Section 2 in The Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilisation of Transmission Assets for Other Business) Regulations, 2007
2. Definitions and interpretation. -
(1)"Act" means the Electricity Act, 2003 (36 of 2003);(2)"assets" means any assets forming part of the inter-State transmission system under the regulatory jurisdiction of the Commission;(3)"Commission" means the Central Electricity Regulatory Commission;(4)"other business" means any business other than the transmission business, carried out by the transmission owner for optimum utilisation of its assets;(5)"transmission business" means the business of construction, operation and maintenance of the inter-State transmission system;(6)"transmission owner" means a person who owns, operates and maintains the inter-State transmission system;(7)Words and expressions occurring in these regulations and not defined herein shall bear the same meaning as assigned to them in the Act.
