Section 2(1) in The Central Electricity Regulatory Commission (Procedures for Calculating the Expected Revenue from Tariffs and Charges) Regulations, 2010
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Electricity Act, 2003 (36 of 2003), including the amendments thereto;(b)"applicant" means a generating company or transmission licensee who has made an application for determination of tariff in accordance with the Act and Regulations made thereunder;(c)"assets" for the purpose of these regulations include (i) in respect of the generating company, the whole or part of the generating station; and (ii) in case of transmission licensee, the whole or part of the transmission system or the transmission line or the sub-station for which tariff is determined by the Commission in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and as amended from time-to-time including any subsequent regulations as may be specified by the Commission under section 61 of the Act.(d)"auditor" means a practicing chartered accountant or cost accountant or a firm of chartered accountants or cost accountants, qualified to carry out audit in accordance with the provisions of sections 224, 233B and 619 of the Companies Act, 1956 (1 of 1956), or any other law for the time being in force, as the case may be;(e)"Commission" means the Central Electricity Regulatory Commission referred to in sub-section (1) of section 76 of the Act;(f)"expected revenue from tariffs and charges" means the revenue estimated to accrue to the applicant, assessed on technical and commercial reasonableness and based on past performances, from the business of generation or transmission, as the case may be, in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 as amended from time-to- time including any subsequent regulation as may be specified by the Commission under section 61 of the Act.(g)"tormats" means the formats specified in Appendix-I to these regulations for the purpose of submission of information by the generating company or transmission licensee in respect of expected revenues and charges determined by the Commission.(h)"other business" means any business engaged in by a transmission licensee under section 41 of the Act for optimum utilization of its assets;
