Section 2 in Kottayam Electric Supply Agency (Undertaking) Acquisition Act, 1980
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the date on which this Act comes into force;(b)"Board" mean the Kerala State Electricity Board constituted under section 5 of the Electricity Supply Act;(c)"document" , in relation to the undertaking includes its books, accounts, registers, maps, plans, drawings, records of survey and all other documents of whatever nature relating to the undertaking;(d)"Electricity Act" means the Indian Electricity Act, 1910 (Central Act 9 of 1910);(e)"Electricity Supply Act" means the electricity Supply Act, 1948 (Central Act 54 of 1948);(f)"fixed assets" includes works, spare parts, store, stocks, instruments, tools, motor and other vehicles, office equipments and furniture;(g)"licence" mean the Kottayam Electric Licence, 1105, granted under the Travancore Electricity Act of 1097 M. E;(h)"lisensee" mean the holder of the licence;(i)"prescribed" means prescribed by rules made under this Act;(j)"undertaking" means the undertaking of the Kottayam Electric Supply Agency;(k)"works" includes electric supply lines and any lands, buildings workshops, projects, machinery, plants or apparatus required to supply electricity and to carry into effect the objects of the licence;(l)words and expressions used but not defined in this Act and defined in the Electricity Act or the rules made under that Act shall have the meanings respectively assigned to them in that Act or those rules.
