Section 2 in Tamil Nadu Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff for Transmission/Distribution of Electricity Under MYT Framework) Regulations, 2009
2. Definitions.
(1)In these Regulations unless the context otherwise requires:(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Aggregate Revenue Requirement" (ARR) means the revenue required to meet the costs pertaining to the licensed business, for a financial year, which would be permitted by the Commission to be recovered through tariffs and charges;(c)"Base year" means the financial year immediately preceding the first year of the Control Period;(d)"CERC" means the Central Electricity Regulatory Commission established under section 76 of the Act;(e)"Commission" means the Tamil Nadu Electricity Regulatory Commission;(f)"Conduct of Business Regulations" means the Tamil Nadu Electricity Regulatory Commission (Conduct of Business) Regulations 2004;(g)"Consumer/User contributions" means any contributions made by those using or intending to use the Transmission / Distribution network of a licensee;(h)"Control period" means a multi - year period fixed by the Commission from time to time under the Multi year Tariff framework;(i)"CTU" means Central Transmission Utility;(j)"Distribution Business" means the business of operating and maintaining a distribution system for supply of electricity in the area of supply of the distribution licensee;(k)"Distribution Licensee" means a licensee authorized to operate and maintain a distribution system for supplying electricity to the consumers in his area of supply;(l)"ERC" means the Expected Revenue from Charges that a licensee is permitted to recover pursuant to the terms of his licence;(m)"Financial year" means the period commencing on 1st April of a calendar year and ending on 31st March of the immediately following calendar year;(n)"Grid Code" means the Tamil Nadu Electricity Grid Code;(o)"Licence" means a licence granted under Section 14 of the Act;(p)"Non-Tariff Income" means income other than from:(i)Tariff for Transmission / Distribution and(ii)Income from Other licensed Business;(q)"Open Access Customer" means a consumer permitted by the Commission to receive supply of electricity from a person other than the Distribution licensee of his area of supply, and the expression includes a generating company and licensees, who have availed of or intend to avail of open access;(r)"Other Business" means any business engaged in by a Transmission / Distribution licensee under sections 41 and 51 of the Act respectively for Optimum utilization of the assets of the transmission/distribution business and shall include any business of the licensee other than the Transmission/ Distribution business;(s)"State" means the State of Tamil Nadu;(t)"STU" means the State Transmission Utility;(u)"SLDC" or "State Load Despatch Centre" means the centre established under section 31 of the Act;(v)"Tariff Regulations" means the Tamil Nadu Electricity Regulatory Commission (Terms and conditions for determination of Tariff) Regulations, 2005;(w)"Transmission Business" means the business of transmitting electricity within the state.(2)Words or expressions occurring in these Regulations and not defined herein but defined in other Regulations published by the Commission or the Electricity Act 2003 shall bear the same meanings respectively assigned to them in the Act/Regulations.
