Section 2(b) in The Bihar Electricity Duty Act, 1948
(b)'Consumer' means any person who is supplied with energy [xxx] [Deleted by Act 8 of 2001.], but does not include either a Licensee or the 'distributing Licensee' as described in clause 1 (a) of clause IX of the Schedule to the [**] [Printed in Central Acts, Volume V., Ed. 1951, p. 523.] [Indian Electricity Act, 1910 (9 of 1910)] [See now, Indian Electricity Act, 2003 (36 of 2003).], or a person who obtained sanction under Section 28 of the said Act;
