Section 2(1) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(1)In this Act, unless there is anything repugnant in the subject or context-(a)'account year' means the licensee's financial year;(b)'accredited representative' means the representative appointed or deemed to have been appointed under section 7;(c)'annual account' means the account of the undertaking rendered to the Government annually under and in accordance with the Electricity Act, or where no such account has to be rendered under that Act, the account of the undertaking normally made up for the account year of the undertaking and audited by a certified auditor;(d)'document' in relation to an undertaking, includes its books, accounts, registers, maps and plans;(e)'Electricity Act' means [the Indian Electricity Act, 1910 (Central Act 9 of 1910)] [This Act has been repealed by the Electricity Act, 2003 (Central Act No.36 of 2003.)];(f)'Electricity Supply Act' means [the Electricity (Supply) Act, 1948 (Central Act 54 of 1948)] [This Act has been repealed by the Electricity Act, 2003 (Central Act No.36 of 2003.)];(g)'fixed assets' includes works, spare parts, stores, tools, motor and other vehicles, office equipment and furniture;(h)'Government' mean the State Government;(i)'intangible assets' means any amount paid on account of goodwill, under-writers' commission and such preliminary and promotional expenditure shown as a debit in the capital account of the undertaking, as has fairly arisen in promoting electricity supply;(j)'licensee' means a person licensed under Part II of the Electricity Act to supply electricity energy, or a person who has obtained sanction under section 28 of that Act to engage in the business of supplying electricity and in relation to an undertaking taken over or an undertaking which has vested in the Government under section 4 the person, who was the licensee at the time the undertaking was taken over or vested in the Government, as the case may be, and includes the successor-in-interest of any such person;(k)'prescribed' means prescribed by rules made under this Act;(l)'undertaking taken over' means an undertaking deemed to have vested in the Government under the 1949 Act before the commencement of this Act and includes an undertaking taken over by the Government otherwise than under the 1949 Act before such commencement, and cognate expressions with all grammatical variations shall be construed accordingly;(m)'vesting date' means, in relation to an under- taking, the date fixed under section 4, sub-section (1), as the date on which the undertaking shall vest in the Government or in the case of an undertaking taken over, the date on which it is deemed to have vested or was taken over, as the case may be;(n)'work' includes electric supply lines and any lands, buildings, machinery or apparatus, required to supply energy and to carry into effect the objects of a licence or sanction for the supply of electricity, granted under the Electricity Act;(o)'the 1949 Act' means the [Madras Electricity Supply Undertakings (Acquisition) Act, 1949 (Madras Act XLIII of 1949)] [Repealed by this Act XV of 1954.];(p)other expressions shall have the meanings respectively assigned to them in the Electricity Act or the rules thereunder.
