Section 2 in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,(a)"aerial" means any electricity supply line which is placed above ground and in the open air";(b)"area of supply" means the area within which alone a licensee is for time being authorised by his licence to supply energy.(c)[ "consumer" means any person who is supplied with electricity for his own use by a licensee or the Government or by any other person engaged in the business of supplying electricity to the public under this Act or any other law for the time being in force and includes his legal heirs, successors in interest and any person whose premises are for the time being, connected for purpose of receiving electricity with the works of a licensee, the Government or such other person, as the case may be] [Substituted by Act VI of 2005, Section 2. w.e.f 17-01-2005.];(d)"daily fine" means a fine for each day on which an offence is continued after conviction therefor;(e)"distributing main" means the portion of any main with which a service lines is or is intended to be immediately connected;(f)"electricity supply line" means a wire, conductor or other means used for conveying, transmitting or distributing energy together with any casing, coating, covering tube, pipe or insulator enclosing, surrounding or supporting the same or any part thereof or any apparatus connected therewith for the purpose of so conveying, transmitting or distributing such energy;(g)"energy" means electrical energy when generated, transmitted, supplied or used for any purpose except the transmission of a message;(h)"licensee" means any person licensed under Part II to supply energy;(i)"main means any electric supply-line through which energy is or intended to be supplied by a licensee to the public;(j)"prescribed" means prescribed by rules made under this Act;(k)"public lamps" means an electric-lamp used for the lighting of any street;(l)"service line" means any electricity supple-line through which energy is, or is intended to be supplied by a licensee.(i)to a single consumer either from a distributing main or immediately from the licensee's premises, or(ii)from a distributing main to a group of consumers on the premises or an adjoining premises supplied from the same point of the distributing main ;(m)"street" includes any way road lane, square, court, alley, passage or open space, whether a thoroughfare or not over which the public have a right of way, and also the roadway and footway over any public bridge or cause way;(n)"works includes electricity supply-lines and any buildings, machinery or apparatus required to supply energy and to carry into effect the objects of a licence granted under Part II; and(o)"local authority" means a Municipal Committee, Town Area Committee. Notified Area Committee or other authority legally entitled to or entrusted by the Government with the control or management of Municipal or local fund.
