2. Definitions .-In this Act, expressions defined in the Indian Telegraph Act, 1885 (13 of 1885), [or in the Electricity (Supply) Act, 1948 (54 of 1948), have the meanings assigned to them in either of those Acts], and, unless there is anything repugnant in the subject or context,-
(a)[ "appropriate Government" means in relation to any work or electric installations belonging to, or under the control of, the Central Government or in relation to any mines, oil-fields, railways, aerodromes, telegraphs, broadcasting stations and any works of defence, the Central Government, and in any other case, the State Government;] [ Substituted by Act 32 of 1959, Section 3, for Clause (a).](b)"area of supply" means the area within which alone a licensee is for the time being authorised by his license to supply energy;(ba)[ "area of transmission" means the area within which a transmission licensee or any other person is for the time being authorised to transmit energy; [ Inserted by Act 22 of 1998, Section 2 (w.e.f. 31.12.1998).](bb)"Central Commission" means the Central Electricity Regulatory Commission established under sub-section (1) of section 3 of the Electricity Regulatory Commission Act, 1998 (14 of 1998);(bc)"Central Transmission Utility" means the utility notified by the Central Government under sub-section (1) of section 27-A;](c)[ "consumer" means any person who is supplied with energy by a licensee or the Government or by any other person engaged in the business of supplying energy to the public under this Act or any other law for the time being in force, and includes any person whose premises are for the time being connected for the purpose of receiving energy with the works of a licensee, the Government or such other person, as the case may be;] [ Substituted by Act 32 of 1959, Section 3, for Clauses (c), (f) and (g).](d)"daily fine" means a fine for each day on which an offence is continued after conviction therefor;(e)"distributing main" means the portion of any main with which a service line is, or is intended to be, immediately connected;(f)[ "electric supply-line" means a wire, conductor or other means used for conveying, transmitting or distributing energy (whether by overhead line or underground cable), together with any casing, coating, covering, tube, pipe or insulator enclosing, surrounding or supporting the same or any part thereof, or any apparatus connected therewith for the purpose of so conveying, transmitting or distributing such energy and includes any support, cross-arm, stay, strut or safety device erected or set up for that purpose;] [Substituted by Act 32 of 1959, Section 3, for Clauses (c), (f) and (g). ](g)[ "energy" means electrical energy- [Substituted by Act 32 of 1959, Section 3, for Clauses (c), (f) and (g). ](i)generated, transmitted or supplied for any purpose, or(i)the conveyance of energy across the territory of an intervening State as well as conveyance within the State which is incidental to such inter-State transmission of energy;(ii)the transmission of energy within the territory of a State on a system built, owned, operated, maintained or controlled by a Central Transmission Utility or by any person under the supervision and control of a Central Transmission Utility;(gc)"intra-State transmission system" means any system for transmission of energy other than an inter-State transmission system;](ii)used for any purpose except the transmission of a message;](ga)[ "Government company" shall have the meaning assigned to it in section 617 of the Companies Act, 1956 (1 of 1956); [ Inserted by Act 22 of 1998, Section 2 (w.e.f. 31.12.1998).](gb)"inter-State transmission system" means any system for the conveyance of energy by means of a main transmission line from the territory of one State to another State and includes,-(h)"licensee" means any person licensed under Part II to supply energy;(i)"main" means any electric supply-line through which energy is, or is intended to be, supplied [* * *] [ The words " by a licensee" omitted by Act 32 of 1959, Section 3.] to the public;(ii)[ "overhead line" means an electric supply-line which is placed above ground and in the open air but does not include live rails of a traction system;] [ Inserted by Act 32 of 1959, Section 3.](j)"prescribed" means prescribed by rules made under this Act;(k)"public lamp" means an electric-lamp used for the lighting of any street;(l)[ "service-line" means any electric supply-line through which energy is, or is intended to be, supplied [* * *] [Substituted by Act 1 of 1922, Section 2, for Clause (l). ]-(i)[ to a single consumer either from a distributing main or immediately from the [supplier's premises] [Substituted by Act 1 of 1922, Section 2, for Clause (l). ], or(ii)[ from a distributing main to a group of consumers on the same premises or on adjoining premises supplied from the same point of the distributing main;] [Substituted by Act 1 of 1922, Section 2, for Clause (l). ](la)[ "State Commission" means the State Electricity Regulatory Commission established under sub-section (1) of section 17 of the Electricity Regulatory Commissions Act, 1998 (14 of 1998); [ Substituted by Act 22 of 1998, Section 2 (w.e.f. 31.12.1998).](lb)"State Electricity Board" in relation to any State means the State Electricity Board, if any, constituted for the State under section 5 of the Electricity (Supply) Act, 1948 (54 of 1948), and includes any Board which functions in that State under sections 6 and 7 of the said Act;(lc)State Transmission Utility" means the utility notified by the State Government under sub-section (1) of section 27-B;](m)"street" includes any way, road, lane, square, court, alley, passage or open space, whether a thoroughfare or not, over which the public have a right of way, and also the roadway and footway over any public bridge or causeway; and(ma)[ "transmission license" means a license granted under Part II-A to transmit energy; [ Inserted by Act 22 of 1998, Section 2 (w.e.f. 31.12.1998).](mb)"transmission licensee" means a person who holds a transmission license;(mc)"transmit" means conveyance of energy by means of transmission lines and the expression "transmission" shall be construed accordingly;](n)[ "works" includes electric supply-line and any building, plant, machinery, apparatus and any other thing of whatever description required to supply energy to the public and to carry into effect the objects of a license or sanction granted under this Act or any other law for the time being in force.] [ Substituted by Act 32 of 1959, Section 3, for Clause (n).]
