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State of Rajasthan - Section

Section 2 in Rajasthan Electricity Regulatory Commission (Transmission Licensee's Standards of Performance) Regulations, 2004

2. Definitions.

- In these regulations, unless the context otherwise requires;
(1)"Entities" means RVPN and/or any User of State Transmission System as defred in Grid Code and includes Distribution Licensee and RVUN.
(2)"Grid Code" means the code prepared by the Licensee in accordance with the terms of clause 12 of the Transmission and Bulk Supply Licensee, 2001.
(3)"Licensee" means the holder of the Transmission Licence.
(4)"RVUN" Rajasthan Rajya Vidyut Utpadan Nigam Limited registered under the Companies Act, 1956.
(5)The Words and expressions used in these regulations and not defined herein, shall bear same meaning as in the Act or rules & regulations framed thereunder or in absence thereof, the meaning as commonly understood in electricity transmission industry.