Section 2 in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005
2. Definitions.
- In these regulations, 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 a long-term customer on the intra-state transmission system and the expression "allotment of transmission capacity" shall be construed accordingly;(c)"Commission" means the Tamil Nadu Electricity Regulatory Commission;(d)The word "consumer" in this regulation shall carry the same meaning as in the Act, but shall be restricted to such consumers within the State of Tamil Nadu to whom these regulations will apply.(e)"Direct customer" means a person who is directly connected to the system owned or operated by the State Transmission Utility / Transmission Licensee and / or Distribution Licensee in the State.(f)"Embedded customer" means a person who is not a direct customer;(g)"Grid Code" means the Tamil Nadu Electricity Grid Code specified by the Commission and includes the Indian Electricity Grid Code applicable on the date of commencement of these regulations;(h)"Nodal agency" means the nodal agency defined in regulation 10 of these regulations;(i)"Open access" means the non- discriminatory provision for the use of transmission lines or distribution system or associated facilities with such lines or system by any Licensee or consumer or a person engaged in generation in accordance with these regulations.(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)"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;(l)"SLDC" means the State Load Dispatch Centre, until, in its preset form as an integral unit of the Licensee or established under sub-section (1) of section 31 of the Act;(m)"STU" (State Transmission Utility) means the Board or the Government company specified as such by the State Government .This is presently the Tamil Nadu Electricity Board.(n)"Transmission System Segment" means a part or whole of the transmission system from the point of injection to the point of drawal.(o)"Wheeling" means the operation whereby the distribution system and associated facilities of a transmission Licensee or distribution Licensee, as the case may be, are used by another person for the conveyance of electricity on payment of charges to be determined under section 62 of the Electricity Act 2003Words 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, as the case may be.
