- In this Act, unless there is anything repugnant in the subject or context-(a)[ "consumer" means any person who receives electrical energy sold or supplied by a distributor of electrical energy or a producer and includes a person receiving electrical energy in bulk for onward distribution; [Substituted by M.P. Act No. 46 of 1984.](a-i) "distributor of electrical energy" means a person or a local authority who, as principal or agent, carries on the business of running an electrical undertaking under a licence granted under the Indian Electricity Act, 1910 (9 of 1910), and includes-(i)a Government Department or the State Electricity Board constituted under Section 5 of the Electricity (Supply) Act, 1948 (54 of 1948), running an electrical undertaking; and(ii)National Thermal Power Corporation or other organisation by whatever name called which have been constituted under the Central or State Act for the time being in force for a like purpose;](b)[ x x x] [Omitted by M.P. Act No. 7 of 1956.](c)[ "electrical undertaking" means any undertaking engaged in the business of supplying electrical energy in any area in Madhya Pradesh, and includes an undertaking engaged in the business of supplying electrical energy in bulk to another distributor of electrical energy;] [Substituted by M.P. Act No. 46 of 1984.](d)"prescribed" means prescribed by rules made by the State Government under this Act;[(d-i) "producer" means, subject to such rules as may be made by the State Government for registration of generators, a person who generates electrical energy at a voltage exceeding hundred volts and, in the event of generation of electrical energy by a hire of generator, the owner of generator shall be deemed to be the producer;] [Substituted by M.P. Act No. 21 of 1978.](e)any expression used but not defined in this Act and defined in the Indian Electricity Act, 1910 (9 of 1910), shall have the meaning assigned to it in that Act.
