Section 10(2) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(2)In respect of power consumer up to 75 B.H.P. the capacity of motor(s) will be ascertained with the help of frame sizes (which are governed by the I.S.I. specifications) and no load current.After checking the motor(s) as above, a distinctive mark shall be provided on the motor(s) to avoid the possibility of changing of motor(s) by the consumer at the later date.The details and parameters of the motor installed will be entered in the test report.(v)The existing agreement will stand terminated with effect from the date of allowing reduction in load and the consumer will be required to execute a fresh agreement for the reduced load effective from the date of allowing reduction in load.(vi)The reduction in load will be allowed after the execution of the agreement for the reduced load and completion of all formalities provided herein.(vii)Any request made by the consumer in future for load beyond the reduced load, will be treated as a new requisition and shall be considered in accordance with the priority fixed by the Board/Government from time to time.(viii)No reduction in line rental, being paid by the consumer, will be allowed and the consumer will continue to- pay the line rental as hitherto.(ix)No refund will be allowed to the consumer on account of the cost of line or sub-station which the consumer may have deposited initially at the' time of taking the connection.(x)If at a later stage, B.H.P. of the motor in actual operation at the time of checking is found to be higher than the declared B.H.P. (as entered in the new B & L form), the consumer will be liable to pay the full minimum consumption charges on the B.H.P. of the motor found to be in operation, from the date, reduction of load was allowed plus a penal charge of three times the minimum consumption charge leviable for the period from the date of declaration of change of motor. The consumer will be liable to be disconnected without notice if a higher B.H.P. is found to be in actual operation and shall remain disconnected till the full amount of the bill levied against him are deposited by him in the Board's office. In addition the consumer will be liable to be prosecuted for pilferage of energy from the Board's mains.(xi)The reduction of load under above conditions will be allowed by the Executive Engineer concerned. Cases not covered under above conditions will be allowed by the Chief Zonal Engineer concerned.Private Tube-wells Pumping Sets-(i)It will be ensured that the consumer has already completed the compulsory period of agreement.(ii)The consumer will deposit reduction charge for the quantum of reduction in B.H.P. allowed at the rate of Rs. 400.00 per B.H.P.However, reduction in load up to 2.5 B.H.P. will be allowed without charging Rs. 400.00 per B.H.P. if the application is made after expiry of the compulsory period of the agreement/declaration.A reduction in load up to 2.5 B.H.P. may also be allowed if the application by a consumer is made before the expiry of the compulsory period, provided he pays the fixed charges on the quantum of load reduced at the current rate for the remaining months of his agreement/declaration left in the expiry of compulsory period.(iii)Reduction to the extent of 2.5 B.H.P. at the maximum shall be allowed, but in no case the contracted load shall be reduced below 5 B.H.P.(iv)Where necessary the consumer will be required to deposit additional amount of security to bring the security at the current rate enforced by the Board from time to time.(v)The applicant in his application will invariably mention the name plate details of the existing motor(s) and the motor(s) to be installed.(vi)B & L form for the reduced load will be furnished by the consumer and carefully verified as per physical checking at site. The following methods will be adopted for ascertaining the capacity of motor(s) checking the contracted load :
