Section 2 in Maharashtra Electricity Regulatory Commission (Standards of Performance of Distribution Licensees, Period for Giving Supply and Determination of Compensation) Regulations, 2014
2. Definitions.
- 2.1 In these Regulations unless the context otherwise requires:(a)"Act" means the Electricity Act, 2003 (36 of 2003) as amended from time to time ;(b)"Applicant" means a person, who makes an application for supply of electricity, increase or reduction in contract demand/sanctioned load, change of category, change of name, disconnection or restoration of supply or termination of agreement, as the case may be, including a person opting for Open Access, in accordance with the provisions of the Act and the Rules and Regulations made there under ;(c)"Area of Supply" means the area within which a Distribution Licensee is authorised by its Licence to supply electricity ;(d)"Authorised Representative" refers to all officers, staff or representatives of the Distribution Licensee, discharging functions under the general or specific authority of the Distribution Licensee ;(e)"Call Centre" means the office set up (may be at back end or customer interfacing front end) with adequate technology and systems for registering complaints round the clock ;(f)"Class-I Cities" means the cities with population of 10,00,000 or above as per census of India 2011 or as may be defined by the Commission from time to time ;(g)"Clearance(s)" means necessary approval(s)/No Objection Certificate(s) (NOC) sought from all relevant persons or authorities including Municipal Authorities which is required for the execution of work(s) by the Distribution Licensee(s) ;(h)"Commission" means the Maharashtra Electricity Regulatory Commission ;(i)"Contract Demand" means demand in kilowatt (kW)/kilovolt ampere (kVA)/Horse Power (HP) as mutually agreed between Distribution Licensee and the consumer and as entered into in the agreement for which Distribution Licensee makes specific commitment to supply from time to time in accordance with the governing terms and conditions contained therein ;Orequal to the sanctioned load, where the contract demand has not been provided through/in the agreement.(j)"Customer Average Interruption Duration Index" (CAIDI) means the average interruption duration of sustained interruptions for those consumers who experienced interruptions during the reporting period, determined by dividing the sum of all sustained consumer interruption durations, in minutes, by the total number of interrupted consumers for the reporting period, or by using the equation: CAIDI = SAIDI/SAIFI ;(k)"Days" means clear working days ;(l)"Dedicated distribution facilities" means such facilities, not including a service line, forming part of the distribution system of the Distribution Licensee which are clearly and solely dedicated to the supply of electricity to a single consumer or a group of consumers on the same premises or contiguous premises ;(m)"Express Feeder" is a feeder emanating from the Licensees substation to connect to a single point of supply, which also includes dedicated distribution facility (DDF) ;(n)"Forum" shall have the same meaning ascribed to it under Regulation 2.1(e) of the Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006 including any amendment thereto in force from time to time ;(o)"Fuse-off call" refers to a complaint handling procedure with regard to an individual consumer and involving restoration of supply by replacement of a fuse at such consumer's premises, not simultaneous with any other failure ;(p)"Grievance" shall have the same meaning ascribed to it under Regulation 2.1(c) of the Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006 including any amendment thereto in force from time to time ;(q)"Grievance Redressal Regulations" means Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006 including any amendment thereto in force from time to time ;(r)"Harmonics" means a component of a periodic wave having frequency that is an integral multiple of the fundamental power line frequency of 50 Hz causing distortion to pure sinusoidal waveform of voltage or current, and as governed by IEEE STD 519-1992, namely "IEEE Recommended Practices and Requirements for Harmonic Control in Electrical Power Systems" and corresponding standard as may be specified in accordance with clause (c) of sub-section (2) of Section 185 of the Act ;(s)"Meter" means a set of integrating instruments used to measure and/or record and store the information regarding amount of electrical energy supplied or the quantity of electrical energy contained in the supply, in a given time, which includes whole current meter and metering equipment, such as current transformer, capacitor voltage transformer or potential or voltage transformer with necessary wiring and accessories, communication systems used for Automatic Meter Reading (AMR) and also includes pre-payment meters ;(t)"Point of supply" means the point at the outgoing terminals of the meter/Distribution Licensee's cut-outs/switchgear fixed in the premises of the consumer :Provided that, in case of HT Consumers, the point of supply means the point at the outgoing terminals of the Distribution Licensee's metering cubicle placed before such HT Consumer's apparatus :Provided further that, in the absence of any metering cubicle or, where the metering is on the LT side of the HT installation, the point of supply shall be the incoming terminals of such HT Consumer's main switchgear ;(u)"Rural Areas" means any areas other than Class I cities and Urban areas as defined in this Regulations ;(v)"Sanctioned load" means load in kilowatt (kW)/kilovolt ampere (kVA)/Horse Power (HP) for which the Distribution Licensee had agreed to supply from time to time subject to governing terms and conditions. Also a Sanctioned load is equal to or more than the contract demand ;(w)"System Average Interruption Duration Index" (SAIDI) means the average duration of sustained interruptions per consumer occurring during the reporting period, determined by dividing the sum of all sustained consumer interruptions durations, in minutes, by the total number of consumers ;(x)"System Average Interruption Frequency Index" (SAIFI) means the average frequency of sustained interruptions per consumer occurring during the reporting period, determined by dividing the total number of all sustained consumer interruption durations by the total number of consumers ;(y)"Urban Areas" means the areas other than Class I cities covered by all Municipal Corporations and other Municipalities including the areas falling under the various Urban Development Authorities, Cantonment Authorities and Industrial Estate and Townships including those specified by the Government of Maharashtra ;(z)"Voltage" means the difference of electric potential measured in volts between any two conductors or between any part of either conductor and the earth as measured by a suitable voltmeter and is said to be :"Low", where the voltage does not exceed 250 volts,"Medium", where the voltage exceeds 250 volts but does not exceed 650 volts,"High", where the voltage exceeds 650 volts but does not exceed 33,000 volts,"Extra High", where the voltage exceeds 33,000 volts :Provided that this voltage gradation is under normal conditions subject, however, to the percentage variation allowed by the Indian Electricity Rules, 1956 until the introduction of any Regulations for the same under the provisions of the Act ;2.2Words or expressions used herein and not defined in these Regulations but defined in the Act shall have the meanings assigned to them in the Act. Expressions used herein but not specifically defined in these Regulations or in the Acts but defined under any law passed by a competent legislature and applicable to the electricity industry in the state shall have the meaning assigned to them in such law.2.3References herein to the Rules and Regulations shall be considered as reference to these Rules and Regulations as amended or modified from time to time as per applicable laws.
