Section 2 in Gujarat Electricity Regulatory Commission (Terms and Conditions of Intra-State Open Access) Regulations, 2011
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"cess" means a Green cess levied on generation of electricity in the State under section 3;(b)"Collector" means the Collector of Green Cess appointed under section 8;(c)"captive generating plant" shall have the meaning as defined in clause (8) of section 2 of the Electricity Act, 2003;(d)"electricity" means the electrical energy generated;(e)"fund" means the Green Energy Fund established under sub-section (1) of section 5;(f)"generating company" means any company or body corporate or association or body of individuals, whether incorporated or not, or any individual or artificial juridical person, which owns or operates or maintains a generating station or a captive generating plant or standby generating plant;(g)"generation of energy" means gross generation of electricity including auxiliary consumption and the electricity lost due to technical or any other fault in any generating station,.captive generating plant or standby generating plant in the State;(h)"generating station" means any station for generating electricity,, including any building and plant with step-up,transformer, switch-gear, switch yard, cables or other appurtenant equipment, if any, use for that purpose and the site thereof; a site intended to be used for a generating station and any building used for housing the operating staff of a generating station;(i)"Inspector" means the person appointed as such under section 8;(j)"prescribed" means prescribed by rules made under this Act;(k)"renewable energy" means the electricity generated from the solar, wind, bio-energy, liquid-solid wastes, hydro power plants or by the use of baggass or agro-wastes or electricity generated from such other sources as the State Government may by notification in the Official Gazette, specify;(l)"rules" means rules made under this Act.
