Section 2(1) in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
(1)In these Regulations, unless the context otherwise requires.(a)'Act' means the Electricity Act, 2003 (36 of 2003);(b)'Area of supply' means the area within which a distribution licensee is authorized by his/her/their licence to supply electricity;(c)'Chairperson' and 'Member' means the Chairperson and Member of the Forum;(d)'Commission' means the Bihar 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 supply or 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 supply of electricity and allied services;(iv)errors in billing;(v)erroneous disconnection of supply;(vi)electricity services which are unsafe or hazardous to public life in contravention of the provisions of any law or rule in force; or(vii)any other grievance connected with the supply of electricity by the licensee to the consumers except grievances arising under Sections 126, 135 to 139,143,152 and 161 of the Act.(g)[ 'Consumer' means consumer as defined in Section 2(15) of the Electricity Act, 2003.] [Substituted ''Consumer' means any person who is supplied with electricity for his own use by a licensee and includes any person whose premises are connected for the purpose of receiving electricity with the works of a licensee or a person whose electricity supply is disconnected by a licensee or the person who has applied for connection for receiving electricity from a licensee, as the case may be;' by Notification No. 567, dated 11.11.2009.](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 service;(i)'Deficiency' means any fault, imperfection, shortcoming or inadequacy in the quality, nature and manner of performance, 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 terminal in the absence of transmission lines 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 and these Regulations.(l)'Electricity Service' means in particular and without prejudice to the generality of the term, electricity supply, metering, billing, maintenance of supply, 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 the distribution licensee in terms of sub-section (5) of Section 42 of the Act and these Regulations.(n)'Licensee' means a distribution licensee authorized to operate and maintain a distribution system for supplying electricity to the consumers in his area of supply and shall include the deemed distribution licensee under the provisions to Section 42 of the Act.
