Section 2(1) in Orissa Electricity (Levy of Fees for Testing and inspection and Generally for the Services of Electrical Inspector(s)) Orders, 2001
(1)In this order unless the context otherwise requires :-(a)"Act" means the Indian Electricity Act, 1910.(b)"Cable" means all underground, overhead, laid-in-trench cables, for transmission, distribution and use of electrical energy and includes cables for control equipments and Telecommunications, Vide/Audio net works; etc.(c)"Capacity" means rated capacity of individuals equipments, motors, generators, Diesel generators/Turbo generator units, as the case may be, in KW and whenever necessary shall be converted, to KVA with a power factor of 0.8;(d)"Connected Load" of the installation shall be aggregated rating of the apparatus installed(e)"Electrical Inspector" means Chief Electrical Inspector or Electrical Inspector or Deputy Electrical Inspector or Assistant Electrical Inspector appointed under Section 36;(f)"Generating Station" means by Station intended/used for generating Electricity, including any building and plant (with set-up transformer, switch gear, cables, or other appurtenant equipment if any) used for that purpose and the site thereof, a site intended to be used for a generating station and any building used for housing the operating staff of a generating station and where electricity is generated.(g)"Initial Inspection" means Inspection, Examination of Testing prior to bringing into of a new electrical installation of apparatus including replacement of equipments apparatus to which energy is to be supplied.(h)"Lines" includes all transmission distribution and service lines used for transmission, distribution and use of electrical energy.(i)"Owner" shall include occupier of electrical installation of any building, place, carriage or vessel in which energy is or about to be generated, received or used;(j)"Periodical Inspection" means inspection, examination or testing, at a time interal specified under appropriate scales, for the installation or apparatus in which energy is continued to be used.(k)"Re-inspection" means Inspection, Examination or Testing, of the installation or apparatus subsequent to initial inspection after compliance or observations of the initial inspection, when energisation was not permitted.(l)"Rules" means the Indian Electricity Rules, 1956;(m)"Scale" means scale of fees appended to this order;(n)"Sub-station" means a station for transforming or converting electricity for the transmission or distribution thereof and includes transformers, convertors, switch gears, capacitors, synchronous condensers, structures, cables and other appurtenant equipments and any building used for that purpose and the site thereof,a site intended to be used for any such purpose and any building used for housing the staff of the sub-station.(o)"Testing" means determining operation parameters of equipments/apparatus/contents or auxiliary units through specified/standardised testing procedures and may include calibration.
