Section 2 in Madhya Pradesh Vidyut Shulk Adhiniyam, 2012
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"Captive generating Plant" means a power plant set up by any person to generate electricity primarily for his own use and includes a power plaint set up by any cooperative society or association of persons for generating electricity primarily for use of members of such cooperative society or association;(b)"consumer" means any person who is supplied with electricity for his own use by a Licensee or the Government or by any other person engaged in the business of supplying electricity to the public under this Act or any other law for the time being in force and includes any person whose premises are for the time being connected for the purpose of receiving electricity with the works of a licensee, the Government or such other person, as the case may be;(c)"Distribution Licensee" means a licensee authorized to operate and maintain a distribution system for supplying electricity to the consumers in his area of supply;(d)"Electrical Inspector" means a person appointment as such by the State Government under sub-section (1) of Section 162 of the Electricity Act, 2003 (No. 36 of 2003) and also includes Chief Electrical Inspector;(e)"electrical undertaking" means any undertaking engaged in the business of supplying electricity in any area in Madhya Pradesh and includes an undertaking engaged in the business of supplying electricity in bulk to another distributor of electricity;(f)"electricity" means electrical energy generated, transmitted, supplied, traded or consumed for any purpose;(g)"electricity trader" means a person who has been granted a licence to undertake trading in electricity under Section 12 of the Electricity Act, 2003 (No. 36 of 2003);(h)"franchisee" means a person authorized by a distribution licensee to distribute electricity on his behalf in a particular area within his area of supply;(i)"Generating company" means any company or body corporate or association or body or individuals, whether incorporated' or not, or artificial judicial person, which owns or operates or maintains a generating station in Madhya Pradesh:(j)"Generating station" or "station" means any station for generating electricity, including any building and plant with stepup transformer, switch-gear, switch yard, cables or other appurtenant equipment, if any, used for that purpose and the site thereof; and site intended to be used for generating station, and any building used for housing the operating staff of a generating station, and where electricity is generated by water-power, includes penstocks, head and tail works, main and regulating reservoirs, dams and other hydraulic works, but does not in any case include any sub-section;(k)"Inspector" means a person appointed as such by the State Government under sub-section (1) of Section 9;(l)"licensee" means a person who has been granted a license under section 14 of the Electricity Act, 2003 (No. 36 of 2003);(m)"local authority" means any Nagar Parishad, Municipal Council, Municipal Corporation, Panchayat constituted at the village, intermediate and district levels or other authority legally entitled to, or entrusted by the State Government with, the control or management of any area;(n)"open access" means the non-discriminatory provision for the use of transmission lines or distribution system or associated facilities with such lines or system by any licensee or consumer or a person engaged in generation in accordance with the regulations specified by the Madhya Pradesh Electricity Regulatory Commission;(o)"person" shall include any company or body corporate or association or body of individuals, whether incorporated or not, or artificial judicial persons;(p)"prescribed" means prescribed by rules made by the State Government under this Act;(q)"producer" means, subject to such rules as may be made by the State Government for registration of generators, a person who generates electricity at a voltage exceeding hundred volts and, in the event of generation of electricity by a hire of generator, the owner of generator shall be deemed to be the produce.(2)Any expression used but not defined in this Act and defined in the Electricity Act, 2003 (No. 36 of 2003) shall have the meaning assigned to it in that Act.
