herein but defined in the Act or any of the regulations made by the Commission, shall have the meanings as assigned to them respectively in the Act, and regulations made by the Commission from time to time.
