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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2) in The U.P. Electricity (Regulation of Distribution and Consumption) Order, 1977

(2)In respect of electrical energy consumed by the following industries having a load above 100 BHP/100KVA/75KW receiving power from the Uttar Pradesh State Electricity Board, a power cut mentioned against each shall be observed by them in their highest demand recorded in any single month during the twelve months from April 1983 to March 1984, or contracted demand, whichever is less and also on maximum energy consumed in any month during the above period:
Fertilizers 30% (per cent)
Cement, BHEL Units, I.D.P.L.,Rishikesh/Dehradun 50% (per cent)
Provided that the permissible demand after the cut shall in no case be less than 100 BHP/100 KVA/75 KW.