Section 4(1) in Central Electricity Authority (Furnishing of Statistics, Returns and Information) Regulations, 2007
(1)Licensees(i)Transmission Licensees;(ii)Distribution Licensees;(iii)Trading Licensees;(iv)Central Transmission Utility;(v)State Transmission Utilities;(vi)Appropriate Governments who are responsible for transmitting, distributing or trading of electricity;(vii)Damodar Valley Corporation established under sub-section (1) of section 3 of the Damodar Valley Corporation Act, 1948 (14 of 1948);(viii)Any person engaged in the business of transmission or supply of electricity under the provisions of the repealed laws or any act specified in the Schedule;(ix)Any person who intends to generate and distribute electricity in a rural area as notified by the State Government;(x)State Electricity Boards;(xi)Local authorities including Cantonment Boards;(xii)Deemed licensees and entities exempted from licence.(xiii)Bhakra Beas Management Board.
