Section 2 in The Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"Board", means the Haryana 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, monthly minimum charges, minimum consumption-guarantee charges and other charges as may be prescribed by the Board in the Schedule of General Charges and Schedule of Tariff;(ii)any remuneration, rent or other charges for hire, inspection, test installation, connection, repair, maintenance, removal, erection or dismantling of any electric-meter, electric lines, 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 the Board and such other electrical undertaking run or controlled by the State Government or the Board as may be notified by the State Government in this behalf; and(e)"prescribed authority" means the Chief Engineer of the Board or 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.
