- In this Act, unless the context otherwise requires,-(1)"Calcutta" means the area described in Schedule I to the Calcutta Municipal Act, 1951, as amended by notification under section 594 of that Act together with such other area or areas as may, from time to time, be specified by the State Government by notification in the Official Gazette;(2)"Company" means the Oriental Gas Company Limited referred to in Act V of 1857;(3)"undertaking of the Company" means the properties of the Company, movable or immovable, other than cash balances and reserved funds but including works, workshops, plants, machineries, posts, pipes, pipe-lines, appliances, apparatus, accessories, furniture, equipments and stores, and lands appertaining thereto, actually in use immediately before the commencement of this Act, or intended to be used, in connection with the production of gas or supply thereof in Calcutta and its environs;(4)"year" means a financial year.
