- In This Regulation, unless the context otherwise requires: -(a)"Act" means the Electricity Act, 2003:(b)"Commission" means the Andhra Pradesh Electricity Regulatory Commission:(c)"consumption charge" means charges payable for the consumption of electrical energy in Kwhrs 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) consumer" means a consumer who is supplied electricity at a voltage higher than 440 volts.(e)"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 a month for purpose of billing;(i)"premises" includes any land, building or structure;(j)All other expressions used herein but not specifically defined herein but defined in the Act shall have the meaning assigned to them in the Act. The other expressions used herein but not specifically defined in this regulation or in the Act but defined in the Andhra Pradesh Electricity Reform Act, 1998 shall have the meaning assigned to them under the said Act, provided that such definitions in the Andhra Pradesh Electricity Reform Act, 1998 are not inconsistent with the provisions of the Electricity Act, 2003
