Section 2 in Andhra Pradesh Electricity Regulatory Commission (Transmission Standards of Performance) Regulation, 2007
2. Definitions.
- 2.1 In this Regulation, unless the contest otherwise requires:(a)"Act" means the Electricity Act, 2003 (Central Act No. 36 of 2003);(b)"APTRANSCO" means Transmission Corporation of Andhra Pradesh Limited registered under the Companies Act, 1956;(c)"CEA" means the Central Electricity Authority;(d)"Commission" means Andhra Pradesh Electricity Regulatory Commission;(e)"Consumer" in the context of this Regulation means any person who is provided with the transmission services by the transmission licensee and includes any person whose premises are for the time being connected for the purpose of providing transmission services from the licensee, and persons who have applied for availing transmission services from a transmission licensee.(f)"EHV/EHT" means Extra High Voltage/Extra High Tension (voltage level above 33,000 volts);(g)"Grid Code" means the set of principles and guidelines prepared in accordance with the terms of Section 86(1 )(h) of the Electricity Act, 2003;(h)"IEGC" means the Indian Electricity Grid Code approved by Central Electricity Regulatory Commission (CERC) and shall include any Grid Code specified by Central Commission under clause (h) of sub-section (1) of Section 79 of the Act;(i)"PGCIL" means Power Grid Corporation of India Limited, a Central Transmission Utility notified under sub-section (1) of Section 38 of the Act;(j)"Rules" means the India Electricity Rules, 1956 and/or any otherrules made under Act;(k)"State" means the State of Andhra Pradesh(l)"State Transmission System" means the system of EHV electric lines and electrical equipment operated and/or maintained by State Transmission Utility and/or any Transmission Licensee for the purpose of the transmission of electricity among generating stations, ' external interconnections, distribution systems and any other user connected to it with in the state of Andhra Pradesh;(m)"User" means a person including Generating Stations within the State, Transmission Licensees or Distribution Licensees within the State and open access customer who use the State Transmission System and who must comply with the provisions of the Grid Code.2.2Words and expressions used but not defined herein shall have the meaning assigned to them in Electricity Act, 2003, Indian Electricity Grid Code. Andhra Pradesh Electricity Grid Code and Indian Electricity Rules, 1956.
