- In this Act, unless the context otherwise requires-(a)"Board" means the Assam State Electricity Board constituted under Chapter III of the Electricity (Supply) Act, 1948 ;(b)"Consumer" means a person, other than a licensee, who is supplied with energy-(i)by a licensee ; or(ii)by the Board ;(c)"energy" means electrical energy ;(d)"licensee" means any person licensed under Part II of the Indian Electricity Act, 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;(e)"prescribed" means prescribed by rules made under this Act;(f)"unit" in relation to the energy, means kilowatt-hour ; and(g)words and expressions not defined in this Act but defined in the Indian Electricity Act, 1910, have the meanings assigned to them in that Act.
