Section 3(6) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Determination of Multi Year Generation Tariff) Regulations, 2016
(6)"Applicant" means a generating company who has made an application for determination of tariff or an application for annual performance review/True-up in accordance with the Act and these Regulations and includes a Generating Company whose tariff is the subject of a review by the Commission either suo motu or on a Petition filed by any interested or affected person or as part of an Annual Performance Review/ True-up.
