Section 3(1) in Bihar Electricity Commission (Standards of Performance of Intra Transmission Licensees) Regulations, 2019
(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.
