2. Interpretation .-In this Act, unless there is anything repugnant in the subject or context,-
(1)"Authority" means the Central Electricity Authority constituted under section 3;(2)"board" means a State Electricity Board constituted under section 5;(3)"bulk-licensee" means a licensee who is authorised by his license to supply electricity to other licensees for distribution by them;[(3-A) "competent Government" means the Central Government in respect of a generating company wholly or partly owned by it and in all other cases the Government of the State in which the generating station of a generating company is located or proposed to be located;](4)"controlled station" means a generating station designated in a scheme sanctioned under Chapter V as a controlled station;[(4-A) "generating company" means a company registered under the Companies Act, 1956 (1 of 1956) and which has among its objects the establishment, operation and maintenance of generating stations;] [ Substituted by Act 50 of 1991, Section 3, for Clause (4-A) (w.e.f.15.10.1991). ](5)"generating station" or "station" means any station for generating electricity, including any building and plant [(with step-up transformer, switch-gear, cables or other appurtenant equipment, if any)] [ Inserted by Act 115 of 1976, Section 3 (w.r.e.f. 8.10.1976).] used for that purpose and the site thereof, a site intended to be used for a generating station, and any building used for housing the operating staff of a generating station, and where electricity is generated by water-power, includes penstocks, head and tail works, main and regulating reservoirs, dams and other hydraulic works, but does not in any case include any sub-station [* * *] [ The words " for transforming, converting or distributing electricity" omitted by Act 115 of 1976, Section 3 (w.e.f. 8.10.1976).];(6)"licensee" means a person licensed under Part II of the Indian Electricity Act, 1910 (9 of 1910), to supply energy or a person who has obtained sanction under section 28 of that Act to engage in the business of supplying energy [but, the provisions of section 26 or section 26-A of this Act notwithstanding, does not include the Board or a generating company;] [ Substituted by Act 115 of 1976, Section 3, for " but, the provisions of Section 26 of this Act notwithstanding does not include the Board" (w.r.e.f. 8.10.1976).](7)"main transmission lines" means all high pressure cables and overhead lines (not being an essential part of the distribution system of a licensee) transmitting electricity from a generating station to another generating station or to a sub-station, together with any step-up and step-down transformers, switch-gear and other works necessary to and used for the control of such cables or overhead lines, and such buildings or part thereof as may be required to accommodate such transformers, switch-gear and other works and the operating staff thereof;(8)[ "maximum demand" in relation of any period shall, unless otherwise provided in any general or special order to the State Government, mean twice the largest number of kilowatt-house or kilo-volt-ampere-hours supplied and taken during any consecutive thirty minutes in that period;] [ Substituted by Act 101 of 1956, Section 3, for Clause (8) (w.e.f. 30.12.1956).][(8-A) "power system" means all aspects of generation, transmission, distribution and supply of energy; and includes the following or any combination thereof- [ Substituted by Act 22 of 1998, Section 9, for Clause (8-A) (w.e.f. 31.12.1998). Earlier it was inserted by Act 115 of 1976, Section 3 (w.r.e.f. 8.10.1976).](a)generating stations;(b)transmission or main transmission lines;(c)sub-stations;(d)tie-lines;(e)load despatch activities;(f)mains or distribution mains;(g)electric supply-lines;(h)overhead lines;(i)service lines;(j)works;](9)"prescribed" means prescribed by rules [made under this Act] [ Substituted by Act 115 of 1976, Section 3, for " made under Section 78" (w.r.e.f. 8.10.1976).];[(9-A) "Regional Electricity Board" means a Board constituted by resolution of the Central Government for a specified region for facilitating the integrated operation of the power systems in that region; [ Substituted by Act 22 of 1998, Section 9, for Clause (9-A) (w.e.f. 31.12.1998). Earlier it was inserted by Act 50 of 1991, Section 3 (w.r.e.f. 15.10.1991).](9-B) "Regional Load Despatch Centre" means the Centre so designated for a specified region where the operation of the power system in that region and the integration of the power system with other regions and areas (within the territory of India or outside) are co-ordinated;][(9-C) "State Load Despatch Centre", in relation to a State, means the Centre so designated where the operation of the power system in that State and integration of such State power system with other power system are co-ordinated;] [ Inserted by Act 22 of 1998, Section 9 (w.e.f. 31.12.1998).](10)"regulations" means regulations made by the Board under section 79;(11)"Reserve Bank" means the Reserve Bank of India;[(11-A) "sub-station" means a station for transforming or converting electricity for the transmission or distribution thereof and includes transformers, convertors, switch-gear, capacitors, synchronous condensors, structures, cables and other appurtenant equipments and any buildings used for that purpose and the site thereof, a site intended to be used for any such purpose and any buildings used for housing the staff of the sub-section; [ Inserted by Act 115 of 1976, Section 3 (w.r.e.f. 8.10.1976).](11-B) "tie-line" means a line for the transfer of electricity between two power systems together with switch-gear and other works necessary to, and used for the control of such line;](12)[ "transmission lines" means all works mentioned in sub-section (7) used wholly or partially for the purposes of distribution or transmission of energy;] [ Substituted by Act 22 of 1998, Section 9 (w.e.f. 31.12.1998).](13)"year" means, in relation to the Board [or a generating company] [ Inserted by Act 115 of 1976, Section 3 (w.r.e.f. 8.10.1976).], the year commencing on the 1st day of April;(14)"year of account" means, in relation to a licensee, his financial year;(15)other expressions have the meanings respectively assigned to them in the Indian Electricity Act, 1910 (9 of 1910).
