Section 2(1) in Orissa Electricity (Manner of Service of Provisional Assessment Order) Rules, 2004
(1)In rules, unless the context otherwise requires,-(a)'Act' means the Electricity Act, 2003;(b)'Assessing Officer' means the person designated as such by the State Government under Section 126 of the Act;(c)'Commission' means the Orissa Electricity Regulatory Commission;(d)'Provisional Assessment Order' means the order made by the Assessing Officer under Sub-section (1) of Section 126 of the Act;(e)'Government' means the Government of Orissa; and(f)'Unauthorized use of Electricity' shall have the meaning as defined in the explanation to Section 126 of the Act;
