Section 3 in The M.P. Vidyut Pradaya Upakram (Arjan) Adhiniyam, 1974
3. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Annual Account" means the account of the undertaking rendered by the licensee in accordance with Section 11 of the Electricity Act;(b)"Board" means the Madhya Pradesh Electricity Board constituted under Section 5 of the Electricity Supply Act;(c)"Claims Officer" means the Officer appointed by the State Government as Claims Officer for the purposes of Section 14;(d)"Document" in relation to an undertaking includes its books, accounts, registers, maps and plans;(e)"Electricity Act" means the Indian Electricity Act, 1910 (No. 9 of 1910), as applicable to the State of Madhya Pradesh;(f)"Electricity Supply Act" means the Electricity (Supply) Act, 1948 (No. 54 of 1948), as applicable to the State of Madhya Pradesh;(g)"Fixed assets" includes works, spare parts, stores, tools, motors and other vehicles, office and other equipments and furniture;(h)"Licensee" in relation to an undertaking means the respective licensee company under the Electricity Act;(i)"Special Officer" means the Officer appointed as Special Officer under Section 13;(j)"Undertaking" means an electricity supply undertaking owned and managed by a licensee and specified in Schedule I;(k)"Vesting date" means the date of commencement of this Act;(l)"Works" include electric supply lines and any lands, buildings, machinery, apparatus and any other thing of whatever description required to supply energy to the public and to carry into effect the objects of the licence granted under the Electricity Act;(m)Words and expressions used herein and not defined shall have the meanings respectively assigned to them in the Electricity Act.
