Section 2 in The Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Transmission License and other related matters) Regulations, 2001
2. Definitions and Interpretation.
- (i) In these regulations unless the context otherwise requires:(a)"Act" means "The Indian Electricity Act, 1910".(b)"Agreement" means the Implementation Agreement or, as the case may be, the Transmission Service Agreement.(c)"Central Transmission Utility" means the Central Transmission Utility notified by the Central Government under sub-section (1) of section 27-A of the Act.(d)"Commission" means the Central Electricity Regulatory Commission.(e)"Electricity Laws" means "The Indian Electricity Act, 1910" ,"The Electricity (Supply) Act, 1948", "The Electricity Regulatory Commissions Act, 1998", and "The Indian Electricity Rules, 1956" as amended from time to time and includes any statutory re-enactment thereof.(f)"Financial Year" means a period of twelve (12) months from 1st April of a year to 31st March of the following year.Provided that where the license has been granted on a date after 1st April, the first financial year of the licensee shall commence from the date of grant of license and terminate on 31st March following such date.(g)"Indian Electricity Grid Code" means the Indian Electricity Grid Code, in force for the time being.(h)"Implementation Agreement" means a contractual document with provisions related to construction phase of the elements of the Inter-State Transmission System.(i)"License" means a transmission license granted by the Commission to construct, maintain and operate the elements of the Inter-State Transmission System under clause (1) of Section 27-C of the Act.(j)"Licensee" means a person who has been granted a license by the Commission.(k)"Project" means the elements of the Inter-State Transmission System described in the Schedule attached to the license granted by the Commission.(l)"Powergrid" means Powergrid Corporation of India Ltd. and includes its successor entity.(m)"Transmission Service Agreement" means a contractual document with provisions related to operation phase of the elements of the Inter-State Transmission System.(n)"Transmission Service Charges" means charges approved by the Commission and payable to the licensee for the transmission of electricity.(ii)Unless repugnant to the context, words and expressions used herein and not defined in these regulations, but defined in the Electricity Laws and the Indian Electricity Grid Code have the meaning assigned to them in the Electricity Laws and the Indian Electricity Grid Code.(iii)References in the license to Conditions, Parts and Schedules shall, unless the context otherwise requires, be construed as references to Conditions, Parts, and Schedules of the license.CHAPTER-II Procedure For Grant Of License
