Section 2 in The Tamil Nadu Electricity Supply Code, 2004
2. Definitions.
- In this Code, unless the context otherwise requires -(a)"Act" means the Electricity Act, 2003 (Act No.36 of 2003);(aa)[ "Board" means, a State Electricity Board, constituted before the commencement of the Act, under sub-section(l) of section 5 of the Electricity (Supply) Act, 1948 (54 of 1948)] [Inserted by Commission's Notification No. TNERC/SC/7-4/dated 25.5.2007 (w.e.f. 13.6.2007)](b)"Code" means the Tamil Nadu Electricity Supply Code;(c)"Commission" means the Tamil Nadu Electricity Regulatory Commission;(d)"Connected Load" means the aggregate of the manufacturer's rating of all equipments connected to the consumer's installation and of all portable equipments and also the capacity of the power source required to test manufactured products and repaired equipment in the installation;Explanation. - Where the rating is in terms of KVA, it shall be converted to KW by multiplying it by a power factor of 0.9 and where the rating is in terms of HP, it shall be converted to KW by multiplying it by a factor of 0.746.(e)"Contracted Load" means the load specified in the agreement between the consumer and the Licensee engaged in the business of supplying electricity to him.(f)"Contracted Demand" means the demand specified in the agreement between the consumer and the licensee engaged in the business of supplying electricity to him;(g)"Consumer" means any person who is supplied with electricity for his own use by a Licensee, 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 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;(h)"Consumer Meter Card" means a card provided at the low tension consumer's premises for the purpose of recording the measurements relating to consumption of electricity and the charges for electricity consumed and other related charges. It shall also serve the purpose of a notice to the consumer of the due dates for payment and notice period for disconnection;(hh)[ "Distribution licensee" means a licensee authorised to operate and maintain a distribution system for supplying electricity to the consumers in his area of supply.] [Inserted by Commission's Notification No. TNERC/SC/7-4/dated 25.5.2007 (w.e.f. 13.6.2007).][i) "Engineer" means an engineer, by whatever name designated, employed by the licensee and is in charge of the local area of supply and includes any other person duly authorized by him or his superiors, to exercise any power of an engineer under this Code."] [[Substituted by Commission's Notification No. TNERC/SC/7-4/ dated 25.5.2007 (w.e.f. 13.6.2007) before substitution it was as under:(i)'Engineer' means an engineer, by whatever name dignated, employed by the Licensee possessing such qualification as are approved by the Commission and is in charge o the local area of supply and includes any other person duly authorized by him or his superiors, to exercise any power of an engineer under this code;s]](j)"Extra High Tension (EHT) consumer" means a consumer who obtains supply from the Licensee at Extra High Voltage;(k)"High Tension (HT) consumer" means a consumer who obtains supply from the Licensee at High Voltage;(l)"Low Tension (LT) consumer" means a consumer who obtains supply from the Licensee at Low or Medium Voltage;(m)"Load" means connected load or contracted load, as the case may be;(n)"Load Factor" means the ratio of the Average Demand for the month in terms of kilowatts to the maximum demand for the month in terms of kilowatts and the 'Load Factor' shall be calculated to three decimal places and rounded off to two decimal places;(o)"Month" unless the context otherwise requires, shall mean a month reckoned according to the British Calendar. With reference to billing and payment, it shall mean the period between the date of meter reading in a particular month and the corresponding date of meter reading of the immediately succeeding or preceding month as the context requires;(p)"Occupier" means the person in occupation (whether as owner or otherwise) of the premises where electricity is used or intended to be used;(pp)[ "Person" shall include any company or body Corporate or association or body of individuals, whether incorporated or not, or artificial juridical person.] [Inserted by Commission's Notification No. TNERC/SC/7-4/dated 25.5.2007 (w.e.f. 13.6.2007).](q)"Power Factor" means the ratio of the real power to the apparent power and average power factor means the ratio of the Kilowatt-hours to the Kilovolt-ampere-hours consumed during the billing month;(r)"State Transmission Utility" means the Board or the Government Company specified as such by the State Government:(s)"Supply", in relation to electricity, means the sale of electricity to a Licensee or consumer.Words and expressions used in this Code but not defined either in this Code or the Act or the General Clauses Act, 1897 (Central Act 10 of 1897) shall have the same meanings as understood in the engineering and commercial circles.
