Section 2 in Maharashtra Electricity Regulatory Commission (Electricity Supply Code and Other Conditions of Supply) Regulations, 2005
2. Definitions.
- 2.1. In these Regulations unless the context otherwise requires:(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Applicant" means a person who makes an application for supply of electricity, increase or reduction in contract demand / sanctioned load, change of name, disconnection or restoration of supply or termination of agreement, as the case may be, in accordance with the provisions of the Act and the rules and regulations made thereunder;(c)"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;(d)"Average Power Factor" means-(i)the ratio of kilowatt hours consumed in the month to root of sum of squares of kilowatt hours consumed in the month & reactive kilo-volt ampere hours consumed in the month; or(ii)the ratio of kilowatt hours consumed in the month to kilo-volt ampere hours consumed in the month; as may be recorded by the consumer's meter and shall be rounded off to two decimal places;(e)"Commission" means the Maharashtra Electricity Regulatory Commission;(f)"Contract Demand" means demand in kilowatt (kW) / kilovolt ampere (kVA), mutually agreed between Distribution Licensee and the consumer as entered into in the agreement or agreed through other written communication;(g)"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;(h)"Grievance Redressal Regulations" means the regulations, as may be specified by the Commission, under clauses (r) and (s) of sub-section (2) of Section 181 of the Act;(i)"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 subsection (2) of section 185 of the Act.(j)"High Tension" or "HT" means all voltages defined as "high" or "extra high" voltage under clause (av) of sub-rule (1) of Rule 2 of the Indian Electricity Rules, 1956 and corresponding voltage classifications as may be specified in accordance with clause (c) of sub-section (2) of Section 185 of the Act;(k)"HT Consumer" means a consumer who obtains supply at HT;(l)"Licensed Electrical Contractor" means an electrical contractor licensed by the State Government for the purpose of carrying out electrical works;(m)"Load Factor" means the ratio of the total number of units consumed during a given period to the total number of units which may have been consumed had the contract demand / sanctioned load been maintained throughout the same period, subject to availability of supply from the Distribution Licensee and shall usually be expressed as a percentage;(n)"Low Tension" or "LT" means all voltages other than those defined as "high" or "extra high" voltage under clause (av) of sub-rule (1) of Rule 2 of the Indian Electricity Rules, 1956 and corresponding voltage classifications as may be specified in accordance with clause (c) of sub-section (2) of Section 185 of the Act;(o)"LT Consumer" means a consumer who obtains supply at LT;(p)"Maximum Demand" in kilowatts or kilo-volt-amperes, in relation to any period shall, unless otherwise provided in any general or special order of the Commission, mean twice the largest number of kilowatt-hours or kilo-volt-ampere-hours supplied and taken during any consecutive thirty minute blocks in that period;(q)"Meter" means a set of integrating instruments used to measure, and / or record and store the amount of electrical energy supplied or the quantity of electrical energy contained in the supply, in a given time, which include whole current meter and metering equipment, such as current transformer, capacitor voltage transformer or potential or voltage transformer with necessary wiring and accessories and also includes pre-payment meters;(r)"Month", in relation to billing of charges, means the English Calendar month or any period of thirty days;(s)"Occupier" means the person in occupation of the premises where energy is used or is proposed to be used;(t)"Point of Supply" means the point at the outgoing terminals of the Distribution Licensee's cutouts 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)"Sanctioned load" means load in kilowatt (kW) / Horse power (HP) mutually agreed between the Distribution Licensee and the consumer;(v)"Temporary Supply" means supply of electricity for a temporary period, not exceeding two (2) years, as may be agreed between the Distribution Licensee and the applicant.2.2Words or expressions used herein and not defined shall have the meanings assigned to them in the Act or the rules or regulations made thereunder.
