Section 2(33) in The Jammu and Kashmir Electricity Act, 2010
(33)"Inter State Transmission System" includes -(a)any system for the conveyance of electricity by means of main transmission line from the territory of the State to another State;(b)the conveyance of electricity across the territory of an intervening state as well as conveyance within the State which is incidental to such Inter-State Transmission of electricity;(c)the transmission of electricity within the territory of the State on a system built, owned, operated, maintained or controlled by a State Transmission Utility;
