Section 2 in The Orissa Electricity Reform Act, 1995
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"area of transmission" means the area within which the holder of a transmission licence is for the time being authorised by licence to transmit energy;(b)"Commission" means the Orissa Electricity Regulatory Commission constituted under Sub-section (1) of Section 3;(c)"Gridco" means Grid Corporation of Orissa Limited as referred to in Section 13;(d)"Hydro Power Corporation" hereinafter referred to as the OHPC means the Orissa Hydro Power Corporation Limited incorporated under the Companies Act, 1956 (I of 1956) with effect from the twenty-first day of April, 1995;(e)"licence" means a licence granted under Chapter VI;(f)"Licensee" or "licence holder" means a person licensed under Chapter VI to transmit or supply energy including Gridco.(g)"prescribed" means prescribed by the rules or regulations.(h)"Public Service Commission" means the Public Service Commission for the State of Orissa established pursuant to Article 315 of the Constitution of India;(i)"regulations" means regulations made by the Commission under this Act;(j)"relative" means the relative as defined under Section 6 of the Companies Act, 1956;(k)"Rules" means rules made by the State Government under this Act;(l)"selection committee" means the selection committee constituted under Section 4;(m)"State" means State of Orissa;(n)"State Government" means the Government of the State;(o)"supply licence" means a licence under Clause (b) of Sub-section (1) of Section 15;(p)"transmission licence" means a licence under Clause (a) of Sub-section (1) of Section 15;(q)"transmit" in relation to electricity, means transportation or transmission of electricity by means of a system operated and controlled by a licensee which consists, wholly or mainly, or extra high voltage and extra high tension lines and electrical plant and is used for transforming and for conveying or transferring electricity from a generating station to a sub-station, from one generating station to another or from one sub-station to another or otherwise from one place to another;(r)words and expressions used but not defined in this Act and defined in the Electricity (Supply) Act, 1948 shall have the meanings respectively assigned to them in that Act;(s)words and expressions used but not defined either in this Act or in the Electricity (Supply) Act, 1948 (54 of 1948) and defined in the Indian Electricity Act, 1910 (9 of 1910) shall have the meanings respectively assigned to them in that Act.Chapter-II Orissa Electricity Regulatory Commission
