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[Cites 0, Cited by 0] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1) in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007

(1)In these Regulations, unless the context otherwise requires:
(a)"Act" means the Electricity Act, 2003.
(b)"Agreement" means an agreement, with its grammatical variations and cognate expressions, entered into by a Licensee and its consumer including any commercial arrangement for supply of electricity as also open access and trading.
(c)‘‘Apparatus’’ means electrical apparatus and includes all machines, fittings, accessories and appliances connected to the Electrical Distribution System.
(d)"Applicant" means owner or occupier of any land/premises, who makes an application to a Licensee for supply of electricity or for laying distribution network.
(e)‘‘Area of Supply’’ means the geographic area within which Licensee is for the time being authorized by his license to supply electrical energy.
(f)"Assessing Officer" means an officer designated as Assessing Officer by Government of National Capital Territory of Delhi under provisions of Section 126 of the Act.
(g)"Authorised Officer" means an officer designated as Authorised Officer by the Government of National Capital Territory of Delhi under provisions of Section 135 of the Act.
(h)"Authority" means the Central Electricity Authority.
(i)"Average Power Factor" means the ratio of kWh (kilo watt hour) to the kVAh (kilo Volt Ampere Hour) registered during a specific period.
(j)"Billing cycle" means the period for which the bill is raised.
(k)"Billing demand" means highest of the following:-
(i)the contract demand, or
(ii)the maximum demand indicated by the meter during the billing cycle, or
(iii)the sanctioned load wherever contract demand has not been provided in the supply agreement.
(l)"Breakdown" means an occurrence relating to the equipments of the distribution system of the Licensee including electrical line up to the consumer meter that prevents its normal functioning.
(m)"Commission" means the Delhi Electricity Regulatory Commission.
(n)"Connected load" means aggregate of the manufacture’s rating of all energy consuming devices in the consumer’s premises, which can be simultaneously used. This shall not include the load of spare plug, sockets, load exclusively installed for fire fighting purposes. Only heating or cooling apparatus shall be taken into account as per prevailing season (1st April to 30th September for cooling use and 1st October to 31st March for heating use).
The connected load shall be worked out with tolerance of 5% in cases involving change of tariff. The definition of connected load in general is for the purpose of working out assessment of consumption.
(o)"Contract demand" means:
The demand in kVA (kilo Volt Ampere) as provided in the supply agreement, for which the Licensee makes specific commitment to supply from time to time subject to the governing terms and conditions. In any case, it shall not be less than 60% of the sanctioned load.
(p)"Day(s)" means any period specified by day(s) to be treated as working days, unless specified otherwise.
(q)"Demand charges" means the amount chargeable for the billing cycle or billing period based upon the billing demand in kVA.
(r)"Developer" means any person who undertakes the development of an area (including electrification on their own or though a Licence) for any use within the licenced area including public land development agencies (like Delhi Development Authority, Municipal Corporation of Delhi, New Delhi Municipal Council, Delhi State Industrial Development Corporation etc.) private colonizers, builders, group housing societies, co-operatives, associations etc.
(s)"Distribution System" means the system of wires and associated facilities used for distribution/supply of electricity between the delivery points on the transmission lines or the generating station connection and the point of connection to the installation of the consumers.
(t)"Electrical Inspector" means a person appointed as such by the Appropriate Government under sub-section (1) of Section 162 of the Electricity Act, 2003 and also includes the Chief Electrical Inspector.
(u)"Electricity Rules" means the Indian Electricity Rules, 1956 to the extent saved by the Act or the rules made under the Electricity Act thereafter.
(v)"Energy charges" means the charges for energy actually consumed by the consumer in kWh/kVAh (kilo Watt Hour/kilo Volt Ampere Hour) as the case may be, in any billing cycle. Demand/Fixed charges, wherever applicable, shall be in addition to the energy charges.
(w)"Extra High Tension (EHT)" means the voltage of 33000 Volts and above under normal conditions subject to the percentage variation permissible under the Indian Electricity Rules 1956.
(x)"Electrified Area" means all areas other than those specified as unelectrified areas.
(y)"Fixed Charges" means the amount chargeable for the billing cycle/billing period based upon sanctioned load.
(z)"Force Majeure" means the occurrence of any event/circumstances which are beyond the control of a Licensee which could not be reasonably foreseen by the licensee and which has the effect of preventing/delaying due performance of any obligation by the Licensee.
(za)"Forum" means the Consumer Grievance Redressal Forum established under section 42(5) of the Act.
(zb)"Government of National Capital Territory of Delhi" means the Lt. Governor of National Capital Territory of Delhi as referred to in Article 239AA of the Constitution
(zc)"High Tension" means the voltage between 650 volts and 33000 Volts under normal conditions subject to the permissible percentage variation of +6% and –9% or as specified in the Rules/Regulations framed under the Act.
(zd)"Licensed Electrical Contractor (LEC)" means a contractor licensed under rule 45 of the Indian Electricity Rules 1956 or any subsequent re-enactment thereof.
(ze)"Licensee" means any person who has been granted a license under section 14 of the Act and includes a deemed licensees.
(zf)"Load Factor" is the ratio of the total number of units consumed during a given period to the total number of units which would have been consumed had the connected load been maintained throughout the same period and shall usually be expressed as the following percentage:
  Actual units consumedin a given period  
Load Factor (%age) = __________________________________________ x 100
  Connected load in kW x No. of Hours in the period  
(zg)"Low Tension (LT)" means the voltage of 230 volts between phase and neutral or 400 volts between any two phases under normal conditions subject to the permissible percentage variation of +6% or as specified in the Rules/Regulations framed under the Act.
(zh)"Maximum demand" means the highest load measured in kVA or kW at the point of supply of a consumer during conservative period of 30 minutes or as specified by the Commission, during the month.
(zi)"Meter" means a device suitable for recording consumption of electrical energy including for recording consumption in both Kwh/Kvah supplied or any other parameter/ events, such as, MDI, time -of -day metering, remote reading and shall include, wherever applicable, other associated equipment such as, CT, PT.
Explanation: It shall also include any seal or sealing arrangement and other measures/ attributes provided by the Licensee for securing reliability and for preventing theft/unauthorised use of electricity.
(zj)" Ombudsman" means electricity Ombudsman as appointed under sub-section (6) of section 42 of the Act.
(zk)"Premises" for the purpose of these Regulations means land or building or part or combination thereof in respect of which a separate meter or metering arrangements have been made by Licensee for supply of electricity.
(zl)"Professional(s)" means individuals engaged in those activities involving services based on professional skills namely Doctor, Lawyer, Architect, Chartered Accountant, Company secretary, Cost and Works Accountant, Engineer, Town Planner, Media professionals and documentary Film Maker.
(zm)"Rural area" means the area covered by gram Panchayats, including major and minor panchayats or the village and areas not notified as urbanised by Government of National Capital Territory of Delhi.
(zn)"Sanctioned load" means the load in kW/HP (kilo Watt/Horse Power) which the Licensee has agreed to supply from time to time subject to the governing terms and conditions.
(zo)"Service Line" means an electric supply line through which energy is, or is intended to be supplied by the Licensee from a distributing main to a single or group of Consumers from the same point of the distributing main.
(zp)"Tariff Order" mean the Order issued from time to time by the Commission on Annual Revenue Requirement and Tariff for Licensee and consumer.
(zq)"Theft of electricity" shall mean theft of electricity as defined in Section 135 of the Act.
(zr)"Urban areas" means all areas other than rural areas;
(zs)"Unauthorised use of Electricity" shall have the meaning in terms of Section 126 of the Act.
(zt)"Unelectrified area" shall mean areas requiring/undergoing development (including smaller pockets within larger developed areas, which themselves require/are undergoing development,such that the area does not have any existing distribution network/ appropriate transformation capacity to cater to the demand/ potential load of such area. Such areas shall continue to be treated as unelectrified till such time a distribution network has been established and electrified to cover the proposed plotting/ development layout thereof.