(t)"State Commission" means the State Electricity Regulatory Commission established under sub-section (1) of section 17 of the Electricity Regulatory Commissions Act, 1998 (14 of 1998);(ta)“vehicle” shall have the same meaning as assigned to it in clause (28) of section 2 of the Motor Vehicles Act, 1988;(tb)“vessel” includes every description of water craft used or capable of being used in inland waters or in coastal waters, including any ship, boat,
