Section 2(b) in Andhra Pradesh Electricity Duty Act, 1939
(b)'Licensee' means(i)any person including a company or a local authority licensed under Part II of the Indian Electricity Act, 1910 to supply energy, or any person including a company or a local authority who has obtained the sanction of the State Government under Section 28 of that Act to supply energy;(ii)the Andhra Pradesh State Electricity Board constituted under Section 5 of the Electricity (Supply) Act, 1948;(iii)the National Thermal Power Corporation or any other corporation engaged in the business of supplying energy
