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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(xii) in Jammu and Kashmir State Electricity Regulatory Commission (Mini Grid Renewable Energy Generation and Supply) Regulations, 2016

(xii)"Distribution Licensee's System" means the system of wires and associated facilities between the delivery points on the transmission lines or the generating station connection and the point of connection to the installation of the consumers and also include electric line, sub-station and electrical plant that are primarily maintained for the purpose of distributing electricity in the area of supply of such the Distribution Licensee not withstanding that such line, sub-station or electrical plant or high pressure cables or overhead lines or associated with such high pressure cables or overhead lines, or used incidentally for the purposes of transmitting electricity for others ;