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State of Odisha - Section

Section 3 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995

3. Definitions.

(a)In these Regulations, unless the context otherwise requires -
(i)"Average Power Factor" shall mean the power factor resulting from variations of the quantum and duration of the consumer's load during any month and its value corrected to the nearest per centum figure to be calculated as a ratio of the registrations during the same period of a Kilo-watt hour meter and Kilo Volt. Ampr. hour meter;
(ii)"Board" means the Orissa State Electricity Board constituted under Section 5 of the Electricity (Supply) Act, 1948;
(iii)"Chief Engineer" means the Chief Engineer (Commerce), Orissa State Electricity Board or any Chief Engineer in charge of Commercial aspects of supply and distribution of power;
(iv)"Consumer" means any person who is supplied with Electrical Energy by the Board either as owner or as lawful occupier and whose premises are for the time being connected, for the purpose of receiving energy, with the works of the Board and includes a consumer whose power supply, notwithstanding the subsistence of the agreement has been disconnected for the time being;
(v)"Consumer's installation" means any composite electrical unit including whole of the electric wires, fittings, motors, transformers and apparatus portable and stationary, indoor, outdoor and underground erected and wired by or on behalf of the consumer in one and the same premises;
(vi)"Consumer's incoming supply line" means the lines from the Board's point of supply to the consumer's main switch;
(vii)"High Tension Consumer" means a consumer who obtains supply from the Board at high or extra high voltage;
(viii)"Low Tension Consumer" means a consumer who obtains supply from the Board at low or medium voltage;
(ix)"Connected load" means the aggregate of the manufacturer's rating of all the apparatus including portable apparatus on the consumer's premises which are supplied with energy and apparatus in respect of which declaration has been made by the consumer for taking supply. This shall be expressed in KVA, KW or Horse Power (H. P.), as the case may be. if the ratings are KVA, the same should be converted to KW by multiplying the KVA with a power factor of 0. 9. If the same or any of the apparatus is rated by the manufacturer in HP, the HP rating shall be converted into KW by multiplying it by 0. 746;
(x)"Contract demand" means the maximum Kilo Watt. (KW) or Kilo Volt Ampr. (KVA), as the case may be, agreed to be supplied by the Board and reflected in the agreement executed between the parties. Where the agreement stipulates supply in KVA, the quantum in terms of KW may be determined by multiplying the KVA with 0.9. For all loads up to but excluding a connected load of 100 KW the connected load shall be the same as the contract demand;
(xi)"Date of commencement of supply" means the date immediately following the date of expiry of a period of 90 (ninety) days from the date of intimation to an intending consumer, of the Board's readiness to supply power or the date of actual availing of supply by such intending consumer, whichever is earlier;
(xii)"Distribution mains" means the portion of any main supply line owned or managed by the Board with which the service line is or is intended to be connected;
(xiii)"Maximum Demand" expressed in KW or KVA in relation to any period shall mean twice the largest number of Kilowatt Hours or Kilovolt, Ampere Hours delivered at the point of supply of the consumer and recorded during any consecutive 30 minutes in that period;
(xiv)"Demand charges" means the fixed charges payable by the consumer at the rate fixed by the Board per KVA of Maximum demand or 80% of the Contract Demand, whichever is higher;
(xv)"Reserve demand" means the maximum demand reserved by the Board for a consumer;
(xvi)"Engineer" means the Executive Engineer of the Division having jurisdiction over the area of supply in which the premises to be served are located and includes any other subordinate Engineer duly authorised by him or his superior officer;
(xvii)"Load Factor" means the ratio of the total number of units consumed during a given period to the total number of units that would have been consumed had the contract demand/maximum demand been maintained throughout the same period and is usually expressed as a percentage :
Load Factor =| Actual units consumed during a given periodContract Demand or Maximum Demand X Number of Hrs. in the period| X 100;
(xviii)"Service Line" means any electricity supply line to the consumer through which energy is or is intended to be supplied by the Board from distribution mains or directly from Board's installation (irrespective of the voltage) to one or more consumers;
(xix)"Supplier" means the Orissa State Electricity Board;
(xx)"Tariff Notifications" means the Notifications issued by the Board from time to time and published in the Orissa Gazette fixing the tariff, or the rate of dues payable by a consumer in respect of 'demand charges' as well as 'energy charges';
(xxi)"extra high voltage" means the voltage which exceeds 33,000 volts under normal conditions subject, however, to the percentage variations allowed under the Indian Electricity, Rules, 1956.
(xxii)"high voltage" means the voltage which exceeds 650 volts but does not exceed 33,000 volts under normal conditions subject, however, to the percentage variations allowed under the Indian Electricity Rules, 1956;
(xxiii)"medium voltage" means the voltage which exceeds 250 volts but does not exceed 650 volts under normal conditions subject, however, to the percentage variations allowed under the Indian Electricity Rules, 1956;
(xxiv)"low voltage" means the voltage, which does not exceed 250 volts under normal conditions subject, however, to the percentage variations allowed under the Indian Electricity Rules, 1956;
(xxv)"Year" means the financial year commencing on the 1st of April.
(b)All the expressions used herein but not specifically defined, shall have the same meaning as defined in the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 or the rules framed thereunder and if the said Acts and rules are silent, the expressions shall have the same meanings assigned to them in the General Clauses Act, 1897 or in the absence thereof, the meanings as commonly understood in the Electricity Supply Industry.
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