Section 40(d) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(d)The demand charges payable under two part tariff shall be as follows :(i)80% of the contract demand or the maximum demand recorded during the relevant period whichever is higher expressed in KVA and multiplied by the normal rate of tariff applicable (A).(ii)Unauthorised connected load expressed in KVA multiplied by double the rate of tariff applicable (B).
