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State of Uttar Pradesh - Section

Section 12 in The U.P. Electricity Supply (Consumers) Regulations, 1984

12. Wiring or installation in consumer's premises.

- (i) The wiring in consumer's premises must be carried out by a licensed contractor and in conformity with the Electricity Act and the Rules for the time being in force. It is in the interest of the consumer to ensure that workmanship of the winng is good, that it complies with the wiring rules of the Indian Standard Institution and that all safety precautions have been properly incorporated.
(ii)A linked quick break main switch and single pole fuse on each conductor, except the neutral conductor, of adequate size capable of being easily operated upon completely to isolate the supply to the consumer's entire installation must be fixed as near the meter board, as possible, but in no case, farther than 100 centimetres from the meter board or in a position where a partition or wall comes between the meter board and the main switch. Leads of adequate size and length must be provided by the consumer for the connection between the consumer's main switch and the meter.
(iii)If the connected load of any installation exceeds ten amperes at 230 volts, the installation shall be wired on the group system, separate neutral wires being brought back in each case to the supplier's point of supply. An approved type double pole linked switch shall control each main circuit.
(iv)A separate circuit as mentioned under clause (iii) above for each tariff applicable to consumer shall be run from the supplier's points of supply. Wall plugs used on these circuits shall be three pin type, the third pin being an earth connection. Two pin plugs and sockets shall not be allowed. All appliances used in the bath-room or in other damp locations must be effectively earthed.
(v)All motors shall be provided with suitable control gear, to the satisfaction of the. supplier, so as to prevent the maximum current demand from the consumer's installation exceeding the limits given in the following table at any time under all possible conditions :
Nature of supply Size of installation Limit of maximum current demand
1 2 3
Single phase Up to and including 1 BHP Six times full load current
Three phase (a) above 1 BHP, up to and including 10 BHP Three times full load current
  (b) above 10 BHP, up to and including 15 BHP Twice full load current
  (c) above 15 BHP One and a half times full load current
Failure to comply with these conditions will make the consumer liable to disconnection summarily and without notice.Motor circuits shall be controlled by a triple pole linked switch protected by a no-volt release and T.P. fuses or over-load releases. The releases shall be maintained in thorough working order. The wiring for motors shall be run with all three phase wires bunched in a single metallic conduit (or with an armoured cable) which shall be efficiently earthed throughout and connected to the frame of the motor from which two separate earth wires shall be run. The earth wire must not be smaller than the equivalent of No. 14-SWG copper. All motors shall comply in all respect with the Electricity Act and the Rules for the time being in force.
(vi)The average power factor of the plant and apparatus operated by the consumer must not be less than 0.85. In the event of non-compliance of this provision, supply of electricity is liable to remain disconnected till suitable arrangements are made by the consumer to raise the power factor to the prescribed figure.
The consumer shall also be bound by all the orders issued by the Board on the subject.
(vii)The consumer shall install the motors bearing I.S.I. marks only. The supplier shall not be bound to supply energy if the consumer fails to install such motors.