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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(d) in The U.P. Electricity Supply (Consumers) Regulations, 1984

(d)'Contracted load' means the quantum of load for which the consumer has executed an agreement or made declaration for utilization of electrical energy, or load sanctioned in cases where formal agreement has not been executed;