Section 2 in The U.P. Electricity (Regulation of Distribution and Consumption) Order, 1972
2. Definitions.
- In this order, unless the context otherwise requires :(a)'Factory', means a factory as defined in the Factories Act, 1948, but does not include a factory in which no manufacturing process is being or is ordinarily carried on which the aid of power;(b)the expressions 'shop' and 'commercial establishment' have respectively the meanings assigned to them in the Uttar Pradesh Dookan Aur Vanijya Adhisthan Adhiniyam, 1962, but, except in clause (10), do not include shops and commercial establishments to which that Act does not apply.
