Section 2(1) in Tamil Nadu Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff for Transmission/Distribution of Electricity Under MYT Framework) Regulations, 2009
(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.
