Section 2 in The West Bengal Electrical Undertakings (Recovery Of Dues) Act, 2000
2. Definitions. -
In this Act. unless the context otherwise requires,-(a)"consumer" means any person who is supplied with energy by an electrical undertaking for commercial or industrial purposes at 6 KV and above;(b)"dues" means any sum payable to an electrical undertaking on account of consumption of energy supplied;(c)"electrical undertaking" means-(i)a Generating Company, by whatever name called, formed by the State Government and registered under the Companies Act, 1956, or(ii)the West Bengal State Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948,and includes a licensee as defined in clause (h) of section 2 of the Indian Electricity Act, 1910;(d)"energy" has the same meaning as in clause (g) of section 2 of the Indian Electricity Act, 1910;(e)"notification" means a notification published in the Official Gazette;(f)"prescribed" means prescribed by rules made under this Act;(g)"prescribed authority" means an officer of an electrical undertaking appointed by the State Government by notification for all or any of the purposes of this Act, and different such officers may be appointed for different electrical undertakings and for different areas;(h)"works" has the same meaning as in clause (n) of section 2 of the Indian Electricity Act, 1910.
