Section 23 in General Conditions of Tariff and Schedules of Tariff
23. Fuel Cost Adjustment Clause :
In order to neutralise the additional expenditure incurred on cost of Fuel required for generation of Elecy., energy bills of the various categories of consumers, prepared on the basis of the relevant schedule of tariff shall be increased at the rates notified by the Punjab State Elecy. Board from time to time.Electricity bills relating to energy charges in case of Schedule D.S. - Domestic Supply, N.R.S.- Non-residential Supply, B.S. - Bulk Supply, S.L. - Street Lighting Supply, S.P. - Small Industrial Power Supply, M.S. - Medium Industrial Power Supply, L.S. - Large Industrial Power Supply, R.T. - Rly. Traction Power Supply, A.P. - Agricultural Pumping supply shall be increased by the Fuel Surcharge. Fuel Surcharge shall also be leviable to Govt. tubewells covered under T.C.A. (Technical Co-operative Assistance) Scheme, P.S.T.C. and I.B. tubewells and Schedule T.M. - Temporary Metered supply.Where ever bill is prepared on Monthly Minimum Charges, Fuel Surcharge shall be leviable over & above the monthly minimum charges.
