Section 2 in The U.P. Electricity (Duty) Act, 1952
2. Definitions.
- In this Act, unless there is anything repugnant in subject or context-(a)"appointed authority" means,-(i)in the case of electricity undertaking engaged in the business of supplying energy owned or managed by the State Government, such officer or authority as the State Government may appoint in this behalf; and(ii)in the case of electricity undertaking engaged in the business of supplying energy owned or managed by the Central Government or a Board, such officer or authority as the State Government may, with the concurrence of the Central Government or the Board, as the case may be, appoint in this behalf;Explanation. - For purposes of this clause, a department of the Government engaged in supplying energy is an electricity undertaking as aforesaid;(b)"Board" means a board constituted under Chapter III of the Electricity (Supply) Act, 1948;(c)"Central Government" shall have the meaning assigned to it in the General Clauses Act, 1897;(d)"consumer" means a person other than a licensee, who is supplied with energy-(i)by a licensee;(ii)by a Board; or(iii)by the State Government or Central Government;(e)"energy" means electrical energy;(f)"licensee" means any person licensed under Part II of the Indian Electricity Act, 1910, to supply energy and includes any person who has obtained the sanction in that behalf of the State Government under Section 28 of the said Act;(g)"prescribed" means prescribed by rules made under this Act; and(h)"rate charged" does not include-hire for meter or service line; but includes,-(i)where any rebate is allowed on account of payment being made within any specified period, the rebate so allowed;(ii)[* * * *] [Omitted by U.P. Act No. 2 of 1971, vide Section 2.](iii)in the case of a two-part tariff, the fixed charge and also the unit-charge;(iv)in the case of the un-metered supply, the periodical charge made therefor; and(v)any surcharge on the rates whether imposed by the licensee, Board, the State Government or the Central Government;Explanation. - In clause (iii) "Unit charge" means "the charge for the energy actually consumed".(i)"State Government" means the Government of Uttar Pradesh;(j)words and expressions not defined in this Act but defined in the Indian Electricity Act, 1910, have the meaning assigned to them in that Act.
