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

State of Uttar Pradesh - Subsection

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

(d)For working out the average monthly consumption in kilowatt hours the load factor in respect of new connection shall be assessed having regard to the nature of the industry and the consumption in relation to the contract demand shall be worked out on the basis of such assessed load factor. It shall then be reduced by 50 per cent, to prescribe the ceiling of consumption each month in relation to the particular consumer. The assessment of load factor shall be binding on the consumer. In respect of extensions of the load of existing connection the actual load factor worked out on the basis of the highest average monthly consumption of three consecutive months during the period of January 1, 1976 to December 31, 1976 shall be taken into account on the basis of the load factor so arrived at the consumption in respect of additional contract demand shall be determined and then ceiling of consumption for each month for the consumer in regard to the additional load: