Section 25 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
25. Power factor.
(a)The consumer shall so arrange that power factor of his load not to be less than 90%. Power factor penalty shall be levied if there is a breach of the aforesaid requirement and supply of power may be disconnected (subject to notice and opportunity to show cause to the consumer) if the power factor falls below 60%.(b)In cases, where for any reason whatsoever, monthly average power factor of the load cannot be ascertained from the readings of meters/metering equipments installed for registering the consumers' monthly consumption of energy and/or 'maximum demand' in his installations/plant, it shall be determined periodically by the Engineer under normal operating conditions of the consumer by installing necessary equipments in the consumer's premises and the power factor so determined shall be considered as the average power factor of the consumer's installations/load for all purposes till such time, it is re-determined on the basis of any altered operating conditions.
