Section 2 in Maharashtra Electricity Regulatory Commission (Transmission Open Access) Regulations, 2005
2. Definitions.
- 2.1 In these Regulations unless the context otherwise requires:(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Applicant" means such person who has made an application for open access to an intra-state transmission system in accordance with these Regulations;(c)"Authorised Representative" means all such officers, staff or representatives of the Transmission Licensee or the State Load Despatch Centre, discharging functions under the general or specific authority of the Transmission Licensee or the State Load Despatch Centre, as the case may be;(d)"Board" means the Maharashtra State Electricity Board;(e)"Bulk Power Transmission Agreement" means an executed agreement that contains the terms and conditions under which a Transmission System User is entitled to the access to an intra-State transmission system of a Transmission Licensee;(f)"Commission" means the Maharashtra Electricity Regulatory Commission;(g)"Special Energy Meters" means such meters, of not less than 0.2 class accuracy, as are capable of:-(i)recording time-differentiated measurements of active energy and voltage differentiated measurement of reactive energy, at intervals of fifteen (15) minutes;(ii)storing such measurements for not less than thirty-five (35) days; and(iii)communication of such measurements at such intervals as maybe required by the State Load Despatch Centre for balancing and settlement of energy transactions;(h)"Transmission System User" means a person who has been allotted transmission capacity rights to access an intra-state transmission system pursuant to a Bulk Power Transmission Agreement, except as provided in Regulation 5.1 below;(i)"Transmission capacity rights" means the right of a Transmission System User to power transfer in MW, under normal circumstances, between such points of injection and drawal as may be set out in the Bulk Power Transmission Agreement;2.2Words or expressions used herein and not defined shall have the meanings assigned to them under the Act, or the rules and regulations made thereunder.
