Section 3 in Andhra Pradesh Electricity Regulatory Commission (Licensee's duty for supply of electricity on request) Regulation, 2004
3. Definitions.
- In this Act, unless the context otherwise requires(a)'agriculture' with its grammatical variations and cognate expressions includes, -(i)horticulture:(ii)the raising of crops (including plantation crops), grass or garden produce;(iii)dairy farming:(iv)poultry farming:(v)breeding of livestock and bees;(vi)grazing:(b)'agricultural land' means land used for purposes of agriculture and which is assessed by the Government to land revenue but not being land appurtenant to a residential building situate within a Municipality or Cantonment:(c)'Creditor' means a person but does not include a Commercial Bank established under the Banking Regulation Act, 1949 or a Cooperative Credit institution registered under the Andhra Pradesh Co-operative Societies Act, 1964 (Act 7 of 1964) or the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 (Act 30 of 1995) from or in respect of whom the debtor has borrowed or incurred a debt and includes his heirs, legal representatives and assigns:(d)'debt' includes any liability owing to a creditor in cash or in kind, whether secured or unsecured payable to any Money lender or to a creditor:(e)'Money Lender' means a person but does not include a Commercial Bank established under the Banking Regulation Act, 1949 or a Co-operative Credit Institution registered under the Andhra Pradesh Co-operative Societies Act, 1964 or the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 whose main or subsidiary occupation in a business of advancing and realizing loans or acceptance of deposits in course of such business;(f)'Moratorium' means a legal authorisation to a debtor to postpone payment for a certain time.
