Section 2(8) in The Electricity (Supply) Act, 1948
(8)[ "maximum demand" in relation of any period shall, unless otherwise provided in any general or special order to the State Government, mean twice the largest number of kilowatt-house or kilo-volt-ampere-hours supplied and taken during any consecutive thirty minutes in that period;] [ Substituted by Act 101 of 1956, Section 3, for Clause (8) (w.e.f. 30.12.1956).][(8-A) "power system" means all aspects of generation, transmission, distribution and supply of energy; and includes the following or any combination thereof- [ Substituted by Act 22 of 1998, Section 9, for Clause (8-A) (w.e.f. 31.12.1998). Earlier it was inserted by Act 115 of 1976, Section 3 (w.r.e.f. 8.10.1976).](a)generating stations;(b)transmission or main transmission lines;(c)sub-stations;(d)tie-lines;(e)load despatch activities;(f)mains or distribution mains;(g)electric supply-lines;(h)overhead lines;(i)service lines;(j)works;]
