Section 2(j) in The Delhi Electricity Regulatory Commission (Guidelines For Establishment Of Forum For Redressal Of Grievances Of The Consumers) Guidelines, 2003
(j)"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 under any license or has been undertaken to be performed by distribution licensee in pursuance of a contract or otherwise in relation to electricity service or performance standard, viz, 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 connection/extensions in load, notice of supply interruptions, making and keeping regular/special appointments, violations of Electricity Supply Code, contravention of Act, rules or regulations made thereunder with regard to consumer interest;
