Section 2(a) in The Gujarat Electricity Duty Act, 1958
(a)[ "consumer" means any person who is supplied with energy on payment of charges or otherwise by a licensee or by any other person who enervates energy but does not include [Clause (a) was substituted for the original by Gujarat 20 of 1988, Section 2(1).](i)a licensee in relating to energy either generated by himself or supplied by any other licensee,(ii)any other person in relation to energy generated by himself,
