Section 2 in The Punjab Electricity (Duty) Act, 1958
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Board" means the Punjab State Electricity Board constituted under Chapter III of the Electricity (Supply) Act, 1948, and includes the State Government when engaged in the business of supplying energy.Provided that until the Punjab State Electricity Board is so constituted the Board shall mean the State Government;(b)"consumer" means a person, other than a licensee, who is supplied with energy-(i)by a licensee; or(ii)by the Board;(c)"energy" means electrical energy;(d)"Licensee" means any person licensed under Part II of the Indian Electricity Act, 1910, to supply energy, and includes -(i)any person who has obtained the sanction in that behalf of the State Government under section 28 of the Act; and(ii)[] [Substituted for '(ii) the State Electricity Board, any State Government or person to whom energy is supplied whether for consumption or resale' by Punjab Act No. 16 of 1959, section 2. This sub-clause shall be and shall always be deemed to have been, substituted] the Delhi State Electricity Board or the Municipal Corporation of Delhi from the date it is established, or any State Government [other than the Government of Punjab to whom energy is supplied for consumption or re-sale)]; [Inserted by Punjab Act 11 of 1963, section 2.](e)"prescribed" means prescribed by rules made under this Act;(f)"unit", in relation to the energy, means kilowatt-hours; and(g)words and expressions not defined in this Act but defined in the Indian Electricity Act, 1910, have the meaning assigned to them in that Act.
