Section 2(c) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(c)[ "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 the business of supplying electricity to the public under this Act or any other law for the time being in force and includes his legal heirs, successors in interest and any person whose premises are for the time being, connected for purpose of receiving electricity with the works of a licensee, the Government or such other person, as the case may be] [Substituted by Act VI of 2005, Section 2. w.e.f 17-01-2005.];
