Section 15 in General Conditions of Tariff and Schedules of Tariff
15. Steel Rolling Mill Surcharge :
In case supply to steel Rolling Mills is given at 4000 Volts instead of 11000 Volts under Schedule L.S., then additional surcharge of 15% is leviable on the charge worked out as per tariff after levying surcharge of 20%.[Agricultural Pumping Supply :Chaff Cutters, Threshers and Cane Crushers for self use are allowed to be operated on tubewell pumping set connections.No electricity duty shall be charged from A.P. consumers who use chaff cutter, thresher, cane crusher subject to the following :-(i)(a)Chaff cutters, threshers and cane crushers used by the individual farmer for threshing his own crop and not for commercial purposes.(b)The existing horse power capacity of the tubewell is not augmented without the approval of the Board.(ii)(c)The water from tubewell can also be used by the consumer to irrigate the land other than in his possession.Irrigation Branch tubewells installed under T.C.A. (Technical Co-operative Assistance) Scheme, P.S.T.C. and I.B. Tubewells shall be covered under relevant industrial category.] [Substituted by Punjab Notification No. PSEB/Tariff/DTE/2/CC/T-2/Revenue/AP/Volume 4 dated 8.3.1997.]
