Section 2 in Andhra Pradesh Electricity Regulatory Commission (Treatment of Other Businesses of Transmission Licensees and Distribution Licensees) Regulation, 2005
2. Definitions and interpretation.
- (i) In this Regulation, unless the context otherwise requires:(a)"Act" means the Electricity Act, 2003;(b)"Commission" means the Andhra Pradesh Electricity Regulatory Commission;(c)"Licence" means a licence granted under Section 14 of the Act to undertake intrastate Transmission or Distribution of electricity;(d)"Licensed Business" shall mean the function and activities the Licensee is required to undertake in terms of the Licence granted or as a deemed Licensee under the Act.(e)"Licensee" means a person who has been granted a licence under Section 14 of the Act to undertake intrastate Transmission or Distribution of electricity and includes a deemed licensee undertaking intrastate Transmission or Distribution within the State of Andhra Pradesh.(f)"Other Business" means any business of the Licensee other than the Licensed Business;(g)"State" means the State of Andhra Pradesh.
