In this Act, unless the context otherwise requires,
(a) Board means the Himachal Pradesh State Electricity Board constituted under Chapter III of the Electricity (Supply) Act, 1948 (54 of 1948);
(b) consumer means any person or establishment who uses or consumes energy and includes,
(i) a domestic consumer i.e. a person or an institution occupying a premises ordinarily used for residential purposes and supplied with energy upto 10 K.W. and shall include charitable institutions like orphanages, hospitals, leprosy homes etc. without any limit of energy supplied to them,
(ii) a commercial consumer i.e. non-residential premises such as business houses, clubs, offices, schools, hospitals, hostels, street lighting and places of worship etc. for use of lights, refrigerators, heaters, fans etc. And fractional horse power motors provided the load of each appliance or equipment used does not exceed 3 K.W.
(iii) agricultural consumers i.e. a person or an institution using energy for agricultural, horticultural and professions allied and subservient thereto,
(iv) industrial consumer i.e. any person or institution using energy for industrial purpose or purposes subservient to industry, and
(v) person(s) generating energy for their own consumption provided the capacity of generation is 5 K.W. or above;
(c) energy means electric energy;
(d) prescribed means prescribed by rules made under this Act;
(e) unit in relation to the energy means kilowatt-hour;
(f) competent authority means the authority appointed by the State Government for the purpose of section 7 of this Act; and
(g) the words and expressions not defined in this Act, but defined in the Indian Electricity Act, 1910 (9 of 1910), have the same meanings assigned to them under that Act.