Section 2 in The Jammu and Kashmir Electricity (Duty) Act, 1963
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)'consumer' means a person who is supplied with energy;(b)'energy' means electrical energy;(c)'prescribed means prescribed by rules made under this Act;(d)'prescribed authority' means an officer appointed as such by the Government for purposes of this Act;(e)'unit' in relation to the energy, means kilowatt-hour; and(f)the words and expressions used but not defined in this Act shall have the meanings assigned to them in the Jammu and Kashmir Electricity Act, Svt. 1997.
