Section 2(a) in The Maharashtra Electricity (Special Powers) Act, 1946
(a)"consumer" [*] [The word 'licensee' was deleted by Bombay 41 of 1949, Section 4(1).] and "works" have the meanings assigned to them in section 2 of the Indian Electricity Act, 1910;(aa)[ "licensee" means any person licensed under Part II of the Indian Electricity Act, 1910, to supply electrical energy or any person who has obtained sanction under section 28 of that Act to engage in the business of supplying electrical energy and includes a distributing licencee and the [State] [This clause was inserted by Bombay 41 of 1949, Section 4(2).] Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948;]
