Section 2 in The M.P. Vidyut Sudhar Adhiniyam, 2000
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 or any other person is for the time being authorised to transmit electricity;(b)"Commission" means the Madhya Pradesh Electricity Regulatory Commission constituted under Section 3;(c)"Central Commission" means the Central Electricity Regulatory Commission constituted under sub-section (1) of Section 3 of the Electricity Regulatory Commissions Act, 1998 (Central Act 14 of 1998);(d)"Central Act" means the Electricity Regulatory Commissions Act, 1998 (Central Act 14 of 1998);(e)"Electricity Industry" means the persons or assets engaged in the business or activities of generation, transmission, sub-transmission, distribution or supply of electricity, the operation of the power system, the regulation of such businesses and activities and matters connected thereto;(f)"High Court" means the High Court of the State of Madhya Pradesh;(g)"Local authority" means the Municipal Corporation, Municipality, Nagar Panchayat, Janpad Panchayat or Zila Panchayat in the State and not any other authority;(h)"Licence" means a licence granted under Section 15 of this Act and shall include a licence granted under Section 3 and a sanction given under Section 28 of the Indian Electricity Act, 1910 (Act 9 of 1910) prior to the coming into force of this Act;(i)"Licensee" or "Licence Holder" means a person licensed under Part V of this Act to transmit or supply electricity and shall include a person licensed under Section 3 or who has been given (he sanction under Section 28 of the Indian Electricity Act, 1910 (Act 9 of 1910) prior to the coming into force of this Act;(j)"Member" means a member of the Commission and shall include the Chairperson of the Commission;(k)"Prescribed" means prescribed by the rules or regulations made under this Act;(l)"Regulation" means regulations made by the Commission under this Act;(m)"Rules" means rules made by the State Government under this Act;(n)"Selection Committee" means the Selection Committee constituted under Section 4;(o)"State" means the State of Madhya Pradesh;(p)"State Government" means the Government of the State;(q)) "Transmit" means the transportation or transmission of electricity by means of a system 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;(r)"Supply" shall include sub-transmission and distribution;(s)"Undertaking" means a business unit which is engaged in the generation, transmission, supply of electricity in a specified area of transmission or supply or any other activity connected with the operation of power system in the State, as the case may be;(t)words and expressions used but not defined in this Act and defined in the Indian Electricity Act, 1910 (Act 9 of 1910) or in the Electricity (Supply) Act, 1948 (Act No. 54 of 1948) shall have the meanings respectively assigned to them in those Acts.
