Section 2(3) in The Electricity (Supply) Act, 1948
(3)"bulk-licensee" means a licensee who is authorised by his license to supply electricity to other licensees for distribution by them;[(3-A) "competent Government" means the Central Government in respect of a generating company wholly or partly owned by it and in all other cases the Government of the State in which the generating station of a generating company is located or proposed to be located;]
