(h)"licensee" means any person licensed under Part II to supply energy;(i)"main" means any electric supply-line through which energy is, or is intended to be, supplied [* * *] [ The words " by a licensee" omitted by Act 32 of 1959, Section 3.] to the public;(ii)[ "overhead line" means an electric supply-line which is placed above ground and in the open air but does not include live rails of a traction system;] [ Inserted by Act 32 of 1959, Section 3.]
