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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(z) in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007

(z)"Force Majeure" means the occurrence of any event/circumstances which are beyond the control of a Licensee which could not be reasonably foreseen by the licensee and which has the effect of preventing/delaying due performance of any obligation by the Licensee.
(za)"Forum" means the Consumer Grievance Redressal Forum established under section 42(5) of the Act.
(zb)"Government of National Capital Territory of Delhi" means the Lt. Governor of National Capital Territory of Delhi as referred to in Article 239AA of the Constitution
(zc)"High Tension" means the voltage between 650 volts and 33000 Volts under normal conditions subject to the permissible percentage variation of +6% and –9% or as specified in the Rules/Regulations framed under the Act.
(zd)"Licensed Electrical Contractor (LEC)" means a contractor licensed under rule 45 of the Indian Electricity Rules 1956 or any subsequent re-enactment thereof.
(ze)"Licensee" means any person who has been granted a license under section 14 of the Act and includes a deemed licensees.
(zf)"Load Factor" is the ratio of the total number of units consumed during a given period to the total number of units which would have been consumed had the connected load been maintained throughout the same period and shall usually be expressed as the following percentage: