Section 2(1) in Kerala Electricity Supply Code, 2005
(1)In this Code, unless it is repugnant to the context;(a)'Act' means the Electricity Act, 2003 (Central Act 36 of 2003) as in force from time to time;(b)'Agreement' with its grammatical variations and cognate expressions means an agreement entered into between the Licensee and the consumer under this Code;(c)'Apparatus' means electrical apparatus and includes all machines, fittings, accessories and appliances in which conductors are used;(d)'Approved' means any tariffs or documents approved by the Commission;(e)'Area of supply' means the geographic area within which a Licensee is authorised by his licence to supply electricity;(f)'Bank rate' means the rate at which the Reserve Bank of India is prepared to buy or rediscount bills of exchange or other commercial paper eligible for purchase under the RBI Act, 1934;(g)'Bill date' means the date on which bill is prepared by distribution Licensee which shall not be later than 4 days from meter reading date;(h)'Billing period' means the period between two consecutive meter reading dates;(i)'Board' means the Kerala State Electricity Board;(j)'Code' means Kerala Electricity Supply Code, 2005 as in force from time to time;(k)'Commission' means the Kerala State Electricity Regulatory Commission;(l)'Connected Load' means the sum of rated capacities in terms of kW or KVA of all connected energy consuming devices in the consumer's installation. For the purpose of levy of any charges or tariffs or determining connected load, plugs with no appliance connected, having 5 amps/15 amps shall be treated 60W / 500 W respectively. If any equipment is connected to a plug point, equipment's load alone shall be considered. Load of fire protection equipment shall not be considered for assessing the connected load if the same is connected to standby generator. In case of HT and EHT connections, the contract demand shall be treated as the connected load;(m)'Consumer' means any person who is supplied with electricity for his own use by a Licensee or the Government or by other person engaged in the business of supplying electricity to the public under the Act or any other law for the time being in force and includes any person whose premises are for the time being connected for the purpose of receiving electricity with the works of a Licensee, the Government or such other person, as the case may be. A consumer is:(i)'Low Tension Consumer' (LT Consumer) if he avails supply from the Licensee at low or medium voltage;(ii)'High Tension Consumer' (HT Consumer) if he avails supply from the Licensee at High Voltage;(iii)Extra High Tension Consumer (EHT Consumer) if he avails supply from the Licensee at Extra High Voltage;(n)'Consumer's installation' means any composite electrical unit including electric wires, fittings, motors and apparatus, portable or stationary, erected and wired by or on behalf of the consumer at the consumer's premises;(o)'Contract Demand' means the maximum load in KVA mentioned in the agreement;(p)'Cut-out' means any appliance for automatically interrupting the transmission of energy through any conductor when the current rises above a predetermined level, and shall also include fusible cut-out;(q)'Distributing Main' means the portion of any main with which a service line is, or is intended to be, immediately connected;(r)'Electric Line' means any line, which is used for carrying electricity for any purpose and includes;(i)Any support for any such line, that is to say any structure, tower, pole or other thing in, on, by or from which any such line is, or may be, supported, carried or suspended; and(ii)Any apparatus connected to any such line for the purpose of carrying electricity;(s)'Energy' means electrical energy; generated, transmitted, used or supplied for any purpose;(t)'Extra High Voltage' means the voltage, which exceeds 33000 volts subject, however to the percentage variation allowed under the Indian Electricity Rules, 1956 or as per new Rules framed as per provisions of the Act;(u)'High Voltage' (HV) means the voltage higher than 650 volts but which does not exceed 33, 000 volts under normal conditions subject however to the percentage variation allowed under the Indian Electricity Rules, 1956 or as per new Rules framed as per the provisions of the Act;(v)'Installation' means any composite electrical unit used for the purpose of generating, transforming, transmitting, converting, distributing, trading or utilising energy;(w)'Licensed Electrical Contractor' means a contractor licensed under rule 45 of the Indian Electricity Rules, 1956 or as per new Rules framed as per the provisions of the Act;(x)'Licensee' means a distribution Licensee under Section 14 of the Act;(y)'Low Voltage' (LV) means the voltage, which does not exceed 250 volts under normal conditions subject however to the percentage variation allowed under the Indian Electricity Rules, 1956 or as per new Rules to be framed as per the provisions of the Act;(z)'Maximum Demand' means the average amount of kW or KVA, as the case may be, delivered to the point of supply of the consumer and recorded during the thirty minutes period of maximum use in the month, the Licensee however reserves the right to shorten this period in special case if necessary with the approval of the Commission;(aa)'Medium Voltage' means the voltage higher than 250 volts but which does not exceed 650 volts under normal conditions subject however to the percentage variation allowed under Indian Electricity Rules, 1956 or as per new Rules framed as per the provisions of the Act;(bb)'Multi-stored (High rise) buildings' means building exceeding 15 M in height from ground level;(cc)'Occupier' means the owner or person in occupation of the premises where energy is used or proposed to be used;(dd)'Power Factor' means the average power factor for a billing period and shall be the ratio of the total kilowatt hours to the total kilovolt ampere hours supplied during that period, ratio being rounded off to two decimal figures. In case KVAH reading is not available, then power factor shall be calculated on the basis of KVARH reading, if the meter is capable of recording KVARH;(ee)'Premises' include any land, building or structure;(ff)'Service Line' means any electric-supply line through which energy is, or is intended to be supplied :(i)to a single consumer either from a distribution main or immediately from the Distribution Licensee's premises; or(ii)from a distribution main to a group of consumers on the same premises or on contiguous premises supplied from the same point of the distributing main.(gg)'System' means an electrical system in which all the conductors and apparatus are electrically connected to a common source of electric supply.
