Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 43] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(22) in The Electricity Act, 2003

(22)“electrical plant” means any plant, equipment, apparatus or appliance or any part thereof used for, or connected with, the generation, transmission, distribution or supply of electricity but does not include–
(a)an electric line; or
(b)a meter used for ascertaining the quantity of electricity supplied to any premises; or
(c)an electrical equipment, apparatus or appliance under the control of a consumer;