Section 2(4) in The Electricity (Supply) Act, 1948
(4)"controlled station" means a generating station designated in a scheme sanctioned under Chapter V as a controlled station;[(4-A) "generating company" means a company registered under the Companies Act, 1956 (1 of 1956) and which has among its objects the establishment, operation and maintenance of generating stations;] [ Substituted by Act 50 of 1991, Section 3, for Clause (4-A) (w.e.f.15.10.1991). ]
