(g)[ "energy" means electrical energy- [Substituted by Act 32 of 1959, Section 3, for Clauses (c), (f) and (g). ](i)generated, transmitted or supplied for any purpose, or(i)the conveyance of energy across the territory of an intervening State as well as conveyance within the State which is incidental to such inter-State transmission of energy;(ii)the transmission of energy within the territory of a State on a system built, owned, operated, maintained or controlled by a Central Transmission Utility or by any person under the supervision and control of a Central Transmission Utility;(gc)"intra-State transmission system" means any system for transmission of energy other than an inter-State transmission system;](ii)used for any purpose except the transmission of a message;](ga)[ "Government company" shall have the meaning assigned to it in section 617 of the Companies Act, 1956 (1 of 1956); [ Inserted by Act 22 of 1998, Section 2 (w.e.f. 31.12.1998).](gb)"inter-State transmission system" means any system for the conveyance of energy by means of a main transmission line from the territory of one State to another State and includes,-
