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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(2) in The U.P. Electricity (Regulation of Distribution and Consumption) Order, 1977

(2)In addition to above, such consumers shall be liable to pay the penalty for each contravention as follows:
(a)consumers having contracted load up to 100 KVA, at Rs.50 per KVA on their contracted load.
(b)Consumers, having contracted load above 100 KVA, and up to 500 KVA at Rs.30 per KVA on their contracted load subject to minimum of Rs.5,000.
(c)Consumers having contracted load above 500 KVA at the rate of Rs.20 per KVA on their contracted load subject to minimum of Rs.15,000.
The reconnection shall only be done after payment of penalty and expiry of the above specified disconnection period whichever is later.]