Section 2 in Andhra Pradesh Electricity Regulatory Commission (Licensees' Standards of Performance) Regulation, 2004
2. Definitions.
(1)In this Regulation, unless the context otherwise requires: -(a)"Act" means the Electricity Act, 2003;(b)"area of supply" means the area within which a Licensee is authorised by his License to supply electricity:(c)"Commission" means the Andhra Pradesh Electricity Regulatory Commission;(d)"Cities and Towns" mean the areas covered by all Municipal Corporations and other Municipalities including the areas falling under the various Urban Development Authorities;(e)"Rural areas" mean the areas covered by Gram Panchayats, including major and minor Panchayats;(f)"Extra High Tension/Extra High Voltage" means the voltage exceeding 33000 volts under normal conditions;(g)"High Tension/High Voltage" means the voltage exceeding 440 volts but not exceeding 33000 volts under normal conditions;(h)"Licensee" means the Distribution Licensee;(i)[ "Low Tension/Low Voltage" means a voltage level which does not exceed 440 volts under normal conditions;] [Substituted by Regulation No. 7 of 2004, dated 19.8.2005.](2)Words and expressions used and not defined in this Regulation shall bear the same meaning as in the Act or in absence of any definition in the Act, the meaning as commonly understood in the electricity supply industry.
