- In this Regulation, unless the context otherwise requires:-(a)"Act" means the Electricity Act, 2003 (36 of 2003):(b)"Commission" means the Andhra Pradesh Electricity Regulatory Commission:(c)"consumption charges" means the consumption of electrical energy in Kwhrs multiplied by appropriate tariff rates and also includes Demand/Fixed charges. Fuel Surcharge Adjustment (FSA) and customer charges etc., wherever applicable.(d)"high tension (HT) consumer" means a consumer who is supplied electricity at a voltage higher than 440 volts.(e)"low tension (LT) consumer" means a consumer who is supplied electricity at a voltage up to 440 volts.(f)"month" means the calendar month. The period of about 30 days between the two consecutive meter readings shall also be regarded as a month for purpose of billing:(g)"State" means the State of Andhra Pradesh:(h)words and expressions used and not defined in this Regulation but defined in the Act shall have the meanings as assigned to them in the Act.
