Section 2(q) in U.P. Industrial Disputes Act, 1947
(q)'Public Utility Service' means -(i)any section of an industrial establishment, on the working of which the safety of the establishment or the workmen employed therein depends;(ii)any industry which supplied power, light or water to the public;(iii)any system of public conservancy or sanitation;(iv)any industry or undertaking, which the State Government may, if satisfied that public emergency or public interest so requires, by notification in the Official Gazette, declare to be a public utility service for the purposes of this Act, for such period as may be specified in the notification:
