Section 2 in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007
2. Definitions :
- 2.1 In these regulations, unless the context otherwise requires -(a)"Applicable Legal Framework" means the provisions of Uttar Pradesh Electricity Reforms Act, 1999 to the extent they are not inconsistent with the provisions of the Electricity Act, 2003, read with the applicable provisions of the Electricity Act, 2003;(b)"Appointed Date" means the date of notification of these regulations in the Gazette;(c)"Commission" means the Uttar Pradesh Electricity Regulatory Commission;(d)"Complainant" means -(i)aconsumer or more than one consumer having shared interest in the grievance or authorized representative of such consumer(s); or(ii)ny voluntary consumer association registered under the Companies Act, 1956 (I of 1956) or under any other law for the time being in force;(iii)a person who has completed all procedural requirement for obtaining a connection but the sanction has not been accorded by the Distribution Licensee within the time frame specified by the Commission in the Electricity Supply Code.(e)"Complaint" means any allegation in writing made by a complainant or his authorized representative regarding any consumer grievance arising in relation to -(i)ay defect or deficiency in electricity supply or service by a licensee, including non-conformity with the applicable performance standards specified in the Electricity Supply Code;(ii)illing including charging for the electricity supplied or services mentioned in the complaint, a price in excess of the price fixed by the Commission in tariff order or otherwise;(iii)offering electricity services, to the public which will be hazardous to life and safety when availed, in contravention of the provisions of the Act, rules made thereunder, Electricity Supply Code or any other law;(iv)iolation of any provision of the Act, the rules or regulations made thereunder or license requiring the licensee to display the information in regard to the manner or effect of use of the electrical services.(v)beach of any obligation, made under the Act, the Electricity Supply Code, tariff order, provisions relating to safety and electricity supply, meter, disconnection, realization of dues, by the licensee which adversely affects any consumer or which the Forum may consider appropriate to be treated as a complaint.,(f)"Consumer" means any person who is supplied with electricity for his own use by a licensee or the Government or by any other person engaged in the business of supplying electricity to the public under the Act or any other law' for 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, Government or any other person, as the case may be;(g)"Distribution Licensee" means a licensee authorized to operate and maintain a distribution system for supplying electricity to the consumers in his area of supply;(h)"Defect" means any fault, imperfection or shortcoming in the quality, quantity or standard of service, equipment or material which is required to be maintained by or under any law for the time being in force or under any contract, express or implied, by the Distribution Licensee in any manner whatsoever in relation to electricity service;(i)"Deficiency" means any fault, imperfection, shortcoming or inadequacy in the quality, nature and manner of performance which is required to be maintained by or under any law' for the time being in force or has been undertaken to be performed by Distribution Licensee in pursuance of a contract agreement or under the Electricity Supply Code or otherwise in relation to electricity service or performance standard as specified by the Commission; that is interruption, failure of power supply, voltage complaints, metering problems including meter shifting, charges/payments (billing problems); disconnection/reconnection of power supply to the consumer, new connections/extensions in load, notice of supply interruptions, contraventions of Act, rules or regulations made thereunder with regard to consumer interest;(j)"Electricity Service" means supply, billing, metering & maintenance of electrical energy to the consumer and all other attendant services;(k)"Electricity Supply Code" means the U.P. Electricity Supply Code as notified by the Commission from time to time;(l)"Electricity Ombudsman" means an authority appointed or designated by the Commission, under sub-Section (6) of Section 42 of the Electricity Act, 2003 and the regulations notified in that regard;(m)"Forum" means 'Consumer Grievance Redressal Forum' constituted by each Distribution Licensee pursuant to Section 42(5) of the Electricity Act, 2003 and these regulations;(n)"Grievance" in relation to the consumer means failure of the Distribution Licensee to provide the specified or agreed electricity service, giving rise to a complaint.2.2Words d expressios used and not defined in these regulations but defined in the applicable legal framework or the Consumer Protection Act, 1986 shall have the meanings respectively assigned to them in the said enactment.
