Section 2 in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005
2. Definitions.
- 2.1 In these Regulations, unless the context otherwise requires:(a)"Act" means the Electricity Act, 2003;(b)"Commission" means the Jharkhand State Electricity Regulatory Commission;(c)"Consumption charges" means charge payable for the consumption of electrical energy in Kwh multiplied by appropriate tariff rates and also includes Demand /Fixed charges, Fuel Surcharge Adjustment (FSA) and customer charges etc, wherever applicable.(d)"High Tension (HT) (all kinds HT) consumer" means a consumer who is supplied electricity at a voltage higher than 440 volts.(e)"HT (All Kinds of HT) rates" means the consumption charges payable by HT consumers.(f)"Low Tension (LT) Consumer" means a consumer who is supplied electricity at a voltage up to 440 volts.(g)"LT Rates" means the consumption charges payable by LT consumers.(h)"Month" means the calendar month. The period of about 30 days between the two consecutive meter readings shall also be regarded as month for purpose of billing;(i)"Premises" includes any land, building, or structure.(j)"Dedicated Distribution Facilities" means such facility not including a service line, forming part of distribution system of the licensee which are clearly and solely dedicated to the supply of electricity to a single consumer or group of consumers on the same premises or on contiguous premises.(k)"Authorised Representative" refers to all officers, staff or representative of the Distribution licensee discharging function under general or specific authority of the licensee.(l)"Contract Demand" means demand in Kilowatt (KW) or Kilo Volt amperes (KVA) or H.P (Horse Power) mutually agreed between the Distribution Licensee and the consumer as entered into agreement or agreed through other written communication.(m)"Occupier" means the person in occupation of the premises where energy is used or is proposed to be used.(n)"Consumer" means any person who is supplied with electricity for his own use by a licensee or the Government or by any other person engaged in business of supplying electricity to the public under this Act or any other law for the time being in force and includes any person whose premises are for the time being connected for the purpose of receiving electricity with the works of a licensee, the Government or such other person, as the case may be;.(o)All other expression used herein but not specifically defined herein but defined in the Act shall have the meaning assigned to them in the Act.(p)[ "Assessing officer" means an officer of a State Government or Board or licensee or supplier, as the case may be, designated as such by the State Government as per provisions of section 126 of the Act; [As per Amendment issued by Jharkhand State Gazette Notification No.- 501 Dated - 01/09/2010.](q)"Authorized officer" means an officer of the licensee or supplier as the case may be, authorized in this behalf by the State Government as per provisions of section 135 of the Act;(r)"Appellate Authority" means the authority prescribed under subsection (1) of section 127 of the Act.]
