Section 2(5) in The Electricity (Supply) Act, 1948
(5)"generating station" or "station" means any station for generating electricity, including any building and plant [(with step-up transformer, switch-gear, cables or other appurtenant equipment, if any)] [ Inserted by Act 115 of 1976, Section 3 (w.r.e.f. 8.10.1976).] used for that purpose and the site thereof, a site intended to be used for a generating station, and any building used for housing the operating staff of a generating station, and where electricity is generated by water-power, includes penstocks, head and tail works, main and regulating reservoirs, dams and other hydraulic works, but does not in any case include any sub-station [* * *] [ The words " for transforming, converting or distributing electricity" omitted by Act 115 of 1976, Section 3 (w.e.f. 8.10.1976).];
