Section 2(1) in Tamil Nadu Electricity (Taxation on Consumption) Act, 1962
(1)"consumer" with its grammatical variations and cognate expressions, includes any person who consumes energy whether generated by himself or supplied to him.Explanation I. - Where a licensee consumes energy, whether generated by himself or supplied to him, such licensee shall be deemed to be a consumer only in respect of the energy so consumed.Explanation II. - Where a licensee or other person consumes energy for purposes connected with the construction, maintenance and operation of the generating, transmitting and distributing system, such licensee or person shall not be deemed to be a consumer in respect of the energy so consumed;[(1-A) "Domestic Bulk Supply" means energy supplied for lighting, fans, refrigerators, cookers and similar domestic appliances on a combined circuit, where the connected and utilized load in electrical equipment (other than lights, radios and fans) is not less than 1,000 watts];
