Section 2 in KERC (Security Deposit) Regulations, 2007
2. Definitions.
- In these Regulations, unless the context otherwise requires: -(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"ASD" means Additional Security Deposit as specified under Clause 6 of these Regulations;(c)"Bank Rate" means the Bank Rate as notified by the Reserve Bank of India;(d)"Commission" means the Karnataka Electricity Regulatory Commission;(e)"Consumer" means any person who is supplied with electricity for his own use by a Licensee or the Government or by any other person engaged in the business of supplying electricity to the public under this Act or any other law for the time being in force and includes any person whose premises are for the time being connected for the purpose of receiving electricity with the works of a Licensee, the Government or such other person, as the case may be;(f)"Consumption charges" means the consumption of electrical energy in Kwhrs multiplied by appropriate tariff rates and also includes Demand/Fixed charges, Fuel surcharge wherever applicable;(g)"Demand Charge" means a charge levied to a Consumer based on the Contracted Demand or Maximum Demand recorded;(h)"Fixed Charge" means a charge levied to a Consumer as per Tariff in force from time to time based on the sanctioned load or maximum demand recorded / Contract demand;(i)"Energy Charge" means a charge levied to a Consumer for the consumption of electricity;(j)"Installation" means the whole of the electric wires, fittings, motors and apparatus installed and wired by or on behalf of a Consumer on one and the same premises starting from the point of commencement of supply;(k)"ISD" means Initial Security Deposit as specified under Clause 5 of these Regulations;(l)"KER. Act" means the Karnataka Electricity Reform Act, 1999 (Karnataka Act No. 25 0f 1999);(m)"Licensee" means a person who is a Distribution Licensee or deemed Licensee under section 14 of Electricity Act 2003.(n)"Month" means the calendar month. The period of about 30 days between the two consecutive meter readings shall also be regarded as a month for purpose of billing;(o)"MMD" means Monthly Minimum Deposit;(p)"R.R. No." or 'Revenue Register Number' means the number assigned to the Consumer's installation;(q)"Supply" in relation to electricity, means the sale of electricity to a Licensee or Consumer;(r)"Tariff" means a schedule of standard prices or charges for specified services, which are applicable to all such specified services provided to the type of Consumers as determined by K.E.R.C. in the Tariff Orders from time to time;(s)"Year" means calendar year;The words and expressions used and not defined in these Regulations but defined in the Act/KER Act shall have the meanings as assigned to them in the Acts. In case of inconsistency in the words and expressions used between the Act and KER Act, 1999, the provisions in the Act shall always prevail.
