Section 2 in The Maharashtra Electricity (Special Powers) Act, 1946
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"consumer" [*] [The word 'licensee' was deleted by Bombay 41 of 1949, Section 4(1).] and "works" have the meanings assigned to them in section 2 of the Indian Electricity Act, 1910;(aa)[ "licensee" means any person licensed under Part II of the Indian Electricity Act, 1910, to supply electrical energy or any person who has obtained sanction under section 28 of that Act to engage in the business of supplying electrical energy and includes a distributing licencee and the [State] [This clause was inserted by Bombay 41 of 1949, Section 4(2).] Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948;](b)"requisition" means a requisition made under the Indian Electricity Act, 1910, for the supply of electrical energy.
