Section 29(b) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(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.
