Section 2(1) in Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012
(1)In these regulations, unless the context otherwise requires:-(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Application for determination of tariff" means and includes the tariff petitions filed by generating companies or transmission licensees under Section 64 of the Act for determination of tariff in accordance with Central Electricity Regulatory Commission. (Terms and Conditions of Tariff) Regulations, 2009 or any subsequent enactment thereof;(c)"Application for adoption of tariff" means and includes the application filed by any person for adoption of tariff which has been discovered through the process of competitive bidding in accordance with Section 63 of the Act;(d)"Annual Registration Charges" means the annual charges payable by the Power Exchanges for registration (including continuance of registration) in accordance with the Central Electricity Regulatory Commission (Power Market) Regulations, 2010;(e)"Commission" means the Central Electricity Regulatory Commission referred to in sub-section (1) of Section 76 of the Act;(f)"Inter-State trading" for the purpose of these regulations means purchase of electricity by an inter-State trading licensee including a deemed trading licensee within the territory of one State for the purpose of re-sale within the territory of another State and includes electricity imported from any other country for re-sale thereof in any State in India;(g)"Inspection fee" means the fee charged for inspection of judicial records of the Commission in accordance with the provisions of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, as amended from time to time or any reenactment thereof;(h)"Interlocutory Application" or IA means an application filed in any petition or proceeding already instituted before the Commission but does not include an application for review;(i)"Miscellaneous Application" means an application or petition filed before the Commission under any of the provisions of the Act or Regulations framed by the Commission but does not include the petitions for determination or adoption of tariff or for grant of licence or for review of an order;(j)"Regulatory Compliance Application" means the petitions filed by the Power Exchanges or the inter-State trading licensees or inter-State transmission licensees including deemed licensees or generating companies for compliance of any requirement under any of the regulations issued by the Commission or any order of the Commission but does not include the periodic reports and returns as required under the relevant regulations;(k)"Regulatory Functions" means and includes the functions performed by National Load Despatch Centre (NLDC) and the Regional Load Despatch Centre (RLDC) in discharge of their statutory functions under the provisions of the Act, National Load Despatch Centre Rules and the Regulations framed by the Commission or by any order of the Commission; and(l)"Review Petition" means the petitions filed by any person under Section 94 (f) of the Act or Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 or any subsequent enactment thereof for review of the order or decision or directions of the Commission.
