Section 2 in The Barakar Electric Supply Installations Acquisition Act, 1981
2. Definitions. -
In this Act, unless the context otherwise requires,-(a)"appointed day" means the 12th day of February, 1981;(b)"area of supply" means the area specified as such in the Barakar Electric Licence, 1935;(c)"Barakar Electric Licence, 1935" means the licence, cited as the Barakar Electric Licence, 1935, granted to Babu Hariram Agarwalla (since deceased) of Barakar by the State Government under Part II of the Indian Electricity Act, 1910;(d)"Barakar Electric Supply Installations" means and includes any feeder, distributing main, service line, transformer station with all its connected machinery and apparatus, plant, workshop, generating station, electric supply line (whether overhead line or underground cable), land, building, machinery, apparatus, fixed assets and any other thing of whatever description acquired, erected or set up and any service line or other capital work or any part thereof constructed to supply energy within the area of supply under the Barakar Electric Licence, 1935 and to carry into effect the objects of such licence and all the books, documents and other papers relating to the said Barakar Electric Supply Installations.Explanation.- "Generating station" shall have the same meaning as in the Electricity (Supply) Act, 1948;(e)"Board" means the West Bengal State Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948;(f)"fixed assets" includes works, spare parts, stores, stocks, instruments, tools, motor and other vehicles, office equipments and furniture;(g)"notification" means a notification published in the Official Gazette;(h)"owner" means any person having right, title and interest in the Barakar Electric Supply Installations;(i)"prescribed" means prescribed by rules made under this Act;(j)"property" means the Barakar Electric Supply Installations and the right, title and interest of the owner in relation to such installations;(k)words and expressions used but not defined in this Act and defined in the Indian Electricity Act, 1910 or the Electricity (Supply) Act, 1948 shall have the meanings respectively assigned to them in that Act.
