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State of Rajasthan - Section

Section 2 in Rajasthan Animals and Birds Sacrifice (Prohibition) Act, 1975

2. Definitions.

- In this Act, unless repugnant to the context,-
(a)"Annual Account" means the account of the Undertaking rendered to the Government annually under and in accordance with the Electricity Act;
(b)"Board" means the Rajasthan State Electricity Board constituted under section 5 of the Electricity Supply Act;
(c)"Document" means in relation to an Undertaking, includes its books, accounts, registers, maps and plans;
(d)"Electricity Act" means the Indian Electricity Act, 1910 (Central Act IX of 1910);
(e)"Electricity Supply Act" means the Electricity (Supply) Act, 1948 (Central Act LIV of 1948);
(f)"Fixed Assets" includes works, spare parts, stores, tools, motor and other vehicles, office equipment and furniture:
(g)"Government" means the Government of Rajasthan;
(h)"Licensee" means-
(a)in relation to the electric supply undertaking at Udaipur, The Maharana Bhupal Electric Supply Company Limited, Udaipur;
(b)in relation to the electric supply undertaking at Mount Abu. The Mount Abu Electric Supply Company; and
(c)in relation to the electric supply undertaking at Abu Road. The Abu Road Electricity and Industries Company Limited:
(i)"Prescribed" means prescribed by rules framed under this Act;
(j)"Undertaking" means the electric supply undertaking at Udaipur owned and managed by The Maharana Bhupal Electric Supply Company Limited, Udaipur. The electric supply undertaking at Mount Abu owned and managed by the Mount Abu Electric Supply Company and the electric supply undertaking at Abu Road owned and managed by The Abu Road Electricity and Industries Company Limited;
(k)"Vesting date" means the date on which the undertakings shall vest in the Government under section 4 of this Act;
(l)"Works" includes electric supply lines and any lands, buildings, machinery or apparatus required to supply energy and to carry into effect the object of a licence granted under the Electricity Act;
(m)Other expressions shall have the meanings respectively assigned to them in the electricity Act.