Section 2 in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006
2. Definitions.
(1)In these Regulations, unless the context otherwise requires:-(a)"Act" means the Electricity Act, 2003 (36 of 2003).(b)"Area of Supply" means the area within which a licensee is authorised by his licence to distribute and supply electricity.(c)"Commission" means the Bihar Electricity Regulatory Commission.(d)"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 the time being in force and includes any person whose premises are for the time being connected for the purpose of receiving electricity.(e)"Danger" means danger to the health or life or any part of the body from shock burn or other injury to person or to property originating from the electricity distribution or utilization system and includes danger from electricity originated fire or explosion in distribution and utilization systems.(f)"Emergency Periods" means the periods declared such by the Government due to war, mutiny, strikes, natural calamities, severe drought, heavy floods and similar abnormal periods.(g)"Extra High Tension/Extra High Voltage" means the voltage exceeding 33000 volts under normal conditions.(h)"High Tension or High Voltage" means the voltage exceeding 440 volts but not exceeding 33,000 volts under normal conditions.(i)"Licensee" means the Distribution Licensee who has been granted licence by the Commission under Section 14 of the Act, including a deemed Licensee.(j)"Low Tension or Low Voltage" means the voltage that does not exceed 230/440 volts (phase to neutral and phase to phase respectively) under normal conditions.(k)"Period of Load Shedding" means a period during which the power has to be Switched off to certain feeders to match the demand and supply as per the instructions of the respective load despatch centres.(l)"Period of Scheduled Outage" means a period wherein certain equipment and lines are under pre-arranged shut-down for maintenance during which it may or may not be possible to make alternative arrangements for maintaining supply to consumers.(m)"Period of Forced Outage" means a period wherein certain equipment or a line breaks down during which alternative arrangements by using standby equipment for maintaining supply to consumers may or may not be possible.(n)"Rural Areas" means areas covered by Gram Panchayats.(o)"Urban Areas" means cities, towns, cantonments, industrial estates, and areas covered by municipalities, municipal corporations, urban development authorities, and cantonment authorities.Words and expressions used but not defined herein but defined in the Act, shall have the meaning assigned to them in the Act.The terms defined neither here nor in the Act, shall have the meaning as used in electricity industry and electrical engineering practice.
