Section 4(1) in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
(1)In these regulations, unless the context otherwise requires :(a)"Act" means the Electricity Act, 2003 (No. 36 of 2003) and its amendments;(b)"Aggrieved person" or "complainant" means and includes the following who have a grievance or a complaint as defined in (e) below :(i)a consumer as defined under clause (15) of section 2 of the Act;(ii)an applicant for a new electricity connection;(iii)any association or group of consumers, where the consumers have common or similar interests; and(iv)in case of death of a consumer, his legal heir (s) or representative(s).(c)"Chairperson" means the Chairperson of the Forum;(d)"Commission" means the Chhattisgarh State Electricity Regulatory Commission constituted under Section 82 of the Act.(e)"Grievance" or "Complaint" means a grievance or complaint regarding any of the following :(i)Interruption in power supply ;(ii)voltage related complaints;(iii)load shedding (unscheduled outage);(iv)meter reading related complaints;(v)electricity bill related complaints not relating to unauthorized use and theft of electricity covered under sections 126 and 135 of the Act;(vi)disconnection and reconnection of power supply;(vii)delay in release of new connection;(viii)non-achievement of standards of performance as laid down by the Commission for distribution licensees and payment of compensation thereof; and(ix)any other grievances relating to damage to consumer's equipment/network/premises; requests for reduction/ enhancement in load/demand; non-payment of interest on security deposit or recovery of excessive charges for any services; etc.(f)"Forum" means a forum for redressal of grievances of consumers', constituted by each licensee in terms of sub-section (5) of section 42 of the Act.(g)"Licensee" in these Regulations means a distribution licensee and shall include Chhattisgarh State Power Distribution Co. Ltd.(h)"Ombudsman (Lokpal)" means an authority appointed or designated by the Commission, under sub-section (6) of Section 42 of the Act.(i)"Rules" means the Electricity Rules, 2005 as amended from time to time.
