Section 3 in Bihar Electricity Commission (Standards of Performance of Intra Transmission Licensees) Regulations, 2019
3. Definitions.
(1)In these Regulations, unless the context otherwise requires:-(a)"Act" means the Electricity Act, 2003 (36 of 2003) a from time to time.(b)"Affected person" means a user of the intra-State transmission system who is affected due to non-adherence to the Standards of Performance specified in these regulations by the intra-State transmission licensee.(c)"Commission" means the Bihar Electricity Regulatory Commission referred to in sub- section (1) of section 82 of the Act.(d)"Intra-State Transmission System (InSTS)" shall have the same meaning as defined in Section 2 (37) of the Act.(e)"Intra-State Transmission Licensee" means a licensee including a deemed intra- State transmission licensee authorized to establish, operate and maintain transmission lines of the intra- State Transmission System.(f)"User" means a user of any segment/ element of the intra-State Transmission System and shall include all generators, State Transmission Utilities, Discoms or load serving entities directly connected to the intra-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.
