Section 2(1) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
(1)In this Act, unless the context otherwise requires:-(a)"appointed day" means the day on which this Act comes into force ;(b)"Board" means the Assam State Electricity Board ;(c)"company" means the Bharat Hydro Power Corporation Limited ;(d)"Commission" means the commission constituted under Section 14 ;(e)"fixed assets" includes works, spare parts, stores, tools, motor and other vehicles, office equipments and furniture ;(f)"notification" means the notification published in the Official Gazette ;(g)"project" means the Karbi Langpi (Lower Barapani) Hydro-Electric Project;(h)"prescribed" means prescribed by rules made under this Act;(i)"State Government" means the Government of Assam ;(j)"Schedule" means the Schedule appended to this Act;(k)"undertaking" means the Bharat Hydro Power Corporation undertaking owned and managed by the Bharat Hydro Power Corporation Limited;
