Section 2(3A) in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959
(3A)[ 'non-licensee' means any person not being a licensee who generates electricity either for his own consumption or for supply to any other person for a charge or otherwise, where license is not required as per the provisions of the Electricity Act, 2003 (Central Act 36 of 2003), rules and regulations made thereunder;] [Inserted by Act of 31of 2013 w.e.f.05.03.2013]
