Section 22A(b) in The Legal Services Authorities (Amendment) Act, 2002
(b)" public utility service" means any-(i)transport service for the carriage of passengers or goods by air, road or water; or(ii)postal, telegraph or telephone service; or(iii)supply of power, light or water to the public by any establishment; or(iv)system of public conservancy or sanitation; or(v)service in hospital or dispensary; or(vi)insurance service, and includes any service which the Central Government or the State Government, as the case may be, may, in the public interest, by notification, declare to be a public utility service for the purposes of this Chapter.
