Section 3 in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974
3. Definitions.-
In this Act, unless the context otherwise requires,-(1)‘account year’ means the company’s financial year;(2)‘annual account’ means the account of the undertaking rendered to the Government annually under and in accordance with the Electricity Act, or where no such account has to be rendered under that Act, the account of the undertaking normally made up for the account year of the undertaking and audited by a Chartered Accountant in practice within the meaning of the Chartered Accountants Act, 1949 (Central Act XXXVIII of 1949);(3)‘appointed date’ means the date appointed under sub-section (3) of section 1;(4)‘Board” means the Karnataka Electricity Board constituted under section 5 of the Electricity Supply Act, 1948 (Central Act LIV of 1948);(5)‘companies’ means the Amalgamated Electricity Company Limited, Belgaum, the Nipani Electricity Company Limited, Nipani, the Karwar, Electric Supply and Trading Company Limited, Karwar, the Kanara Electric Supply Company Limited, Sirsi and includes the following concerns engaged in the business of supplying electricity to the public, namely:-(a)Manvi Brothers, Gadag;(b)Manvi Brothers, Byadgi;(c)Manvi Brothers, Ranebennur; and ‘company’ means any of the companies aforesaid;(6)‘document’ in relation to an undertaking, includes its books, accounts, registers, maps, plans, section drawings, records of survey and all other documents of whatever nature relating to the undertaking;(7)‘Electricity Act’ means the Indian Electricity Act, 1910 (Central Act 9 of 1910);(8)‘Electricity (Supply) Act’ means the Electricity Supply Act, 1948 (Central Act LIV of 1948);(9)‘fixed assets’ includes works, spare parts, stores, stocks, instruments, tools, motor and other vehicles, office and other equipments and furniture;(10)‘Government’ means the State Government;(11)‘intangible assets’ means any amount paid on account of goodwill, under-writers’ commission and such preliminary and promotional expenditure shown as a debit in the capital account of the undertaking, as has fairly arisen in promoting electricity supply;(12)‘Tribunal’ means the Tribunal constituted under section 14;(13)‘undertaking; means an undertaking engaged in the business of supplying electricity to the public;(14)‘vesting date’ means the date on which the undertaking vest in the Government under sub-section (1) of section 4;(15)‘works’ includes electric supply-lines and any lands, buildings, workshops, projects, machinery, plant or apparatus, required to supply electricity and to carry into effect the objects of a licence granted for the supply of electricity under the Electricity Act;(16)words and expressions used herein and not defined in this Act but defined in the Electricity Act, or the rules made under that Act, shall have the meanings respectively assigned to them in that Act or those rules.
