Section 2 in The Electricity Regulatory Commissions Act, 1998
2. Definitions .-In this Act, unless the context otherwise requires,-
(a)"Central Commission" means the Central Electricity Regulatory Commission established under sub-section (1) of section 3;(b)"Chairperson" means the Chairperson of the Commission;(c)"Commission" means the Central Commission [or the State Commission or the Joint Electricity Regulatory Commission], as the case may be;(d)"High Court" means-(i)the High Court within the jurisdiction of which the aggrieved party ordinarily resides or carries on business or personally works for gain; and(ii)where the Central Government is the aggrieved party, the High Court within the jurisdiction of which the respondent, or in a case where there are more than one respondent, any of the respondents ordinarily resides or carries on business or personally works for gain;(e)"inter-State transmission" includes-(i)the conveyance of energy by means of a main transmission line from the territory of one State to the territory of another State;(ii)the conveyance of energy across the territory of an intervening State as well as conveyance within the State which is incidental to such inter-State transmission of energy;(iii)the transmission of energy within the territory on a system built, owned, operated, maintained or controlled by a central transmission utility or by any person under the supervision and control of a central transmission utility;(ea)[ "Joint Electricity Regulatory Commission" means the Joint Electricity Regulatory Commission constituted under section 21-A;] [ Inserted by Act 21 of 2001, Section 2.](f)"licensee" means a person licensed under Part II of the Indian Electricity Act, 1910 (9 of 1910) to supply energy or a person who has obtained sanction under section 28 of that Act to engage in the business of supplying energy (but does not include the Board or a Generating company);(g)"Member" means the Member of the Commission and includes the Chairperson but does not include a Member, ex officio ;(h)"prescribed" means prescribed by rules made under this Act;(i)"regulations" means regulations made under this Act;(j)"State Commission" means the State Electricity Regulatory Commission established under sub-section (1) of section 17;(k)"transmission utility" means any generating company, Board, licensee or other person engaged in the transmission of energy;(l)"utility" means any person or entity engaged in the generation, transmission, sale, distribution or supply, as the case may be, of energy;(m)Words and expressions used and not defined in this Act but defined in the Electricity (Supply) Act, 1948 (54 of 1948) or the Indian Electricity Act, 1910 (9 of 1910) shall have the meanings respectively assigned to them in those Acts.
