Section 2 in Andhra Pradesh Electricity Regulatory Commission (Interim Balancing and Settlement Code) Regulation, 2006
2. Definitions.
- In this Regulation, unless the context otherwise requires:-(a)"Act" means the Electricity Act 2003 (36 of 2003);(b)"APERC" or "Commission" means the Andhra Pradesh Electricity Regulatory Commission:(c)"Billing month" means the period between any two successive meter-reading dates, as provided in the Open Access Agreement:(d)"Distribution Licensee" or "DISCOM" means a licensee authorised to operate and maintain a distribution system for supplying electricity to the consumers in his area of supply;(e)"Losses" means the energy losses in percentage for an EHT system as a single system and for all other voltage levels, the losses in percentage as provided in the applicable Tariff Order of the Commission, or the actual levels of energy losses as provided in this Regulation.Explanation. - (i) If the wheeling of electricity is through the distribution system of more than one distribution licensee or if the Entry/Exit point is connected to EHT system, the losses would include the transmission loss and the distribution loss up to the voltage level of the distribution licensee in whose area of supply such exit/entry point (whichever is lower) is located(ii)If the entry and exit points are located within the distribution system (33 kV and below) of the same distribution licensee, the losses would include only the distribution loss of the distribution licensee up to the voltage level at the relevant exit or the entry point(s), whichever is lower.(f)"Scheduled Consumer" means a consumer who has a supply agreement with the distribution licensee in whose area of supply the consumer is located and also has a supply agreement with a person other than the distribution licensee under the Open Access Regulation and includes a consumer of a distribution licensee who also avails of wheeling facility for carrying the electricity from his captive generating plant to the destination of his own use.(g)"Time Block" means each block of fifteen (15) minutes for which the energy meters record specified electrical parameters and quantities, with the first time block for a day starting at 00:00 hours.(h)"Open Access Agreement" means an agreement entered into between the Transmission and/or Distribution Licensees and the persons availing Open Access facility under clause 12 of the Open Access Regulation.(i)"Open Access Consumer" or "OA Consumer" means a consumer not having a supply agreement with the distribution licensee in whose area of supply the consumer is located, but availing or intending to avail supply of energy from a person other than that distribution licensee under the Open Access Regulation and includes a consumer availing wheeling facility for carrying the electricity from his captive generating plant to the destination of his own use without having a supply agreement with the distribution licensee of the area in which the consumers premises is located.(j)"Open Access Regulation" means the A. P. Electricity Regulatory Commission (Terms and Conditions of Open Access) Regulations, 2005 (Regulation No.2 of 2005).(k)"Open Access Generator" means a generating company using or intending to use the transmission system and/ or the distribution system of the licensees in the State for supply of electricity to a Scheduled Consumer or OA Consumer under the Open Access Regulation.(l)"State" means the State of Andhra Pradesh.(m)"Wheeling schedule" means the schedule for a fifteen (15) minute time block provided by the Scheduled Consumer, an OA Consumer or an OA Generator, to the SLDC, pursuant to clause 4 of this Regulation, read with clause 6.(n)The words and expressions used in this Regulation and not defined herein but defined in the Open Access Regulation shall have the same meaning as assigned to them in the Open Access Regulation and those not also defined in the Open Access Regulation but defined in the Act, shall have the same meaning as assigned to them in the Act.
