Section 2(a) in The Maharashtra Electricity Duty Act, 1958
(a)"consumer" means any person who is supplied with energy on payment of charges or otherwise by a licensee or by any other person who generates energy but does not include a licensee to whom energy is supplied [by a bulk licensee, within the meaning of clause IX of the Schedule to the Indian Electricity Act, 1910, or] [These words and figures were inserted by Maharashtra 18 of 1963, Section 2.] by the State Electricity Board constituted under section 5 of the Electricity, (Supply) Act, 1948, and the word "consume", with its grammatical variations shall be construed accordingly;(aa)[ "consumption charges" means the charges levied by the licensee, under the Electricity (Supply) Act, 1948, for the energy consumed by a consumer which charges shall include the energy charges, maximum demand charges, fuel adjustment charges and fuel cost adjustment,] [[Clause (aa) was substituted by Maharashtra 21 of 1998 Section 2, (w.e.f. 1-5-1998).
