Section 2 in The Jammu and Kashmir Energy Conversation Act, 2011
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Act" means the Jammu and Kashmir Energy Conservation Act, 2011;(b)"accredited energy auditor" means an energy auditor accredited in accordance with the provisions of clause (r) of sub-section (2) of section 11 ;(c)"appellate court" means High Court of Jammu and Kashmir ;(d)"building" means any structure or erection or part of structure or erection after the rules relating to energy conservation building codes have been adopted under clause (p) of section 12, and includes any existing structure or erection or part of structure or erection, which is having a connected load of 100 Kilowatt (KW) or contract demand of 120 Kilo-volt Ampere (KVA) and above and is intended to be used for commercial purposes ;(e)"Bureau" means the Bureau of Energy Efficiency established under sub-section (1) of section 3 ;(f)"Chairperson" means the Chairperson of the Governing Council ;(g)"designated consumer" means any consumer specified under clause (g) of section 12 ;(h)"energy" means any form of energy derived from fossil fuels, nuclear substances or materials, hydroelectricity and includes electrical energy or electricity generated from renewable sources of energy or bio-mass connected to the grid ;(i)"energy audit" means the verification, monitoring and analysis of use of energy including submission of technical report containing recommendations for improving energy efficiency with cost benefit analysis and an action plan to reduce energy consumption ;(j)"energy conservation building codes" means the norms and standards of energy consumption expressed in terms of per square meter of the area wherein energy is used and includes the location of the building ;(k)"energy consumption standards" means the norms for process and energy consumption standards specified under clause (a) of section 12 ;(l)"energy manager" means any individual possessing the qualifications prescribed under clause (o) of section(m)"energy savings certificate" means any energy saving certificate issued to the designated consumers under sub-section (1) of section 13 ;(n)"equipment or appliance" means any equipment, appliance which consumes, generates, transmits or supplies energy and includes any device that consumes any other form of energy and produces a desired work ;(o)"Governing Council" means the Governing Council referred to in section 4;(p)"Government" means the Government of Jammu and Kashmir;(q)"member" means the member of the Governing Council and includes the Chairperson;(r)"notification" means a notification published in the Government Gazette ;(s)"prescribed" means prescribed by rules made under this Act ;(t)"regulations" means regulations made by the Bureau under this Act;(u)"schedule" means the schedule of this Act;(v)"State" means the State of Jammu and Kashmir;(w)"State Commission" means the State Electricity Regulatory Commission established under Jammu and Kashmir Electricity Act, 2010 ;(x)Words and expressions used and not defined in this Act but defined in the Jammu and Kashmir Electricity Act, 2010 shall have meanings assigned to them in that Act.
