Section 29 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
29. Charges for supply.
(a)The tariff and other charges for supply of electrical energy and the method of charging shall be as fixed by the Board from time to time after giving minimum seven days' public notice and after publication in the Gazette. The charges may include (1) Demand charges to cover over-head investment, installation and standing charges and the charges leviable for the readiness of the supplier to meet the demand of the consumers and (2) Energy charges.(b)Demand charges - Monthly demand charges shall be payable by the consumer on the basis-of maximum demand indicated in the demand meter or trivector meter or 80% of the contract demand whichever is higher in the circumstances indicated below :(i)In normal conditions including periods where power supply has been disconnected on account of default of the consumers during such normal conditions.(ii)During statutory power-cuts including periods of disconnection of supplies on account of consumer's fault during such statutory power-cuts provided such power-cuts do not exceed 150 hours in a month.(iii)In conditions of power restrictions imposed by OSEB when such periods of restrictions do not exceed 150 hours in a month.(c)Energy charges - Notwithstanding anything to the contrary in the agreement or the Special Agreement, energy charges shall be payable by all consumers at such rate as may be notified by the Board from time to time in the Tariff Notifications published in the Gazette in respect of the category to which the Consumer is classified; provided that different tariffs may be prescribed for power consumed during different times of the day.(d)Minimum energy charges - Every consumer, during the continuance of the agreements, shall be liable to pay the monthly minimum energy charges even if no electricity is consumed for any reason whatsoever or supply has been disconnected. The consumer shall also be liable to pay the minimum energy charges if the dues payable for actual consumption of energy is less than the minimum charges payable for the particular category of consumer. Minimum energy charges shall be provisionally payable if for any reason whatsoever the meter is defective and the immediately preceding three months' readings are not available.(e)Rate of minimum energy charges - Minimum energy charges are intended to cover over-head investment, installation and standing charges and the charges leviable for the readiness of the supplier to meet the demand of the consumer. Minimum energy charges in respect of various categories of consumers shall be as fixed by the Board from time to time as part of the tariff after giving minimum seven days' public notice and after publication in the Gazette.
