Section 2(6) in The Electricity (Supply) Act, 1948
(6)"licensee" means a person licensed under Part II of the Indian Electricity Act, 1910 (9 of 1910), to supply energy or a person who has obtained sanction under section 28 of that Act to engage in the business of supplying energy [but, the provisions of section 26 or section 26-A of this Act notwithstanding, does not include the Board or a generating company;] [ Substituted by Act 115 of 1976, Section 3, for " but, the provisions of Section 26 of this Act notwithstanding does not include the Board" (w.r.e.f. 8.10.1976).]
