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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(d) in Bihar Electricity Duty Act, 2018

(d)"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 the Electricity Act, or under any other law for the time being in force and includes any person whose premises are for the time being connected for the purpose of receiving electricity with the works of a licensee, the Government or such other person, as the case may be, but does not include a person who is supplied with electricity under an agreement between a generating company and a licensee or between licensees;