Section 2 in Orissa Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulation, 2004
2. Definitions.
- In these Regulations, unless the context otherwise requires -(a)"Act" means the Electricity Act, 2003.(b)"Commission" means the Orissa Electricity Regulatory commission.(c)Words and expressions used and not defined in these Regulations but defined in the Electricity Act, 2003 shall have the meanings assigned to them in the said Act.Chapter-II Principles of determination of tariff under Section 62 (1) for (A) Supply of power from a generating company to a distribution company, (B) Transmission of electricity and (C) Wheeling of electricity
