Section 2 in The M.P. Electricity Duty Rules, 1949
2. Definitions.-
In these rules, unless there is anything repugnant in the subject or context -(a)The "Act" means the Central Provinces and Berar Electricity Duty Act, 1949 (X of 1949).(b)"Electric Inspector" means an Electric Inspector appointed under Section 36 of the Indian Electricity Act, 1910 (IX of 1910) and authorised by the Provincial Government to act under these rules and includes an Inspector so authorised;Note. - "Inspector" means any officer appointed by the Provincial Government under sub-section (1) of Section 7 of the Act.(c)"Electricity Duty" means the Duty payable under Section 3 of the Act;(d)"Form" means a Form appended to these rules;(e)"Government Treasury" means a Treasury of Sub-Treasury of the Government and includes any office, branch, or agency of Reserve Bank of India or any other body acting on the authority of the Government and transacting treasury business for the Government.
