Section 2 in Andhra Pradesh Electricity Reform Act, 1998
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 in accordance with the conditions prescribed;(b)APTRRHSCO means the Transmission Corporation of Andhra Pradesh Limited incorporated as a transmission company under the Companies Act, 1956 (Central Act 1 of 1956) and as referred to in section 13 of this Act.(c)Commission means the Andhra Pradesh Electricity Regulatory Commission constituted under sub-section (1) of section 3:(d)licence means a licence granted under section 15 of this Act;(e)licensee or licence holder means a, person licensed under section 14 of the Act to transmit or supply energy including APTRAHSCO;.(f)member or members means the members of the Commission and shall include the Chairman of the Commission;(g)notification means a notification published in the Andhra Pradesh Gazette and the word notified shall be construed accordingly.(h)prescribed means prescribed by the rules or regulations made under this Act;(i)regulations means regulations made by the Commission under this Act;(j)rules means rules made by the State Government under this Act;(k)selection committee means the selection committee constituted under section 4 of this Act;(l)State means the State of Andhra Pradesh;(m)State Government means the Government of the State;(n)supply licence means a licence under sub-section (1)(b) of section 15;(o)transmission licence means a licence under sub-section (1)(a) of section 15;(p)transmit in relation to electricity, means the transportation of transmission of electricity by means of a system operated or controlled by a licensee, which consists, wholly or mainly, of extra high voltage and extra high tension lines and electrical plant and is used for transforming and for conveying and/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;(q)words and expressions used but not defined in this Act and defined in the Electricity (Supply) Act, 1948 (Central Act 54 of 1948) have the meanings respectively assigned to them in that Act.(r)words and expressions used but not defined either in this Act or in the Electricity (Supply) Act, 1948 (Act No. 54 of 1948) and defined in the Indian Electricity Act, 1910 (Act No. IX of 1910) have the meanings respectively assigned to them in that Act.PART-II ANDHRA PRADESH ELECTRICITY REGULATORY COMMISSION
