Section 2(i) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
(i)"deficiency" means any fault, imperfection, shortcoming ,or inadequacy in the quality, nature and manner of supply which is required to be maintained by or under any law for the time being in force or has been undertaken to be performed by distribution licensee in pursuance of a contract agreement or otherwise in relation to electricity service or performance standard, violations of Electricity Supply Code, contraventions of Act, rules or regulations made thereunder with regard to consumer interest;
