Section 2(1) in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959
(1)[ 'Auxiliary consumption' means electricity consumed by any electrical apparatus situated in a generating station, for generating electricity, including Captive Generating Plant, Co-Generating Plant or any other generating plant excluding any building used for housing the operating staff of a generating station; [Inserted by Act of 31of 2013 w.e.f.05.03.2013]
