Section 2 in Tamil Nadu Revision of Tariff Rates on Supply of Electrical Energy Act, 1978
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Statutory order" means the order for the levy of revised tariffs and the conditions of supply of electrical energy by the Tamil Nadu Electricity Board made under section 3 of the Tamil Nadu Essential Articles Control and Requisitioning (Temporary Powers) Act, 1949 (Tamil Nadu Act XXIX of 1949) and published in Notification No. II(2)/PWE/4329(e)/74 in Part II Section 2 of the Tamil Nadu Government Gazette (Extraordinary), dated the 9th October, 1974 and includes any amendment made to the said order for the time being in force;(b)"tariff" means the rate of tariff leviable upon the consumption of any electrical energy in this State supplied by the Tamil Nadu Electricity Board and as specified in the Schedule to this Act;(c)the words and expressions used and not denned in this Act but defined in the Tamil Nadu Essential Articles Control and Requisitioning (Temporary Powers) Act, 1949 (Tamil Nadu Act XXIX of 1949) or in the statutory order shall have the meanings respectively assigned to them in the said Act or in the said statutory order.
