Section 2 in Orissa Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulation, 2005
2. Definitions.
- In these Regulations, unless the context otherwise requires -(a)"Act" means the Electricity Act, 2003 (36 of 2003)(b)"Allotted Transmission/Distribution Capacity" means the power transfer in MW between the fixed point(s) of injection and point(s) of drawal allowed [after concurrence of Government] [Inserted vide Orissa Gazette Extraordinary No. 1010, dated 18.7.2006.] to a long-term customer on the inter-state transmission or distribution system under normal circumstances and the expression "allotment of transmission or distribution capacity" shall be construed accordingly;(c)"Applicant" means a person who makes an application to the Nodal Agency for open access and includes any person engaged in generation, a licensee or any consumer eligible for open access under these Regulations;(d)"Commission" means the Orissa Electricity Regulatory Commission being the Commission for the State of Orissa in terms of the first proviso to Sub-section (1) of Section 82 of the Act.(e)"Reserved Transmission/distribution Capacity" means the power transfer in MW between the specified point(s) of injection and point(s) of drawal allowed to a short-term customer on the transmission/distribution system(s) depending on availability of respective capacity and the expression "reservation of transmission or distribution capacity" shall be construed accordingly;(f)"State" means the State of Orissa.Words and expressions used and not defined in these Regulations but defined in the Act shall have the meanings as assigned to them in the Act, or in absence thereof, shall have the same meaning as commonly understood in the electricity supply industry.
