Section 2 in Andhra Pradesh Works of Licensees Rules, 2007
2. Definitions.
(1)In these rules unless the context otherwise requires,-(a)"The Act" means the Electricity Act, 2003;(b)"Occupier of any building or land" means a person in lawful occupation of that building or land.(c)"The State Government" means Government of Andhra Pradesh.(d)"The Commission" means Andhra Pradesh Electricity Regulatory Commission.(2)All other words and expression used herein and not defined in these rules shall have the meanings respectively assigned to them in the Act.
