Section 2(1B) in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959
(1B)'Chief Electrical Inspector to Government' means the Chief Electrical Inspector to Government appointed by the State Government under sub section (1) of Section 162 of the Electricity Act, 2003 (Central Act 36 of 2003) who is the head of the Department of Electrical Inspectorate;]
