Section 2 in The Shillong Electric Supply Undertaking (Acquisition) Act, 1977
2. Definitions and Interpretation.
- In this Act, unless the context otherwise requires-(a)"Annual Account" means the account of the undertaking rendered to the Government annually under and in accordance with the Electricity Act;(b)"Board" means the Meghalaya State Electricity Board constituted under Section 5 of the Electricity Supply Act;(c)"Document" in relation to the undertaking, includes its books, accounts, registers, maps and plans, and all other documents of whatever nature relating to the undertaking;(d)"Electricity Act" means the Indian Electricity Act, 1910 (Act 9 of 1910);(e)"Electricity Supply Act" means the Electricity (Supply) Act, 1948 (Act 54 of 1948);(f)"Fixed Assets" includes works, spare parts, stores, tools, motor and other vehicles, instruments office and other equipments and furniture;(g)"Government" means the Government of Meghalaya;(h)"Licensee" means the Shillong Hydro Electric Ltd.;(i)"Prescribed" means prescribed by rules made under this Act;(j)"Schedule" means the Schedule appended to this Act;(k)"Undertaking" means the electric supply undertaking at Shillong owned and managed by the Shillong Hydro Electric Ltd.;(l)"Vesting date" means the date and time on which the undertaking shall vest in the Government under Section 3 of this Act;(m)"Works" includes electric supply lines, any land, buildings, structure, plant, machinery or apparatus required to supply energy and to carry into effect the object of a licence granted under the Electricity Act;(n)Other expressions shall have the meanings respectively assigned to them in the Electricity Act.
