Section 22A in The Legal Services Authorities Act, 1987
22A. Definitions.—
In this Chapter and for the purposes of section 22 and 23, unless the context otherwise requires,—(a)"Permanent Lok Adalat" means a Permanent Lok Adalat established under sub-section (1) of section 22B.(b)"public utility service" means any—(i)transport service for the carriage of passengers or goods by air, road or water; or(ii)postal, telegraph or telephone service; or(iii)supply of power, light or water to the public by any establishment; or(iv)system of public conservancy or sanitation; or(v)service in hospital or dispensary; or(vi)insurance service,and includes any service which the Central Government or the State Government, as the case may be, may, in the public interest, by notification, declare to be a public utility service for the purposes of this Chapter.
