Section 2 in The Tinsukia and Dibrugarh Electric Supply Undertakings (Acquisition) Act, 1973
2. Definitions and interpretations.
- In this Act, unless the context otherwise requires-(a)'Annual Account' means the account of the undertaking rendered to the Government annually under and in accordance with the Electricity Act;(b)'Board' means the Assam State Electricity Board constituted under Section 5 of the Electricity Supply Act;(c)'Document' in relation to an undertaking, includes its books, accounts, registers, maps and plans ;(d)'Electricity Act' means the Indian Electricity Act, 1910 (Central Act 9 of 1910);(e)'Electricity Supply Act' means the Electricity Supply Act, 1948 (Central Act 54 of 1948) ;(f)'Fixed assets' includes works, spare parts, stores, tools, motor and other vehicles, office equipment and furniture ;(g)'Government' means the Government of Assam ;(h)'Licensee' means the Tinsukia Electric Supply Company Ltd. and/or the Dibrugarh Electric Supply Company Private Ltd., as the case may be;(i)'Prescribed' means prescribed by rules made under this Act ;(j)'Undertaking' means the Tinsukia Electric Supply Undertaking owned and managed by the Tinsukia Electric Supply Company Ltd., and/or the Dibrugarh Electric Supply Undertaking owned and managed by the Dibrugarh Electric Supply Company Private Ltd., as the case may be;(k)'Vesting date' means the 27th day of September, 1972, at 11.30 p.m. being the date and time when the undertaking shall vest in the Government under Section 4 ;(l)'Works' includes electric supply lines and any lands, buildings, machinery or apparatus required to supply energy and to carry into effect the object of a licence granted under the Electricity Act ;(m)other expressions shall have the meanings respectively assigned to them in the Electricity Act.
