Section 2(n) in The Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Transmission License and other related matters) Regulations, 2001
(n)"Transmission Service Charges" means charges approved by the Commission and payable to the licensee for the transmission of electricity.(ii)Unless repugnant to the context, words and expressions used herein and not defined in these regulations, but defined in the Electricity Laws and the Indian Electricity Grid Code have the meaning assigned to them in the Electricity Laws and the Indian Electricity Grid Code.(iii)References in the license to Conditions, Parts and Schedules shall, unless the context otherwise requires, be construed as references to Conditions, Parts, and Schedules of the license.
