(b)"area of supply" means the area within which alone a licensee is for the time being authorised by his license to supply energy;(ba)[ "area of transmission" means the area within which a transmission licensee or any other person is for the time being authorised to transmit energy; [ Inserted by Act 22 of 1998, Section 2 (w.e.f. 31.12.1998).](bb)"Central Commission" means the Central Electricity Regulatory Commission established under sub-section (1) of section 3 of the Electricity Regulatory Commission Act, 1998 (14 of 1998);(bc)"Central Transmission Utility" means the utility notified by the Central Government under sub-section (1) of section 27-A;]
