Section 2 in The Haryana Transmission and Bulk Supply Licence
2. Definitions.
- 2.1 The word, terms and expressions to which meanings are assigned by the Haryana Electricity Reform Act, 1997 (Haryana Act No. 10 of 1998), shall have the same meaning in this licence.2.2Words, terms and expressions used in this licence which are not defined in this licence or in the Haryana Electricity Reform Act, 1997 (Haryana Act No. 10 of 1998) shall have the meaning given to them in the Indian Electricity Act, 1910 (9 of 1910) and the Electricity (Supply) Act, 1948 (54 of 1948).2.3In this licence unless the context otherwise requires, capitalised words small have the following meanings :"Act" means the Haryana Electricity Reform Act, 1997 (Haryana Act No. 10 of 1998);"Affiliate" means in relation to the Licensee, any Holding Company or Subsidiary of the Licensee, or any Subsidiary of a Holding Company of the Licensee;"Ancillary Services" means black start, reactive power, frequency control and such other services ancillary to the generation and supply of active power that the Licensee requires for the purpose of securing the stability of the Licensee's Transmission System;"Area of Transmission and Bulk Supply" means the geographic area referred to in Schedule 1 of this licence within which the Licensee may carry on the activities authorised by this licence;"Auditors" means the Licensee's auditors for the time being holding office in accordance with the requirements of Sections 224 to 234-A or Section 619 as appropriate of the Companies Act, 1956 (1 of 1956);"Authorised" in relation to any person, business or activity means authorised by Licence granted under Section 15 or exemption granted under Section 16 of the Act;"Bulk Supply" means the sale of electricity to any person for resale;"Bulk Supplier" means any person who is authorised to carry out Bulk Supply;"Bulk Supply Business" means the Authorised business of Bulk Supply."Central Electricity Regulatory Commission" means the commission constituted under the Electricity Regulatory Commission Act, 1998;"Central Transmission Utility" means the Government company notified by the Central Government under Section 27A of the Indian Electricity Act, 1910, as amended by the Electricity Laws (Amendment) Act, 1998;"Commission" means the Haryana Electricity Regulatory Commission;"Consumer" means the end or final user of electricity;"Controlling Interest" means the ownership of ten percent or more of the paid up share capital of a company or the ability to control ten percent or more of the voting rights at a general meeting of the company or the ability otherwise to influence materially the management of the company by contract or otherwise;"Distribution" mean the transportation of electricity by means of a Distribution System;"Distribution Code" means the code (including any replacement for the Interim Distribution Code) prepared by the Licensee in accordance with Condition 16 of the Distribution and Retail Supply Licence that is approved by the Commission, as it may be amended, supplemented or replaced from time to time in accordance with Condition 16 of the Distribution and Retail Supply Licence;"Distribution and Retail Supply Business" means any Authorised business of the Licensee in or ancillary to (i) Distribution through any system owned and/or operated by the Licensee and (ii) in Retail Supply;"Distribution and Retail Supply Licensee" means the holder of a licence under Section 15 of the Act for Distribution and Retail Supply;"Distribution System" means any system consisting mainly of cables, service lines and overhead lines, electrical plant and meters having design voltage of 33 kV or lower owned or operated by a Distribution and Retail Supply Licensee;"Generating Set" means any plant or apparatus for the production of electricity and shall where appropriate include a generating station comprising of one or more than one generating unit;"Generator Interconnection Facilities" means any transformers, busbars, switchgear, plant or apparatus utilised to enable access by Generating Sets to the Transmission System or a Distribution System;"Grid Code" means the Interim Grid Code or any placement code prepared by the Licensee in accordance with Condition 17 that is approved by the Commission, as it may be amended, supplemented or replaced from time to time in accordance with Condition 17;"Holding Company" shall have the same meaning as in Section 4 of the Companies Act of 1956 (as amended);"Interim Distribution Code" means the code submitted by the Licensee pursuant to Paragraph 16.3 of the Distribution and Retail Supply Licence describing in reasonable detail the Licensee's practices and procedures for operating the Distribution System at the date of this licence;"Interim Grid Code" means the code submitted by the Licensee pursuant to Condition 17.4 describing in reasonable detail the Licensee's practices and procedures for operating the Transmission System as at the date of this licence;"Licensee" means Haryana Vidyut Prasaran Nigam Ltd. constituted under Section 13 of the Act;"Power Supply Operating Standards" means the standards related to the adequacy of the Licensee's management of its power resources approved by the Commission pursuant to Condition 19;"Power Supply Security Planning Standards" means the standards related to the adequacy of the Licensee's acquisition of power resources approved by the Commission pursuant to Condition 19;"Regulations" means the regulations issued by the Commission under the Act;"Related Person" means any person (i) who holds a Controlling Interest in the Licensee or (ii) in whom the Licensee holds Controlling Interest and includes a person who holds Controlling Interest in persons mentioned in Clauses (i) and (ii) above."Retail Supply" means the sale of electricity to Consumers;"Retail Supplier" means a Supplier who carries out Retail Supply;"Separate Business" means each of the Transmission Business, the Bulk Supply Business and the Distribution and Retail Supply Business taken separately from one another and from any other business of the Licensee or any Affiliate of the Licensee;"Standards" means the Transmission Planning and Security Standards, the Transmission Operating Standards, the Power Supply Security Planning Standards and Power Supply Operating Standards;"Overall Performance Standards" means the standards as may be determined by the Commission pursuant to Section 33 of the Act;"Subsidiary" shall have the same meaning as in Section 4 of the Companies Act, 1956;"Supplier" means any person who holds a licence under Section 15 of the Act or is granted an exemption under Section 16 of the Act;"Supply" means the sale of electricity either for resale or directly to Consumers;"Total System" means Generator Interconnection Facilities, the Licensee's Transmission System and the Distribution Systems of all Suppliers which are located in the Area of Transmission and Bulk Supply;"Transmission" mean the transportation of electricity by means of the Transmission System;"Transmission Business" means any business that the Transmission and Bulk Supply Licensee is authorised to carry out in, or ancillary to, Transmission;"Transmission Operating Standards" means the standards relating to the Licensee's operation of the Transmission System and approved by the Commission pursuant to Condition 19;"Transmission Planning and Security Standards" means the standards relating to the adequacy of Licensee's planning methods and process for its Transmission System and approved by the Commission pursuant to Condition 19;"Distribution System" means the system consisting mainly of extra high voltage electric lines having design voltage of 66 kV and higher owned or controlled by the Transmission and Bulk Supply Licensee and used for the purposes of the transportation of electricity from a Generating Set to a substation or to another or between substations or to or from any external interconnection and includes all 66 kV bays/equipment up to the interconnection with the Distribution System, and any plant, apparatus and meters owned or used in connection with the transmission of electricity, but shall not include any part of a Distribution System."Use of System" means use of the Transmission System for the transfer of electricity by a person specified in Condition 24 or a Bulk Supplier pursuant to a contract entered into under the terms of Condition 24;2.4References in this licence to Conditions, paragraphs, clauses, parts and Schedules shall unless the context otherwise requires, be construed as reference to conditions, paragraphs and clauses, parts of, and schedules to this licence.
