Section 2 in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
2. Definitions.
- In this Act, unless the context otherwise requires :(a)'Annual Account' means the statutory account of the undertakings rendered to the Government annually under and in accordance with the Electricity Act;(b)'Board' means the Bihar State Electricity Board constituted under Section 5 of the Electricity (Supply) Act, 1948;(c)'Document' in relation to an undertaking includes its books, accounts, registers, maps and plans;(d)'Electricity Act' means the Indian Electricity Act, 1910 (Act, IX of 1910);(e)"Electricity Supply Act' means the Electricity (Supply) Act, 1948 (Act LVI of 1948) ;(f)"Fixed assets includes works, spare, parts, stores, tools, meters and other vehicles, office equipments and furniture ;(g)'State Government' means the Government of the State of Bihar;(h)'Lincensee' means the person or Company granted licence under Part II of the Indian Electricity Act, 1910 and shall include the following, namely:-(1)Ranchi Electric Supply Co. Ltd., Ranchi.(2)Muzaffarpur Electric Supply Co. Ltd., Muzaffarpur;(3)Darbhanga, Laheriasarai Electric Supply Corporation Ltd., Darbhanga;(4)Bhagalpur Electric Supply Co. Ltd., Bhagalpur;(5)Chaibasa Electric Supply Co. Ltd., Chaibasa;(6)Jugsalai Electric Supply Co. Ltd., Jugsalai;(7)Chirkunda Electric Supply Co. Ltd., Chirkunda ;(8)Sijua (Jharia) Electric Supply Co. Ltd., Dhanbad ;(9)Dishergarh Power Supply Co. Ltd., Dishergarh;(i)'Prescribed' means prescribed by Rules under this Act;(j)'Undertaking' means the different Electricity Supply undertakings owned and managed by the licensee referred to in clause (h);(k)'Works' includes electric supply lines, sub-station, generation stations unless expressly excluded being taken over under the terms of the licence and also includes the land, buildings, machinery apparatus required to supply energy by the licensee ;(l)Words and expressions used in this Act which are not defined herein shall have the same meanings as are respectively assigned to them in the Electricity Act or the Rules framed thereunder,
