Section 23(4) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(4)Any charges made by a licensee under clause (c) of sub-section (3) may be based upon, and vary in accordance with any one or more of the following considerations, namely(a)the consumer's load factor; or(b)the power factor of his load; or(c)his total consumption of energy during any stated period; or(d)the hours at which the supply of energy is required.
