Section 2 in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988
2. Definitions.
- In this Act unless the context otherwise requires-(a)"Authorised Officer" means an Officer of the Orissa Electricity Board not below the rank of a Superintending Engineer (Electrical) who has been authorised by the Government by notification issued in this behalf to exercise the powers of confiscation under this Act for a particular area;(b)[* * *] [Omitted vide O.A.No.6 of 1997, O.G.E. No. 662, dated 29.5.1997.](c)"Electric Supply-line Material" means-(i)ACC (All Aluminium Conductor);(ii)ACSR (Steel Cored, Aluminium Conductor);(iii)High Voltage Cable, 11 K.V. and above;(iv)Insulator, 11 K. V. and above;(v)Lighting Arrester, 11 K.V. and above;(vi)Support for Electric Supply-line and part thereof; or(vii)Transformer belonging to Government or Board, but shall not include-(1)PVC Cable (Service connection);(2)PVC Cable (Domestic wiring) :[* * *] [Omitted vide O.A.No.6 of 1997, O.G.E. No. 662, dated 29.5.1997.](d)"Government" means the State Government of Orissa;[(d-1) "Gridco" means the Grid Corporation of Orissa Limited as referred to in Section 13 of the Orissa State Electricity Reform Act, 1995;] [Inserted vide O.A.No.6 of 1997, O.G.E. No. 662, dated 29.5.1997.](e)"prescribed" means prescribed by Rules made under this Act; and(f)Words and expressions used but not defined in this Act and defined in the Indian Electricity Act, 9 of 1910 shall have the same meaning as assigned to them under that Act.
