Section 2 in The Orissa Electricity (Duty) Act, 1961
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(a)"appointed authority" means-(i)in the case of electricity undertaking engaged in the business of Supplying energy owned or managed by the Central Government or a Board, such officer or authority as the State Government may, with the concurrence of the Central Government or the Board, as the case may be, appoint in this behalf; and(ii)in any other case such officer or authority as the State Government may appoint in this behalf;(b)"Board" means a Board constituted under Chapter III of the Electricity (Supply) Act, 1948 ;(c)"consumer" means a person, other than a licensee, who is supplied with energy -(i)by a licensee,(ii)by a Board, or(iii)by the State Government or Central Government, and includes a consumer belonging to any of the classes specified in [* * *] [Came into force w.e.f. 16.10.1961 vide Orissa Gazette Extraordinary No. 727/1961.] Section 3;(d)"energy" means electrical energy;(e)"licensee" means any person licensed under Part II of the Indian Electricity Act, 1910, to supply energy [* * *] [Omitted vide Orissa Act No. 9 of 1986.];(e-1) "maximum demand" shall have the same meaning as assigned under the Electricity (Supply) Act, 1948;(f)"prescribed" means prescribed by rules made under this Act;(g)[ "unit" means 1 kilowatt hour of energy.] [Substituted vide Orissa Act No. 9 of 1986.]
