Section 2 in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
2. Definitions.
- In this Act, unless the context otherwise requires-(1)"accredited representative" means the representative appointed or deemed to have been appointed under section 7;(2)"appointed day" means the date of the coming into force of this Act;(3)"document" in relation to an undertaking includes its books;(4)"Electricity Act" means the Indian Electricity Act, 1910 (IX of 1910);(5)"Electricity Supply Act" means the Electricity (Supply) Act, 1948 (LIV of 1948);(6)"fixed assets" includes works, spare parts, stores, tools, motor and other vehicles, office equipment and furnitures;(7)"licensee" means a person licensed under Part 11 of the Electricity Act, to supply electrical 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 which has vested in the State Government under section 1, the person, who was the licensee at the time the undertaking vested in the State Government or his successor-in-interest;(8)"prescribed" means prescribed by rules made under this Act;(9)"vesting date" means in relation to an undertaking the date fixed under sub-section (1) of section 1 as the date on which the undertaking shall vest in the State Government;(10)"works" 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;(11)words and expressions used but not defined in this Act shall have the meanings respectively assigned to them in the Electricity Act or the rules made thereunder.
