Section 2 in The Rajasthan Electricity Duty Act, 1962
2. Definition.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"Board" means the Rajasthan State Electricity Board constituted under Chapter III of the Electricity (Supply) Act, 1948 (Central Act 54 of 1948);(b)[ "Commissioner" means the Commissioner, Commercial Taxes, Rajasthan and Includes the Additional Commissioner, Commercial Taxes, Rajasthan.] [Substituted by Rajasthan Act 30 of 1964.](c)"consumer" means a person who is supplied with energy by a supplier [or by any other person who generates energy] [Inserted by Rajasthan Act 5 of 1979.] and includes a supplier in respect of the energy consumed by him in or upon premises used by him for his commercial or residential purposes;(d)"energy" means electrical energy;(e)"net rate charged" means the rate charged less any rebate or other deduction that may be allowed by the supplier;(f)"prescribed" means prescribed by rules made under this Act;(g)"rate charged" means the rate per unit, charged for energy by the supplier from the consumer, and does not include hire for meter or service:Provided that where a minimum charge or a fixed charge is payable by a consumer instead of a rate per unit, the rate charged shall be deemed to be the same as for other consumers of the same category;(h)"supplier" means the Board or a licensee licensed under Chapter II of the Indian Electricity Act, 1910 (Central Act 9 of 1910), to supply energy and includes any person who has obtained the sanction in that behalf of the State Government under section 28 of the said Act;(i)words and expressions not defined in this Act but defined in the Indian Electricity Act, 1910 (Central Act 9 of 1910) have the meaning assigned to them in that Act.
