Section 2 in Central Electricity Authority (Furnishing of Statistics, Returns and Information) Regulations, 2007
2. Definitions.
- Unless the context otherwise requires, in these regulations,-(1)"Act" means the Electricity Act, 2003 (36 of 2003);(2)"Voltage" means the difference of electric potential measured in volts, between any two conductors or between any part of either conductor and the earth as measured by a suitable voltmeter and is said to be-(a)"high voltage" where the voltage exceeds 650 volts but does not exceed 33000 volts under normal condition; and(b)"extra high voltage" where the voltage exceeds 33000 volts under normal condition;(3)All other words and expressions used and not defined in these regulations but defined in the Act shall have the meanings respectively assigned to them in the Act.
