Definitions.
Establishment and incorporation of Central Commission |
2. In this Act, unless the context
otherwise requires,-
(a) "Central Commission" means the Central Electricity Regulatory Commission
established under sub-section (1) of section 3;
(b) "Chairperson" means the Chairperson of the Commission,
(c) "Commission" means the Central Commission or the State
Commission as the case may be;
(d) "High Court" means-
(i) the High Court within the jurisdiction of which the aggrieved party ordinarily
resides or carries on business or personally works for gain; and
(ii) where the Central Government is the aggrieved party, the High Court within the
jurisdiction of which the respondent, or in a case where there are more than one
respondent, any of the respondents ordinarily resides or carries on business or personally
works for gain;
(e) "Inter-State transmission" includes-
(i) the conveyance of energy by means of a main transmission line from the territory of
one State to the territory of another State;
(ii) the conveyance of energy across the territory of an intervening state as well as
conveyance within the State which is incidental to such inter-state transmission of
energy;
(iii) the transmission of energy within the territory on a system built, owned,
operated, maintained or controlled by a central transmission utility or by any person
under the supervision and control of a central transmission utility;
(f) "licensee" means a person licensed under Part II of the Indian
Electricity Act, 1910 to supply energy or a person who has obtained sanction under section
28 of that Act to engage in the business of supplying energy (but does not include the
Board or a Generating company); .
(g) "Member" means the Member of the Commission and includes Chairperson but
does not include a Member, ex officio;
(h) "prescribed" means prescribed by rules made under this Act;
(i) "regulations" means regulations made under this Act;
(j) "State Commission" means the State Electricity Regulatory Commission
established under sub-section (1) of section 17;
(k) "transmission utility" means any generating company, board,
licensee or other person engaged in the transmission of energy;
(l) "utility" means any person or entity engaged in the generation,
transmission, sale, distribution or supply, as the case may be, of energy;
(m) words and expressions used and not defined in this Act but defined in
defined in the Electricity (Supply) Act, 1948 or the Indian Electricity Act, 1910 shall
have the meanings respectively assigned to them in those Acts.
CHAPTER II
CENTRAL ELECTRICITY REGULATORY COMMISSION
3. (1) The Central Government shall, within three months from the date of
the commencement of this Act by notification in the Official Gazette, establish a body to
be known as the Central Electricity Regulatory Commission to exercise the powers
conferred on, and the functions assigned to, it under this Act. |
9 of 1910
54 of 1948
9 of 1910.
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