Section 9 in The Electricity Laws (Uttar Pradesh Amendment) Act, 1974
9. Amendment of U.P. Act No. 16 of 1958.
- In the Uttar Pradesh Government Electrical Undertakings (Dues Recovery) Act, 1958-(i)in Section 2, for clause (a) the following clause shall be substituted, and be deemed always to have been substituted, namely,-"(a) 'Consumer' means any person who is supplied with energy by a Government electrical undertaking whether for his own consumption or in connection with his business of supplying energy or otherwise",(ii)in Section 3, after words "any dues" the words and the brackets "(including the amount of security payable under Section 47-A of the Electricity (Supply) Act, 1948)" shall be inserted and be deemed to have been inserted with effect from October 9, 1972."
