Section 2 in The M.P. Government Electrical Undertakings (Dues Recovery) Act, 1961
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the Madhya Pradesh Electricity Board constituted under Section 5 of the Electricity (Supply) Act, 1948 (Central Act No. 54 of 1948);(b)"dues" means any sum payable lo a Government electrical undertaking on account of,-(i)[consumption of electrical energy supplied, minimum charges, minimum guarantee, special minimum guarantee and surcharge under an agreement or otherwise;] [Substituted M.P 31 of 1976, (w.e.f. 17.11.1961).] or(ii)any remuneration, rent or other charges for hire, inspection, test, installation, connection, repair, 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, 01 any industrial or agricultural machinery operated by electricity; or(iii)price of any such goods as aforesaid taken on loan but not returned;(c)"debtor" means a person by whom any dues are payable;(d)"Government electrical undertaking" mean an electrical undertaking run or controlled either by the State Government, or by the Board; and(e)"prescribed authority" means any person authorised, whether by virtue of office or otherwise, by the State 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.
