Section 2(c) in The Orissa Electricity (Duty) Act, 1961
(c)"consumer" means a person, other than a licensee, who is supplied with energy -(i)by a licensee,(ii)by a Board, or(iii)by the State Government or Central Government, and includes a consumer belonging to any of the classes specified in [* * *] [Came into force w.e.f. 16.10.1961 vide Orissa Gazette Extraordinary No. 727/1961.] Section 3;
