Section 2 in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003
2. Definitions.
- In these Regulations, unless the context otherwise requires: -(a)"Act" means the Electricity Act, 2003;(b)"Appointed Date" means 10th June 2003;(c)"Commission" means the Andhra Pradesh Electricity Regulatory Commission.(d)"Complainant" shall include -(i)A consumer as defined under clause (15) of Section 2 of the Act;(ii)An applicant for new connections;(iii)Any registered consumer society(iv)Any unregistered association of consumers, where the consumers have similar interest:(e)"Complaint" means the letter of application filed with the Forum seeking redressal of grievances concerning the supply of electricity or the services rendered by the licensee.(f)"Forum" means Forum for redressal of grievances of the consumers to be constituted by licensee in terms of sub-section (5) of Section 42 of the Act read with these Regulations:(g)"Grievance" means a complaint filed by the affected consumer;(h)"Licensee" means a Distribution Licensee authorised to operate and maintain a distribution system for supplying electricity to the consumers in the concerned area of supply;(i)"Ombudsman" means an authority designated by the Commission, under sub-section (6) of Section 42 of the Act read with these Regulations:(j)Words and expressions used and not defined in this regulation but defined in the Electricity Act, 2003 (36 of 2003) shall have the meanings assigned to them in the said Act.
