Section 3(e) in Andhra Pradesh Electricity Regulatory Commission (Licensee's duty for supply of electricity on request) Regulation, 2004
(e)'Money Lender' means a person but does not include a Commercial Bank established under the Banking Regulation Act, 1949 or a Co-operative Credit Institution registered under the Andhra Pradesh Co-operative Societies Act, 1964 or the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 whose main or subsidiary occupation in a business of advancing and realizing loans or acceptance of deposits in course of such business;
