Section 2 in Telangana State Electricity Board (Recovery of Dues) Act, 1984
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"Board" means the Andhra Pradesh State Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948 (Central Act 54 of 1948);(2)"debtor" means any consumer or other person by whom any dues are payable to the Board;(3)"dues" means any sum payable to the Board on account of-(i)Consumption of electrical energy supplied including the minimum charges payable after disconnection and other charges payable under the terms and conditions of supply; or(ii)any remuneration, rent or other charges for hire, inspection, test, installation, connection, repairs, maintenance or removal of any electric meter, electric machinery, control, gear, fittings, wires or apparatus for lighting, heating, cooling or motive power or for any other purpose for which electricity can or may be used, or any industrial or agricultural machinery operated by electricity; or(iii)price of any such goods as aforesaid taken on loan but not returned;(4)"Government" means the State Government;(5)"notification" means a notification published in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette and the word "notified" shall be construed accordingly;(6)"prescribed" means prescribed by rules made under this Act;(7)"prescribed authority" means any person authorised, whether by virtue of office or otherwise, by the Government by notification, to perform the functions of the prescribed authority under this Act in and for such area, as may be specified in the notification.
