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State of Karnataka - Section
Section 5 in KERC (Security Deposit) Regulations, 2007
5. Initial Security Deposit (ISD).
- 5.1 All applicants for electricity shall pay Security Deposit to cover estimated power consumption charges for two months (2 MMD) in case of monthly billing and three months (3 MMD) in case of bi-monthly billing. The estimated power consumption charges shall include fixed charges for LT installations and demand charges on 100% contract demand for HT installations, fuel surcharges, if any. The fixed charges / demand charges shall be as per the Tariff schedule in force from time to time. The energy charges shall be on the basis of estimated consumption as per the table given below by applying the tariff schedule in force from time to time. The Distribution Licensee shall prepare and publish a ready reckoner regarding the ISD to be paid in respect of the new connections based on the above, and provide it to each applicant at the time of issue of application.| Type of installation | Estimated consumption per month (30 days) |
| LT Installation | |
| a) (i) Bhagya Jyothi / Kuteer Jyothi *(ii)Domestic / Non-Domestic, Non Commercial lighting(iii)Non-commercial combined lighting, heating and power | (i) 16 units per installation(ii) & (iii)45 Units per KW of sanctioned load. |
| b) Commercial Lighting | 86 units per KW of sanctioned load. |
| c) Commercial heating and/or Motive power (LTIndustries) | 48 units per KW of sanctioned load. |
| d) Irrigation Pump sets under LT category | 100 units per HP of sanctioned load. |
| e) Public lighting | 360 units per KW of sanctioned load. |
| f) Others such as water supply & Sewerage installations,etc which are not covered above. | 110 units per KW of sanctioned load. |
| HT Installation | |
| g) All HT installations | 100 units per KVA of contract demand. |