Section 3(1) in Central Electricity Regulatory Commission (Standards of Performance of Inter-State Transmission Licensees) Regulations, 2012
(1)In these Regulations, unless the context otherwise,-(a)"Act" means the Electricity Act, 2003 (36 of 2003) as amended from time to time;(b)"affected person" means a user of the inter-State transmission system who is affected due to non-adherence to the Standards of Performance specified in these regulations by the inter-State transmission licensee;(c)"Commission" means the Central Electricity Regulatory Commission referred to in sub-section (1) of section 76 of the Act;(d)"Inter-State Transmission System (ISTS)" shall have the same meaning as defined in section 2(36) of the Act;(e)"Inter-State Transmission Licensee" means a licensee including a deemed inter-State transmission licensee authorised to establish, operate and maintain transmission lines of the inter-State Transmission System;(f)"User" means a user for any segment/element of the inter-State Transmission System and shall include all generators, State Transmission Utilities, State Electricity Boards (SEBs) or load serving entities directly connected to the inter-State Transmission System including Bulk Consumers and any other entity/person;(g)"Year" means a financial year.
