Section 2 in Rajasthan Power Sector Reforms Act, 1999
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"area of supply" means the area within which a supply licensee or any other person is for the time being authorized to distribute and supply energy:(b)"area of transmission" means the area within which a holder of a transmission licence or any other person is for the time being authorized to transmit energy:(c)"Board" means the Rajasthan State Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948 (Central Act No. 54 of 1948);(d)"Central Act" means the Electricity Regulatory Commissions Act, 1998 (Central Act No. 14 of 1998);(e)"Central Commission" means the Central Electricity Regulatory Commission established under sub-section (1) of section 3 of the Electricity Regulatory Commission Act, 1998 (Central Act No. 14 of 1998);(f)"Commission" means the Rajasthan Electricity Regulatory Commission constituted under section 3 of this Act:(g)"Corporation" means the Rajasthan Rajya Vidyut Prasaran Nigam Ltd. as constituted in terms of section 13 of this Act:(h)"Distribution Company" means a Company registered under the Companies Act, 1956 (Central Act No. 1 of 1956) and which has among its objects the distribution and supply of electricity:(i)"Generating Company" means a company registered under the Companies Act, 1956 (Central Act No. 1 of 1956) and which has among its objects the establishment, operation and maintenance of generating stations:(j)"High Court" means the High Court of Judicature for the State of Rajasthan:(k)"licence" means a licence granted under section 18 of this Act:(l)"licensee" or "licence holder" means a person licensed under this Act to transmit, distribute or supply energy:(m)"local authority" means a Municipal Corporation, a Municipal Council, a Municipal Board, a Zila Parishad and a Panchayat Samiti in the State:(n)"member" means the member of the Commission and shall include the Chairperson;(o)"regulations" means the regulations made by the Commission under this Act;(p)"rules" means the rules made by the State Government under this Act;(q)"selection committee" means the selection committee constituted under section 4 of this Act:(r)"supply licence" means a licence granted under clause (b) of sub-section (1) of section 18 of this Act;(s)"transmission licence" means a licence granted under clause (a) of sub-section (1) of section 18 of this Act;(t)"transmit" in relation to electricity, means the transportation or transmission of electricity by means of a system, operated or controlled by a licensee, which consists, wholly or mainly, of extra high voltage and extra high tension lines and electrical plant, and which is used for transferring and for conveying and/or transmitting electricity from a generating station to a sub-station, from one generating station to another or from one sub-section to another or from one place to another;(u)"utility" means any person or entity engaged in the generation, transmission, sale, distribution or supply, as the case may be, of energy;(v)words and expressions used but not defined in this Act and defined in the Electricity (Supply) Act, 1948 (Central Act No. 54 of 1948) shall have the meanings respectively assigned to them in that Act: and(w)words and expressions used but not defined either in this Act or in the Electricity (Supply) Act, 1948 (Central Act No. 54 of 1948) and defined in the Indian Electricity Act, 1910 (Central Act No. 9 of 1910) shall have the meanings respectively assigned to them in that Act.Part-II The Rajasthan Electricity Regulatory Commission
