Section 26(7) in Telangana Electricity Reform Act, 1998
(7)Any tariff implemented under this section,-(a)shall not show undue preference to any consumer of electricity but may differentiate according to the consumer's load factor or power factor, the consumer's total consumption of energy during any specified period, or the time at which supply is required; or paying capacity of category of consumers and need for cross-subsidization;(b)shall be just and reasonable and be such as to promote economic efficiency in the supply and consumption of electricity; and(c)shall satisfy all other relevant provisions of this Act and the conditions of the relevant licence.
