Section 2 in The Intimation of Accidents (form and time of Service of Notice) Rules, 2005
2. Definitions.
(1)In these rules unless the context otherwise requires,-(a)"Act" means the Electricity Act, 2003 ;(b)"Inspector" means the Chief Electrical Inspector or the Electrical Inspector appointed under sub-section (1) of Section 162 of the Act.(2)Words and expression used and not defined in these rules but defined in the Electricity Act, 2003 (36 of 2003), shall have the meanings respectively assigned to them in that Act.
