Section 2 in The Maharashtra Electricity Duty Act, 1958
2. Definitions.
- In this Act, unless the context requires otherwise,-(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).Substituted clause (aa) reads as follows:-(aa)'consumption charges' means the charges levied by the licensee on the units of energy consumed by a consumer excluding charges on maximum demand, fuel adjustment charges, fuel cost adjustment, interest penalty delayed payment charges, meter rent and security deposit.]](b)"energy" means electrical energy when generated, transmitted, supplied or used for any purpose except the transmission of a message;(c)"licensee" means any person licensed under Part II of the Indian Electricity Act, 1910, to supply energy and includes any person who has obtained the sanction of the State Government under section 28 of that Act, [the Central Government or a State Government when it is engaged] [These words were substituted for the words the State Government when it is engaged' by Maharashtra 26 of 1962, Section 2(1).] in a business of supplying energy and the State Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948:(ca)[ "new industrial undertaking" means any industrial undertaking which- [This clause was inserted by Maharashtra 26 of 1962, Section 2(2).](i)is not formed by the splitting up or the reconstruction of business already in existence; or(ii)[ is not formed by transfer, to a new business, of machinery or plant or any part thereof, previously used for any purpose in India, exceeding in value twenty per cent, of the total value of the machinery or plant of such new industrial undertaking when it begins to manufacture or produce articles for the first time; and](iii)which begins or has begun to manufacture or produce articles for the first time on or after the commencement of the Bombay Electricity Duty (Amendment) Act, 1962, or at any time within a period of five years immediately preceding such commencement;](d)"prescribed" means prescribed by rules made under this Act.
