- In this Act unless there is anything repugnant in the subject or context,-(1)"company" means the Bombay Gas Company Limited, governed by the Gas Companies Act, 1863, or any other person to whom the provisions of this Act may, for the time being, be extended under section 10 and includes the successors and assigns of such company or person;(2)"consumer" means any person who is supplied with gas by the company;(3)"prescribed" means prescribed by rules made under this Act;(4)[ "Inspector" means the Gas Inspector appointed by the State Government under section 7-O;(5)"calorific value" means the number of British thermal units (gross) produced by the combustion of one cubic foot of gas measured at sixty degrees Fahrenheit under a pressure of thirty inches of mercury and, except as may be otherwise directed by the State Government in relation to gas supplied by any particular company or class of companies specified in the direction, saturated with water vapour.] [These clauses were inserted by Bombay 13 of 1950, Section 3.]
