Section 2 in The U.P. Electricity Reforms (Transfer of Transmission and Related Activities Including the Assets, Liabilities and Related Proceedings Scheme, 2010
2. Definitions.
(1)In this Scheme unless the context otherwise requires :-(a)"Assets" includes the transmission lines, State Load Dispatch Center, Power system, lands, buildings, offices, stores, furniture, fixtures, vehicles, residential quarters and guest houses and amenities and installations pertaining thereto and other movable and immovable assets, cash in hand, cash at bank, investments, book debts, corporeal or incorporeal, tangible and intangible assets, benefits, licenses, consents, authorities, registrations, liberties, patents, trade marks, privileges, casements, advantage, benefits and approvals, contracts, deeds, schemes, bonds and interest of whatever nature;(b)"Central Act" means the Electricity Act, 2003;(c)"Commission" means the commission defined under the Uttar Pradesh Electricity Reforms Act, 1999 (U P. Act No. 24 of 1999) and also referred to in Section 82 of the Central Act;(d)"Date of the Transfer" means the date to be notified as the effective date of the transfer in accordance with this Scheme;(e)"Effective Date" means 01.04.2007, the date since which U.P. Power Corporation Ltd. and Uttar Pradesh Power Transmission Corporation Ltd. have started working as separate entities for purchasc/sale of bulk power and Transmission works respectively;(f)"Liabilities" include all liabilities, debts, duties, obligations and other outgoing including contingent liabilities, statutory liabilities and Government levies of whatever nature;(g)"Proceeding" includes all proceedings of whatever nature, suits, appeals complaints, petitions, applications, conciliatory, arbitration whether civil or criminal or otherwise;(h)"Schedule" means Schedule appended to this Transfer Scheme;(i)"State" means the State of Uttar Pradesh;(j)"State Act" means the Uttar Pradesh Electricity Reforms Act, 1999 as amended from time to time;(k)"State Government" means the Government of Uttar Pradesh;(l)"Trading Undertaking" means the undertaking related to the activities of bulk purchase and bulk sale of energy presently being undertaken by transferor and acts incidental and ancillary thereto;(m)"Transferor" means the U.P. Power Corporation Limited owned and controlled by the State Government;(n)"Transferee" means the Uttar Pradesh Power Transmission Corporation Limited, a State Government Company and a company incorporated under the Companies Act, 1956;(o)"Transmission undertaking" means the undertaking related to the activities of Transmission, State Transmission Utility and State Load Dispatch Centre presently being undertaken by transferor and acts incidental and ancillary' thereto;(p)"Undertaking" means the business unit with functions and activities, Assets Liabilities and Proceedings related thereto.(2)Words and expressions used in this Scheme and defined in the Central Act or in the State Act but not specifically defined in this Scheme shall have the same meaning as assigned to them in the Central Act or the State Act.
