Section 2(e) in The Electricity Regulatory Commissions Act, 1998
(e)"inter-State transmission" includes-(i)the conveyance of energy by means of a main transmission line from the territory of one State to the territory of another State;(ii)the conveyance of energy across the territory of an intervening State as well as conveyance within the State which is incidental to such inter-State transmission of energy;(iii)the transmission of energy within the territory on a system built, owned, operated, maintained or controlled by a central transmission utility or by any person under the supervision and control of a central transmission utility;(ea)[ "Joint Electricity Regulatory Commission" means the Joint Electricity Regulatory Commission constituted under section 21-A;] [ Inserted by Act 21 of 2001, Section 2.]
