Section 11 in General Conditions of Tariff and Schedules of Tariff
11. L.T. Surcharge/H.T./EHT rebate on L.S. & M.S. Consumers vis-a-vis General consumption :
(a)For Large Supply consumers, supply voltage is 11 KV and above and in case supply is given at 400 Volts, then a surcharge of 20% as given in note (i) under Clause-3 of Schedule L.S. is leviable on the energy charges worked out by the application of tariff as per Clause-3 ibid.A consumer getting supply at 33 KV and above will get a rebate of 3% in consumption charges or on monthly minimum charges which ever becomes applicable.(b)In case of supply under Schedule M.S., if supply is allowed at 11 KV, a rebate of 7½% as given in foot note (i) of Clause-3 is to be allowed on the energy charges worked out by the application of tariff. This rebate of 7½% is not admissible for the bona fide factory lighting, residential quarters and Street Lighting consumption etc. (which should be metered separately) and billed under Clause-6 of Schedule M.S.
