Section 2 in The West Bengal Duty On Inter-State River Valley Authority Electricity Act, 1973
2. Definitions. -
In this Act, unless the context otherwise requires,-(a)"consumer" means any person, other than a distributing licensee, who is supplied with energy by a licensee;(b)"energy" means electrical energy generated, distributed, sold or consumed by an inter-State river valley authority;(b1)[ "energy charge" means the amount charged (whether as energy charge or some other charge) by an inter-State river valley authority or licensee for the supply of energy to a consumer before deduction of rebate, if any, allowed by the said authority or the licensee, as the case may be, for payment on or before such date as may be specified by the said authority or the licensee, as the case may be;] [Clause (b1) inserted by W.B. Act 16 of 1993.](b2)[ "gross charge" means the aggregate amount of energy charge and fuel surcharge, if any, made by an inter-State river valley authority or licensee for the supply of energy;] [Clauses (b2) and (d1) inserted by W.B. Act 16 of 1993.](c)"inter-State river valley authority" means an authority established by or under any law in force immediately before the commencement of the Constitution of India or any law made by Parliament for regulating or developing any inter-State river valley or river;(d)"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 and also includes the West Bengal State Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948;(d1)[ "net charge" means the amount of gross charge that remains after deduction therefrom of any rebate referred to in clause (b1) or refund of fuel surcharge, if any;] [Clauses (b2) and (d1) inserted by W.B. Act 16 of 1993.](e)"prescribed" means prescribed by rules made under this Act;(f)"Schedule" means a Schedule to this Act.
