(l)[ "service-line" means any electric supply-line through which energy is, or is intended to be, supplied [* * *] [Substituted by Act 1 of 1922, Section 2, for Clause (l). ]-(i)[ to a single consumer either from a distributing main or immediately from the [supplier's premises] [Substituted by Act 1 of 1922, Section 2, for Clause (l). ], or(ii)[ from a distributing main to a group of consumers on the same premises or on adjoining premises supplied from the same point of the distributing main;] [Substituted by Act 1 of 1922, Section 2, for Clause (l). ](la)[ "State Commission" means the State Electricity Regulatory Commission established under sub-section (1) of section 17 of the Electricity Regulatory Commissions Act, 1998 (14 of 1998); [ Substituted by Act 22 of 1998, Section 2 (w.e.f. 31.12.1998).](lb)"State Electricity Board" in relation to any State means the State Electricity Board, if any, constituted for the State under section 5 of the Electricity (Supply) Act, 1948 (54 of 1948), and includes any Board which functions in that State under sections 6 and 7 of the said Act;(lc)State Transmission Utility" means the utility notified by the State Government under sub-section (1) of section 27-B;]
