Section 2 in Himachal Pradesh Electricity (Duty) Act, 2009
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the Himachal Pradesh State Electricity Board constituted under sub-section (1) of section 5 of the repealed Electricity (Supply) Act, 1948 (Act 54 of 1948);(b)"Consumer" means any person or establishment who uses or consumes energy and includes categories of consumers specified under section 3 of this Act ;(c)"consumption" in relation to electricity means electrical consumption per Kilowatt/KVA recorded as KWh. or KVAh. by a licensee or consumer;(d)"energy" means electric energy;(e)"Inspecting Officer" means a person appointed as such by the State Government under sub-section (1) of section 6;(f)"meter" means a set of integrating instruments used to measure the amount of electrical energy supplied or the quantity of electrical energy contained in the supply, in a given time, which include whole current meter and metering equipment such as current transformer, capacitor voltage transformer or potential or voltage transformer with necessary wiring and accessories;(g)"prescribed" means prescribed by rules made under this Act;(h)"section" means section of this Act;(i)"State Government" or "Government" means the Government of Himachal Pradesh;(j)"supply" in relation to electricity means the sale of electricity to a licensee or consumer; and(k)the words and expressions used in this Act, but not defined shall have the meanings as assigned to them in the Electricity Act, 2003 or the Indian Electricity Rules, 1956.
