Section 2(b) in The Bihar Electricity Duty Act, 1948
(b)'Consumer' means any person who is supplied with energy by a licensee, but does not include either a licensee or the 'distributing licensee1 as described in clause 1(a) of clause IX of the Schedule to the [ ] [Printed in Central Acts, Volume V., Ed. 1951, page 253.] Indian Electricity Act, 1910 (9 of 1910), or a person who obtained sanction under Section 28 of the said Act;
