Section 2 in The Rajasthan Government Electrical Undertakings (Dues Recovery) Act, 1960
2. Definitions.
- In this Act, unless the subject or context otherwise requires,-(a)"Board" means the Rajasthan State Electricity Board, constituted under section 5 of the Electricity (Supply) Act, 1948 (Central Act 54 of 1948);(b)"dues" means any sum payable to a Government Electrical Undertaking on account of-(i)consumption of electrical energy supplied; or(ii)any remuneration, rent or other charges for hire, inspection, test, installation, connection, repair, maintenance or removal of any electrical 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:(c)"debtor" means a person by whom any dues are payable:(d)"Government electrical undertaking" means an electrical undertaking run or controlled by t he State Government or the Board and(e)"prescribed authority" means any person authorised whether by virtue of office or otherwise, by the State Government, by notification in the official Gazette, to perform the functions of the prescribed authority under this Act in and for such area, as may be specified in the notification.
