Section 2(h) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
(h)"defect" means any fault, imperfection or shortcoming in the quality, quantity, purity or standard of service, 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 electricity sendee;
