Section 2 in The Central Electricity Regulatory Commission (Procedure, Terms And Conditions For Grant Of Transmission License And Other Related Matters) Regulations, 2009
2. Definitions and interpretation .-(1) In these regulations, unless the context or subject-matter otherwise requires,-
(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"agreement" means the agreement, contract, memorandum of understanding, or any other covenant on any aspect relating to the inter-State transmission of electricity, entered into between the licensee, the long-term customers and the Central Transmission Utility or the deemed licensee;(c)"applicant" means a person who has made an application for grant of license or, for amendment of license, as the case may be;(d)"application" means the application made for grant of license or, for amendment of license, as the case may be, and includes annexures, enclosures to such application;(e)"bid process coordinator" means an agency notified by the Central Government for coordinating the process of inviting bids for procurement of services for inter-State transmission of electricity in accordance with the guidelines for competitive bidding;(f)"Central Transmission Utility" means the Central Transmission Utility notified by the Central Government under sub-section (1) of section 38 of the Act;(g)"Commission" means the Central Electricity Regulatory Commission referred to in section 76 of the Act;(h)"deemed licensee" means a person, who is deemed to be a licensee for inter-State transmission of electricity under any of the provisos to section 14 of the Act;(i)"Empowered Committee" means the Empowered Committee referred to in the guidelines for encouraging competition;(j)"financial year" means a period of twelve months commencing on 1st April of a year and terminating on 31st March of the following year;(k)"Grid Code" means the Indian Electricity Grid Code specified by the Commission under clause (h) of sub-section (1) of section 79 of the Act;(l)"guidelines for competitive bidding" means the guidelines issued by the Central Government from time to time in terms of section 63 of the Act for development of transmission projects;(m)"guidelines for encouraging competition" means the guidelines issued by the Central Government for encouraging competition in development of transmission service;(n)"license" means a license granted by the Commission under section 14 of the Act to a person to undertake inter-State transmission of electricity;(o)"licensee" means a person who has been granted a license, and includes a deemed licensee;(p)"long-term customer" means a long-term customer as defined in the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008, including statutory amendments and re-enactments thereof;(q)"project" means an element or elements of the inter-State transmission system included in the transmission plan;(r)"standards" means the technical standards, safety requirements and grid standards specified by the Central Electricity Authority under section 73 of the Act;(s)"state owned or controlled company" means a company in which not less than fifty one per cent. of the paid-up share capital is held or the majority of directors on whose Board are appointed, by the Central Government, or by any State Government or Governments, or by any Government company or companies, or by the Central Government and any State Government or Governments and any Government company or companies;(t)"transmission charges" means the transmission charges approved or adopted, as the case may be, by the Commission for the project;(u)"transmission plan" means the short-term and perspective plan prepared by the Central Electricity Authority or network plan prepared by the Central Transmission Utility in accordance with the National Electricity Policy.(2)Save as aforesaid and unless repugnant to the context or the subject-matter otherwise requires, words and expressions used in these regulations and not defined, but defined in the Act or the Grid Code shall have the meanings assigned to them respectively in the Act or the Grid Code.(3)The General Clauses Act, 1897 (10 of 1897), as amended from time to time, shall apply for the interpretation of these regulations as it applies for interpretation of an Act of Parliament.
