- In this Act, unless the context otherwise requires, -(a)"Board" means the Punjab State Electricity Board constituted under sub-section (1) of Section 5 of the repealed Electricity (Supply) Act, 1948 (Act 54 of 1948);(b)"Inspecting Officer" means a person appointed as such by the State Government under sub-section (1) of Section 7;(c)"prescribed" means prescribed by rules made under this Act;(d)"section" means section of this Act;(e)"State Government" means the Government of the State of Punjab; and(f)the words and expressions "consumer", "distribution licensee", "electricity", "electricity trader", "generating company", "licensee", "open access" and "supply" and any other words and expressions used in this Act, but not defined, shall have their respective meanings as assigned to them in the Electricity Act, 2003.
