Section 2 in Tamil Nadu Electricity Board (Recovery of Dues) Act, 1978
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"Board" means the Tamil Nadu Electricity Board constituted under section 5 of the [Electricity (Supply) Act, 1948 (Central Act LIV of 1948)] [This Act has been repealed and re-enacted as the Electricity Act, 2003 (Central Act 36 of 2003).];(2)"dues" means any sum payable to the Board on account of, -(i)consumption of electrical energy supplied; or(ii)any remuneration, rent, or other charges for hire, inspection, test, installation, connection, repairs, maintenance or removal of any electric meter, electric machinery, control gear, fittings, wires or apparatus for lighting, heating, cooling or motive power or for any other purpose for which electricity can or may be used or any industrial or agricultural machinery operated by electricity; or(iii)price of any such goods as aforesaid taken on loan but not returned;(3)"debtor" means a person by whom any dues are payable;(4)"prescribed authority" means any person or authority subject to the control of the Board and authorised, whether by virtue of office or otherwise by the State Government, by notification, to perform the functions of the prescribed authority under this Act in and for such area, as may be specified in the notification.
