Section 2 in Telangana Electricity Reform Act, 1998
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"area of transmission" means the area within which the holder of a transmission licence is for the time being authorised by licence to transmit energy in accordance with the conditions prescribed;(b)["TSTRANSCO"] [APTRANSCO is now renamed as TSTRANSCO in the Telangana State.] means the Transmission Corporation of Telangana Limited incorporated as a transmission company under the [Companies Act, 1956 (Central Act 1 of 1956)] [See also Companies Act, 2013 (Central Act 18 of 2013).] and as referred to in section 13 of this Act;(c)"Commission" means the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Electricity Regulatory Commission constituted under sub-section (1) of section 3;(d)"licence" means a licence granted under section 15 of this Act;(e)"licensee" or "licence holder" means a person licensed under section 14 of the Act to transmit or supply energy including [TSTRANSCO] [APTRANSCO is now renamed as TSTRANSCO in the Telangana State.];(f)"member or members" means the members of the Commission and shall include the Chairman of the Commission;(g)"notification" means a notification published in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette and the word "notified" shall be construed accordingly;(h)"prescribed" means prescribed by the rules or regulations made under this Act;(i)"regulations" means regulations made by the Commission under this Act;(j)"rules" means rules made by the State Government under this Act;(k)"selection committee" means the selection committee constituted under section 4 of this Act;(l)"State" means the State of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(m)"State Government" means the Government of the State;(n)"supply licence" means a licence under sub-section (1) (b) of section 15;(o)"transmission licence" means a licence under sub-section (1) (a) of section 15;(p)"transmit" in relation to electricity means the transportation or transmission of electricity by means of a system operated or controlled by a licensee which consists, wholly or mainly, of extra high voltage and extra high tension lines and electrical plant and is used for transforming and for conveying and/or transferring electricity from a generating station to a sub-station, from one generating station to another or from one sub-station to another or otherwise from one place to another;(q)words and expressions used but not defined in this Act and defined in the Electricity (Supply) Act, 1948 (Central Act 54 of 1948) have the meanings respectively assigned to them in that Act;(r)words and expressions used but not defined either in this Act or in the Electricity (Supply) Act, 1948 (Act No.54 of 1948) and defined in the Indian Electricity Act, 1910 (Act No. IX of 1910) have the meanings respectively assigned to them in that Act.Part - II [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Electricity Regulatory Commission
