Section 2 in Orissa Electricity Regulatory Commission (Grievances Redressal Forum and Ombudsman) Regulations, 2004
2. Definitions.
- in these Regulations, unless the context otherwise requires-(a)"Act" means the Electricity Act, 2003;(b)"Commission" means the Orissa Electricity Regulatory Commission;(c)"Complainant" shall include-(i)A consumer as defined under Clause (15) of Section 2 of the Act;(ii)An applicant for new connections;(iii)Any registered consumer society; and(iv)Any unregistered association of consumers, where the consumers have similar interest;(d)"Complaint" means the letter or application filed with the Forum seeking redressal of grievances of any nature, whatsoever, including any defect or deficiency in the electricity service, subject to the provisions of the Act;(e)"Defect" means any fault, imperfection or shortcoming in the quality, quantity, purity or standard of service, including in the 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, or as is claimed by the Distribution Licensee in any manner whatsoever in relation to the electricity service;(f)"Deficiency" means any fault, imperfection, shortcoming or inadequacy in the quality, nature and manner of performance which is required to be maintained by/under any law for the time being in force or has been undertaken to be performed by distribution licensee in relation to electricity service or performance standard including interruption or failure of Power supply, Voltage complaints, Metering problems including Meter shifting, Charges/Payments (Billing problems), Disconnection or Reconnection of Power supply, New connections or Extensions in load, Notice of supply interruptions, violations of Distribution (Conditions of Supply) Code, contravention of Act, Rules, or Regulations made thereunder with regard to consumer interest;(g)"Electricity Service" shall include the services of supply, billing, metering and maintenance of electrical energy to the consumer and all other attendant sub-services;(h)"Forum" means Forum for redressal of grievances of the consumers to be constituted by the Distribution Licensee in terms of Subsection (5) of Section 42 of the Act and these Regulations;(i)"Licensee" means a Distribution Licensee authorised to operate and maintain a distribution system for supplying electricity to the consumers in the concerned area of supply and shall include the Deemed Distribution Licensee under the proviso to Section 14 of the Act;(j)"Ombudsman" means an authority appointed or designated by the Commission, under Sub-section (6) of Section 42 of the Act and these Regulations; and(k)Words and expressions used and not defined in these Regulations but defined in the Electricity Act, 2003 (36 of 2003) shall have the meanings assigned to them in the said Act.Chapter-II Forum for Redressal of Grievances of the Consumers
