Section 2 in The U.P. Electricity Supply (Consumers) Regulations, 1984
2. Definitions.
(a)'Board' means the Uttar Pradesh State Electricity Board constituted under Section 5 of the Electricity (Supply) Act, 1948;(b)'Consumer' means any person who is supplied with energy by the Board and includes any person whose premises are for the time being connected with the works of the Board for the purpose of receiving electrical energy, and also includes an intending consumer and a consumer who has been disconnected:(c)'Connected load' means the sum of the rated capacities of all the energy consuming apparatus in the consumer's installation;(d)'Contracted load' means the quantum of load for which the consumer has executed an agreement or made declaration for utilization of electrical energy, or load sanctioned in cases where formal agreement has not been executed;(e)'Contracted demand' means the maximum demand stipulated in the agreement of the consumer which he is entitled to create on the system of the supplier irrespective of his connected load, and pending execution of the formal agreement by the consumer, the load sanctioned to the consumer;(f)'Electrical Inspector' means Chief Electrical Inspector to the Government of Uttar Pradesh or his duly authorised representative:(g)'The Electricity Act' means the Indian Electricity Act, 1910, as modified from time to time:(h)'Occupier' means a person in lawful occupation of the premises where energy supplied by the Board is used or proposed to be used;(i)'Power Factor' means-(i)in a single phase circuit, the ratio of the watts to volt-amperes,(ii)in a three phase circuit, the ratio of total watts to the total volt-amperes;(j)'Average Power Factor' means the ratio of total KWH to total KVAR supplied to a consumer during any period:(k)'Premises' means a structure with or without land appurtenant thereto for which supply is requisitioned or to which a supply has been made or the portion of a building in occupation of the consumer or intending consumer connected or likely to be connected for supply;(l)'Service connection' means an electrical service line through which energy is, or is intended to be supplied and bears a reference, number to identify the installation in the Board's record which shall be termed as service connection number;(m)'The Rules' means the Indian Electricity Rules, 1956, framed under the Electricity Act as modified from time to time;(n)'Supplier' means the Board, and includes its representative:(o)'The Supply Act' means the Electricity (Supply) Act, 1948, as modified from time to time;(p)'Installation' means the whole of the electric wires, fittings, motors and apparatus erected and wired by or on behalf of consumer on one and the same set of premises as per B&L form;(q)'Executive Engineer' means the Executive Engineer of the Supplier or his authorised representative;(r)'Malpractice' means any act or omission in contravention of any of the provisions of these regulations, the Electricity Act, the Supply Act, the Rules or any other law or orders of any competent authority or the Board for the time being governing the supply of electricity by the Board and shall include :(i)getting reconnected in an unauthorised manner any service connection disconnected by the Board.(ii)any enhancement in the contracted load or contracted demand or connected load by a consumer without observing the formalities prescribed by the Board,(iii)any addition, alteration or extension to the electrical installation by a consumer without observing the formalities prescribed by the Board,(iv)any use of electricity for the purposes other than those for which the supply is given,(v)extending supply of energy to other premises with the intention of sale of energy or otherwise.(s)'Theft of energy' means pilferage of energy with or without the aid of any device including the consumption of energy which is not metered and any conduct preventing the correct recording by the meter of the consumption of electricity and also includes the installations having taken or tampered meter body seals;(t)Words, expressions and phrases used and not defined in these regulations or the Supply Act, shall have the meaning as are respectively assigned to them in the Electricity Act and the Rules;(u)Full form of various abbreviations used in the regulations are given below :KWH - Kilowatt hour,BHP - Brake Horse Power,KVA - Kilo Volt Ampere,KVAH - Kilo Volt Ampere hour,KV - Kilo Volt,T.P. Fuses - Triple pose fuses,SWG - Standard Wire Gauge,HP - Horse Power,KVAR - Kilo Volt Ampere Reactive,LT - Low Tension,RPM - Revolution Per Minute,HT - High Tension.
