Section 2 in Rajasthan Electricity Regulatory Commission (Guidelines for Redressal of Grievances) Regulations, 2008
2. Definition.
- In these regulations, unless the subject matter or context otherwise require;(1)"Act" means the Electricity Act, 2003 and the "Commission" means Rajasthan Electricity Regulatory Commission;(2)"Licensee" means the Distribution Licensee as defined in the Act and includes deemed licensee U/s 14 of the Act;(3)"Forum" means Grievance Redressal cum Settlement Forum including the Sub-divisional Forum, Divisional Forum, Circle Forum or District Forum & Corporate Forum as the case may be;(4)The term "consumer" defined in the Act includes a person having applied for electric connection with the distribution licensee in its area of supply.Words or expressions occurring in these Regulations and not defined shall bear the same meaning as provided in the Electricity Act, 2003.
