Section 2 in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Central Commission" means the Central Electricity Regulatory Commission established under the corresponding Central law;(b)"Chairperson" means the Chairperson of the Commission;(c)"Commission" means the State Electricity Regulatory Commission established under sub-section (1) of section 3;(d)"Government" means the Government of Jammu and Kashmir;(e)"High Court" means the High Court of the State of Jammu and Kashmir;(f)"Member" means the Member of the Commission and includes the Chairperson;(g)"prescribed" means prescribed by rules made under this Act;(h)"regulations" means regulations made under this Act;(i)"transmission utility" means any generating company, and licensee or other person engaged in the transmission of energy;(j)"utility" means any person or entity engaged in the generation, transmission, sale, distribution or supply, as the case may be, of energy;(k)words and expressions used and not defined in this Act but defined in the Jammu and Kashmir Electricity (Supply) Act, 1971, the Jammu and Kashmir Electricity Act, Samvat 1977 or the Jammu and Kashmir Electricity Duty Act, 1963 shall have the meanings respectively assigned to them in those Acts.Chapter-II State Electricity Regulatory Commission
