Section 2 in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
2. Definitions.
- In these regulations, unless the context otherwise requires,-(a)"Act" means the Electricity Act, 2003;(b)"area of supply" means the area within which a distribution licensee is authorised by his/her/their licence to supply electricity;(c)"Chairperson" means the Chairperson of the Forum;(d)"Commission" means the Tamil Nadu Electricity Regulatory Commission;(e)"Complainant" means -(i)a consumer of electricity supplied by the licensee including applicants for new connections;(ii)any voluntary consumer association registered under the Companies Act, 1956 (1 of 1956) or under any other law for the time being in force;(iii)the Central Government or any State Government who or which makes the complaint;(iv)one or more consumers, where there are numerous consumers having the same interest;(v)in case of death of a consumer, his legal heirs or representatives; ^(f)"complaint" means any grievance made by a complainant in writing on -(i)defect or deficiency in electricity service provided by the licensee;(ii)unfair or restrictive trade practices of licensee in providing electricity services(iii)charging of a price in excess of the price fixed by the Commission for consumption of electricity and allied services;(iv)electricity services which will be unsafe or hazardous to public life in contravention of the provisions of any law for the time being in force;(g)"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 maybe(h)"defect" means any fault, imperfection or shortcoming in the quality, quantity, purity or standard of service, equipment or material which is required to be maintained by or under any law for the time being in force or under any contract, express or implied, or as is claimed by the distribution licensee in any manner whatsoever in relation to electricity sendee;(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;(j)"distribution system" means the system of wires and associated facilities between the delivery points on the transmission lines or the generating station connection and the point of connection to the installation of the consumers;(k)"Electricity Ombudsman" means an authority to be appointed or designated by the Commission under sub-section (6) of section 42 of the Act, with whom a representation may be made in accordance with sub-clause 17(1) of these Regulations;(l)In particular and without prejudice to the generality of the term, "electricity service" means electricity supply, metering, billing, maintenance of electrical energy, maintenance of distribution system and all other attendant sub-service, etc.;(m)"Forum" means 'forum for redressal of grievances of consumers' to be constituted by each distribution licensee in accordance with these Regulations;(n)"licensee" means a person who has been granted a licence under section 14 of the Act;(o)Words and expressions used and not defined in these Regulations but defined in the Act, or the Consumer Protection Act, 1986 (£8 of 1986) shall have the meanings respectively assigned to them in these Acts.Part-II Consumer Grievance Redressal Forum
