Section 5 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
5. Definitions.
- In these regulations, unless the context otherwise requires :(a)"Central Act" means the Electricity Act, 2003 (No. 36 of 2003);(b)"Chairperson" means the Chairperson of the Forum;(c)"Commission" means the Chhattisgarh State Electricity Regulatory Commission;(d)"Complainant" means-(i)a consumer as defined under clause (15) of Section 2 of the Central Act; of(ii)an applicant for a new connection; or(iii)any registered consumer association; or(iv)any unregistered association of consumers, where the consumers have similar interest; or(v)in case of death of a consumer, his legal heirs or representatives who makes a complaint.(e)"complaint" means any representation in writing made by a complainant regarding any of the following(a)Interruption in power supply;(b)Voltage related complaints;(c)Load shedding/scheduled outage;(d)Meter related complaints;(e)Electricity bill related complaints;(f)Disconnection and reconnection of power supply;(g)Delay in new connection;(h)Other complaints like damage to consumer's equipment/ network/ premises, or requests for reduction/enhancement in load/demand, or non-payment of interest on security deposit, or recovery of excessive charges for any services, or actions of vigilance squad.(f)"consumer dispute" means a dispute where the person against whom a complaint has been made, denies or disputes the contents of the complaint.(g)"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 service.(h)In particular and without prejudice to the generality of the term the "Electricity Service" means supply, billing, metering and maintenance of electrical energy to the consumer and all other related services, etc.;(i)"Electricity Ombudsman (Vidyut Lokpal)" means an authority to be appointed or designated by the Commission, under sub-section (6) of Section 42 of the Central Act.(j)"Forum" means "Forum for Redressal of Grievances of Consumer', constituted by each licensee in terms of sub-section (5) of section 42 of the Central Act;(k)"Grievance" means a complaint filed by an affected person;(l)"Licensee" in these regulations includes a deemed licensee.
