Section 2 in The Berhampore Electric Supply Company Limited (Undertaking) Acquisition Act, 1981.
2. Definitions. -
In this Act, unless the context otherwise requires,-(a)"appointed day" means the 12th day of February, 1981;(b)"Board" means the West Bengal State Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948;(c)"fixed assets" includes works, spare parts, stores, stocks, instruments, tools, motor and other vehicles, office equipments and furniture;(d)"licensee" means the holder of the Berhampore Electric Licence, 1928;(e)"notification" means a notification published in the Official Gazette,(f)"prescribed" means prescribed by rules made under this Act;(g)"undertaking" means the electric supply undertaking of the Berhampore Electric Supply Company Limited held under the Berhampore Electric Licence, 1928 granted under the Indian Electricity Act, 1910;(h)words and expressions used but not defined in this Act, and defined in the Indian Electricity Act, 1910 or the Electricity (Supply) Act, 1948 shall have the meanings respectively assigned to them in that Act.
