Section 2(2) in Tamil Nadu Electricity Board (Recovery of Dues) Act, 1978
(2)"dues" means any sum payable to the Board on account of, -(i)consumption of electrical energy supplied; or(ii)any remuneration, rent, or other charges for hire, inspection, test, installation, connection, repairs, maintenance or removal of any electric meter, electric machinery, control gear, fittings, wires or apparatus for lighting, heating, cooling or motive power or for any other purpose for which electricity can or may be used or any industrial or agricultural machinery operated by electricity; or(iii)price of any such goods as aforesaid taken on loan but not returned;
