Section 2(c) in The Maharashtra Electricity Duty Act, 1958
(c)"licensee" means any person licensed under Part II of the Indian Electricity Act, 1910, to supply energy and includes any person who has obtained the sanction of the State Government under section 28 of that Act, [the Central Government or a State Government when it is engaged] [These words were substituted for the words the State Government when it is engaged' by Maharashtra 26 of 1962, Section 2(1).] in a business of supplying energy and the State Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948:
