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State of Punjab - Act

General Conditions of Tariff and Schedules of Tariff

PUNJAB
India

General Conditions of Tariff and Schedules of Tariff

Rule GENERAL-CONDITIONS-OF-TARIFF-AND-SCHEDULES-OF-TARIFF of 1997

Published on 14 January 1997
Commenced on 14 January 1997
[This is the version of this document from 14 January 1997.]
[Note: The original publication document is not available and this content could not be verified.]

General Conditions of Tariff and Schedules of TariffPunjab State Electricity Board, Patiala, Notification, dated the 14th January, 1997No. PSEB/TARIFF/DTE/2/CC/T/2/16. - In exercise of powers conferred by Section 49 of the Electricity (Supply) Act, 1948 and after taking into account all the factors as laid down in sub-sections (2) & (3) of Section 49 and also after giving due consideration to the provisions of Section 59 of the Electricity (Supply) Act, 1948, the Punjab State Electricity Board, Patiala has revised the General Conditions of Tariff and Schedules of Tariff as under :-

1.

A. General Conditions :

1. Revised Schedules and General Conditions of tariff have been enforced as amended upto-date.

2. The tariffs are subject to revision and/or levy of fuel surcharge as may be decided by the Board from time to time.

3. The tarrifs are exclusive of electricity duty, taxes and other charges levied by the Government or other competent authorities from time to time which are payable by the consumers in addition to the charges levied as per the tarrif.

4. Single Point Delivery :-

Unless otherwise agreed to or specified, the tariffs are applicable to only one point of supply and at a single voltage. Supply at other points or at other voltages shall be separately billed.

5. The tarrifs are subject to the provisions of the General conditions of Supply and Schedule of General and Service charges relating to the supply of Electricity or any amendment/modifications thereof as are enforced from time to time.

6. The monthly minimum charges specified in various schedules exclude meter rent, electricity duty, taxes and other charges/rebates and surcharges which shall be charged separately depending upon the character of service, tariff and other clauses of the various Schedules as applicable.

7. (a) Contract demand shall mean the maximum demand in KVA sanctioned to the consumer and the same shall be between 40% (minimum) and 100% (maximum) of sanctioned load. The KVA demand shall be worked out from sanctioned load in KWs by using power factor 0.88. The consumer demanding contract demand higher than 60% of the connected load, shall be charged 'one time contract demand charges' as under :-

(i)	For Contract Demands above 60% & upto 80% of connectedload.	= Rs. 200/KVA
(ii)	For Contract Demands above 80% & upto 100% of connectedload.	= Rs. 300/KVA

However, in case of Indl. consumers who are getting supply at 33 KV & above, the above mentioned one time contract demand charges shall not be levied.

(b)In case of HT Bulk Supply Consumers, the sum of the rating capacities of the 11 KV distribution transformers in KVA shall be take as Contract Demand for the purpose of levy of Monthly Minimum charges. No consumer shall effect any change in his contract demand without prior approval of the Board. Consumer availing supply at high tension shall indicate the rating capacities of all the step down transformers in his premises and shall not increase the capacity of step down transformer without approval of the Board.

(c)For Sugar Mills, Paper Mills, Textile Mills etc., who are/shall be meeting part of their load by running TG set(s) the condition of 40% of connected load as the minimum Contract Demand shall not be applicable to them and the Contract Demand would be related to the capacity of the consumer's transformer9s) feeding electric supply to the mills/premises. The minimum Contract Demand shall not be less than the total capacity of transformer(s) installed by them for feeding the load.

8. Deleted.

9. The applicability of category of tariff under Schedule L.S. or M.S. or S.P. will be based on the total industrial and general load (i.e. bona fide factory lighting & Colony lighting). However, in case of Large Supply connections where separate 11 KV connection has been released for Colony load the total load shall be sum of Industrial load & bona fide factory lighting load only. Also for determining total load, fraction of half and above of a KW should be taken as 1 KW and fraction below half should not be accounted for.

10. Factory Lighting & Colony Supply :

Industrial Power Supply (L.S., M.S. & S.P.)

(i)Metering equipment for the whole supply (i.e. the supply for the industrial load, bona fide factory lighting load, residential quarters load and Street Lighting load etc.) shall normally be installed on the H.T. side at the point of Commencement of supply, where ever applicable. However, where separate single point 11 KV connection is released for the Colony load, metering equipments for the supply of Indl. load/bona fide factory lighting load and for Colony load shall be installed on H.T. side separately at the point of commencement of supply.

(ii)In case of H.T. consumers (11 KV & above) if metering is done at L.T. side to record the supply due to non-availability of metering equipment, the energy consumption & maximum demand of such consumers shall be increased by 3% to account for losses. This shall be applicable to all categories of consumers.

(iii)All consumption for bona fide factory lighting & for residential purposes for the factory staff quarters shall be added in the consumption of industrial load, when it is metered separately. However, where separate connection is provided for the Colony load only bona fide factory lighting consumption shall be added in the consumption of Indl. load.

(iv)Unlike L.S. consumers, the industrial and general load of M.S. and S.P. consumers is required to be metered separately and accordingly separate meters should be installed.

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.

12. Monthly Minimum Charges vis-a-vis General Consumption :-

Energy charges for bona fide factory lighting and residential quarters/Colony lighting etc. as billed under Clause-6 of Schedule L.S., under Clause-6 of Schedule M.S. & under Clause-4 of Schedule S.P. are adjustable against the monthly minimum charges payment as the monthly minimum charges are based on sum total of industrial and general load.

13. Seasonal Industries :-

(a)Seasonal industries means, industries/factories which by virtue of nature of their production, work during part of the year upto maximum of 9 months during the period of 1st Sept. to 31st May next year.

(b)The Board have approved the following industries as seasonal industries keeping the above general criteria in view :-

(i)all Cotton Ginning, Pressing & Bailing Plants.

(ii)All Rice Shellers/Huller Mills.

(iii)All Rice Bran Stablisation Units (without T.G. Sets).

Note. - Rice Bran Stablisation Units having T.G. Sets, Ice Factories, Ice Candy Plants shall not be treated as seasonal industries.

(c)

(i)For exclusive seasonal industries in para (b) above, billing shall be done/Monthly Minimum Charges levied for the period these industries work during seasonal period of 9 months (from 1st Sept. to 31st May next year). However, this working period shall be taken minimum of 4½ months for the purpose of billing/levy of MMC. Industries which work for more than 9 months and upto 12 months billing shall be done/monthly minimum charges levied on full sanctioned load with rate of MMC as applicable to these industries for the seasonal period of 9 months (i.e. from 1st Sept. to 31st May next year) and for the remaining three months (i.e. 1st June to 31st Aug.) billing shall be done/Monthly Minimum Charges levied on full load with rate of M.M.C. as applicable to general industrial consumers. Rate of Monthly Minimum charges shall be as given in Schedule of tariff for Large Supply/Medium Supply/Small Power and as applicable (depending upon sanctioned load) in Clause Monthly Minimum Charges.

(ii)For mixed type of load industries, comprising load of seasonal industry and general industry, billing shall be done/Monthly Minimum Charges levied on full sanctioned load for the period seasonal industry runs. MMC on full sanctioned load as applicable to Rice Shellers/Cotton Ginning/Rice Bran Stablisation Units shall be applicable during the seasonal period, subject to minimum of 4½ months. For the remaining period when seasonal load is disconnected, MMC on the basis of general industrial load actually being utilised by the consumer (not less than 100 KW) shall be leviable. Industries found running seasonal load after having got disconnected the same and intimation having been given to the SDO/Operation shall be liable to pay Monthly Minimum Charges as applicable to Rice sheller/Cotton Ginning/Rice Bran Stablisation Units for full period of 12 months. Also in case the load actually being utilised during off seasonal period is found to have exceeded the load fixed for off seasonal period, the load surcharge shall be leviable. For L.S. consumers in case the actual demand recorded during off-seasonal period increases the pro rata demand fixed for off-seasonal period, Demand Surcharge shall be leviable.

(iii)For consumption during the off-season by exclusive seasonal industry, the same shall be charged as per off-seasonal rates under the relevant Schedule of Tariff.

(d)

(i)The consumer having exclusive seasonal load/mixed type load shall serve a 10 days advance Notice before closing/starting of the seasonal industry/load to local office.

(ii)The consumer shall give an undertaking not to run his seasonal installation (load) during off-season.

14. Connected load :-

The connected load means the sum of the rated capacities of all the energy consuming apparatus in the consumer's installation. This shall not include the stand by or spare energy consuming apparatus installed through the change-over switch provided the stipulations made in note (iii) below are fulfilled :-Note. - (i) The connected load of Arc furnace/Induction furnace shall be the KVA/KW rating of the furnace transformers feeding the furnace exclusively.However :-

(a)Where an induction furnace is fed from an independent transformer with un-standard village rating i.e. 11000/570 volts etc. the capacity of the feeding transformer be taken as connected load.

(b)Where an induction furnace is fed from a distribution transformer having standard voltage rating i.e. 11000/415 volts along with other motive/general load from that very transformer, the connected load shall be sum of the rating of furnace and motive/other loads or the capacity of the feeding transformer(s) whichever is higher.

(c)Where in case of (i)(a) & (b) above, consumers having one or two induction furnace transformer(s) install two or more furnaces with charge-over-swtich(s) in between the furnaces with the prior approval of the competent authority, so that only one furnace works at a time from the feeding induction furnace transformer, the capacity of the feeding transformer in case (i)(a) and higher rating of one or more Induction Furnaces in case (i)(b), as applicable, shall be reckoned for the purpose of working out connected load.

(ii)In cases where the consumers have installed rectifier transformer for electrolysis, the input capacity of rectifier transformer should be taken as connected load.

(iii)The stand by or spare energy consuming apparatus installed through change-over-switch shall not be included in the connected load provided that :-

(a)Where operation so warrants and the installation provided by the consumer is a combination of two motors (with charge-over-swtich in between with one secondary equipment/gadget or a combination of one motor/one induction furnace transformer with two secondary equipments/gadgets/machinery/furnace (with change over switch in between). Any number of such combinations shall be permissible in consumer's installation.

(b)The providing of charge-over-switch is approved by the competent authority and particular motor/induction furnace/gadget/machinery to be operated through such a change-over-switch is specified in the A&A forms and test report duly verified as such before release of load.

(c)In case of motors with approved change-over-switch in between higher rated of the two motors shall be taken while computing the connected load. Similarly, in case of induction furnaces with change-over-switch in between, the higher rated furnace shall be taken for working out the connected load with reference to Note (i)(a), (b) & (c) above, as applicable.

(iv)Where Welding sets are found in the premises of industrial units like Rice Shellers, Spinning Mills, Cold Storages, Ice Factories, Atta Chakies, Floor Mills, Cotton Gunning Mills, Oil Mills etc. and where these are used for carrying out minor repairs to the machinery installed and where no job order or outside consumer relating to Welding process is carried out, load of one Welding Set shall not be counted while working out the connected load in such like industries. In case, more than one Welding set is existing/installed in such factories, the welding set of the lowest rating shall not be counted towards connected load and other Welding sets shall be considered towards connected load.

(v)The load of Power Sockets shall be assessed as under :-

(a)	Domestic Supply:
	Power Socket Load 1 KW	1/3rd of the number of sockets be taken into account for thepurpose of determining the connected load.
(b)	Non-residential/Industrial Supply,
	Power Socket load 2 KW	50% of the Power Sockets shall be reckoned for computing theconnected load.
(c)	Bulk supply
	(x) For Domestic Purposes
	Power Socket Load 1KW	1/3rd of the number of power sockets be taken into account.
	(y) For Non-residential Purposes.
	Power socket load 2 KW	50% of the number of power sockets be taken into account.

(vi)Capacity of the Electric motor/energy consuming apparatus should be indicated in KW and not in BHP to workout the connected load.

(vii)Where connected load is given in KVA, power factor of energy consuming apparatus may be taken as specified by manufacturers so as to work out the connected load in MW and in case the power factor is not specified the same may be taken as 0.88. In case the power factor is less than 0.88 the consumer will be required to instal additional capacitors to be worked out on the basis of the extent by which power factor is less than 0.88.

(viii)KVA rating mentioned on the name plate of welding sets by standard manufacturers shall be normally taken as connected load. In case of unstandard makes or in case of doubt, KVA rating of the Welding set should be taken as 75% of the product of open circuit voltage and maximum continuous hand welding current. The connected load shall be computed by assuming a power factor of 0.4.

(ix)In case of test benches which are meant for testing of motors or other load, the maximum capacity of the motor that can be connected to the test bench shall be included in the connected load. This would apply to only such points where portable motors can be installed and run.

(x)The authority to assess whether industrial process involved warrants the installation of a change-over-Switch or not and request of the consumer is genuine or not shall rest with a panel consisting of the following officers :-

(i)	upto 1000 KW	Concerned Xen/Op. & Xen/Enforcement.
(ii)	above 1000 KW	Concerned SE/Op. & Director Enforcement.

15. Steel Rolling Mill Surcharge :

In case supply to steel Rolling Mills is given at 4000 Volts instead of 11000 Volts under Schedule L.S., then additional surcharge of 15% is leviable on the charge worked out as per tariff after levying surcharge of 20%.[Agricultural Pumping Supply :Chaff Cutters, Threshers and Cane Crushers for self use are allowed to be operated on tubewell pumping set connections.No electricity duty shall be charged from A.P. consumers who use chaff cutter, thresher, cane crusher subject to the following :-

(i)

(a)Chaff cutters, threshers and cane crushers used by the individual farmer for threshing his own crop and not for commercial purposes.

(b)The existing horse power capacity of the tubewell is not augmented without the approval of the Board.

(ii)

(c)The water from tubewell can also be used by the consumer to irrigate the land other than in his possession.

Irrigation Branch tubewells installed under T.C.A. (Technical Co-operative Assistance) Scheme, P.S.T.C. and I.B. Tubewells shall be covered under relevant industrial category.] [Substituted by Punjab Notification No. PSEB/Tariff/DTE/2/CC/T-2/Revenue/AP/Volume 4 dated 8.3.1997.]

18. Bi-monthly Billing :

Billing of Domestic Supply and Non-residential Supply Consumers shall be done on bi-monthly basis. Consumption blocks/slabs are, therefore, required to be doubled while applying relevant tariff. All other consumers are to be billed on monthly basis in which case no compounding of slabs is required.

19. In case any question arises as to the applicability of any tariff to any particular class of service or as to the interpretation of various clauses of the tariff or to the method of billing, decision of Chief Engineer Incharge Commercial Directorate or Director/Tariff shall be final and binding.

20. Defective KVAH meters :

In case KVAH meter is defective/removed for repairs, the average of monthly average power factor of the consumer's installation recorded during the last three correct working months preceding the period of overhauling before KVAH meter is found defective or as removed, shall be taken as the monthly average power factor for levy of power factor surcharge till such time KVAH meter is repaired and installed.

21. Tariff for poultry Farms/News Papers printing presses.

The poultry farms and Accredited Newspapers shall be termed as industrial premises and therefore, the entire supply to poultry farms including lighting in the run and accredited Newspaper printing press shall be classified as industrial supply and shall be charged under relevant industrial tariff. However, the lighting load in the premises of accredited Newspapers shall be metered separately and charged as per rates under Schedule Non-residential supply.

22. Rounding of Energy Bill (Net/gross) :

Energy charges (S.O.P.) Octroi (if applicable), meter rentals, Service Charges, Electricity Duty as well as total energy bill (Net as well as gross) shall be rounded off individually to the nearest rupee by ignoring 1 to 49 paise and taking 50 to 99 paise as one rupee. Thus the amount mentioned in the bill shall be in whole rupee and not in rupees and paise.

23. Fuel Cost Adjustment Clause :

In order to neutralise the additional expenditure incurred on cost of Fuel required for generation of Elecy., energy bills of the various categories of consumers, prepared on the basis of the relevant schedule of tariff shall be increased at the rates notified by the Punjab State Elecy. Board from time to time.Electricity bills relating to energy charges in case of Schedule D.S. - Domestic Supply, N.R.S.- Non-residential Supply, B.S. - Bulk Supply, S.L. - Street Lighting Supply, S.P. - Small Industrial Power Supply, M.S. - Medium Industrial Power Supply, L.S. - Large Industrial Power Supply, R.T. - Rly. Traction Power Supply, A.P. - Agricultural Pumping supply shall be increased by the Fuel Surcharge. Fuel Surcharge shall also be leviable to Govt. tubewells covered under T.C.A. (Technical Co-operative Assistance) Scheme, P.S.T.C. and I.B. tubewells and Schedule T.M. - Temporary Metered supply.Where ever bill is prepared on Monthly Minimum Charges, Fuel Surcharge shall be leviable over & above the monthly minimum charges.

24. Payment :

The rates given in various Schedules are net. In the event of the monthly bill or other charges relating to electricity not being paid in full within the time specified in the bill, the surcharge shall be leviable as under :-I. For all categories of consumers having load 100 KW and above, surcharge on late payment of electricity bills will be 5% upto 7 days after the due date and after 7 days, it will be 10% P.A. or part thereof (period to be reckoned from the due date) on total amount of the bill. For consumers having connected load less than 100 KW, Surcharge shall be leviable @ 10% on total amount of the bill on the 1st instance upto one year, in case electricity bills are not paid within the due date.II. Interest @ 18% per Annum shall be charged after expiry of one year from the due date of the bill, on gross unpaid amount including surcharge. Part of the month shall be treated as full month for this purpose and interest will be payable on monthly basis for the period of continued default i.e. at 1½% per month.

(B)Schedules Of Tariff :

I. Schedule L.S. - Large Industrial Power Supply :

1. Availability

(i)This tariff shall apply to consumers having industrial connected load above 100 KW. Their contract demand shall not be less than 100 KVA.

(ii)No consumer shall increase his connected load without approval of the Board. The consumer availing supply at high tension shall indicate the rating capacity of all the step-down transformer(s) installed in his premises and shall not increase the capacity of such step-down transformer(s) without prior approval of the Board.

2. Character of Service :

A.C. 50 Cycles, 3 Phase 11 KV Supply for loads above 100KW, supply can be given at 33/66/132/220 KV depending on quantum/type of load and contract demand and availability of bus voltage and transformer winding capacity at the feeding Sub-Station wherever possible at the discretion of the supplier. For Arc. Furnace loads and other loads of equally violent fluctuating nature, the voltage of supply will be 33 KV and above depending upon availability of bus voltage and transformer winding capacity at the feeding Sub-Station wherever possible, at the discretion of the supplier.

3. Tariff :

(a)	General Category	= 214 paise/unit.
(b)	Power Intensive Units, Arc Furnace, Induction Furnace &Choloro- Alkaline units.	= 229 paise/unit.
(c)	Off Seasonal consumption rate for Cotton Ginning, Pressing,Bailing Plants, Rice Shellers, Huller Mills, Rice BranStablisation Units (Without T.G. Sets).	= 264 Paise/Unit.

The energy charges under category (a) and (b) above shall be without prejudice to the Monthly Minimum Charges leviable under item 7 of this Schedule - L.S.Note :

(i)The above tariff covers supply at 11 KV. For supply at 400 Volts, a surcharge of 20% is leviable. A consumer getting supply at 33 KV and above will get a rebate of 3%. Surcharge @ 17½% on the above tariff shall be leviable for all the Arc Furnace load consumers which are being given supply at 11 KV.

(ii)In case of Steel Rolling Mills having supply at 400 Volts, an additional surcharge of 5% shall be leviable.

(iii)The syhrcharge/rebate as mentioned under item (i) & (ii) above shall also be applicable to the monthly minimum charges leviable under item 7 of this Schedule L.S.

(iv)In case of H.T. consumers (11 KV and above) where maximum demand and energy consumption is recorded on lower voltage side of consumer's transformer instead of high voltage side, the maximum demand and energy consumption for billing purpose should be computed by adding 3% extra on account of transformation/cable losses to maximum demand and energy consumption reading. The maximum demand shall be increased by 3% so as to determine the leviability or otherwise of demand surcharge.

4. Demand Assessment and Power Factor :-

The maximum demand for any month shall be defined as the highest average load measured in kilovolt Amperes during 30 or 15 consecutive minutes period of the month.Power Factor :-The monthly average power factor of the plant and apparatus owned by the consumer shall not be less than 0.88. The monthly average power factor shall means the ratio expressed as percentage of total Kwh to total KVAH supplied during the month. The ratio shall be rounded upto two figures.If the monthly power factor falls below 88%, the consumer shall pay on the bill amount a surcharge of 1% for each 1% by which the monthly average power factor falls below 88% to 80%, the surcharge shall be 2% for each 1% by which monthly average power factor falls bllow 80%. For the purpose of power factor surcharge the bill amount will mean the energy charges on the consumption in a month, but not for low power factor surcharge shall also include the surcharge or rebate as applicable under item-3 Note (i) & (ii) of Schedule L.S. Large Industrial Power Supply as the case may be.Should the monthly average power factor fall below 80%, it must be brought upto minimum of 88% by the consumer by methods approved by the Board within a period of 6 months, failing which without prejudice to right to collect surcharge, the connection shall be disconnected and will not be reconnected unless monthly average power factor is improved to 88% by the consumer to the satisfaction of the Board.

5. Seasonal Industries :-

(a)The seasonal industries as given under Clause 13(b) of general conditions of tariff are required to give 10 days notice before starting and closing of their factories. For these industries billing shall be done/monthly minimum charges levied for the period industry works during the seasonal period of 9 months (from 1st Sept. to 31st May next year). However, this working period shall be taken as minimum 4½ months for the purpose of billing/levy of Monthly Minimum Charges. Industries which work for more than 9 months of seasonal period and upto 12 months, billing shall be done/monthly minimum charges levied on full sanctioned load with rate of M.M.C. as applicable to these industries for seasonal period of 9 months (i.e. from 1st Sept. to 31st May next year) and for remaining three months (i.e. 1st June to 31st May next year) and for remaining three months (i.e. 1st June to 31st August) billing shall be done/Monthly Minimum Charges levied on the full sanctioned load with rate of MMC as applicable to general Indl. Consumers. For billing and levy of MMC to mixed load seasonal industries refer Clause- 13(c)(ii) of general Conditions of Tariff.

(b)The off-seasonal load shall include the load of general/factory lighting, Street Lighting, Colony Lighting, Water Supply and for repairs and testing etc.

6. Factory Lighting & colony supply :-

All consumption for bona fide factory lighting shall be included for charges under the above tariff. The consumption for residential and resale purposes for the factory's staff quarters, Street Lighting etc. shall also be charged under this tariff. However, consumer can opt for separate single point connection for Colony loads (above 100 KW) which shall be charged as per Indl. category. The Elecy. duty shall be charged as applicable to Domestic Supply category being residential load.

7. Monthly Minimum Charges :-

The monthly Minimum Charges shall be leviable as under :-

(i)	Arc Furnaces		Rs. 250/KW or part thereof of sanctioned load.
(ii)	Induction Furnaces		Rs. 300/KW or part thereof of sanctioned load.
(iii)	Cotton Ginning	Pressing &Bailing Plants	Rice Shellers
(iv)	Ice Factories & Cold Storages.	(i)	Rs. 200/KW or part thereof for the months from April to July.
		(ii)	As per rate applicable to general industry for remaining 8months of the year.
(v)	Others (General category)		Rs. 100/KW of sanctioned load.

Note :-

1. For Arc/Induction furnace, where the load is of mixed nature i.e. in addition to Arc/Induction furnace loads, general industrial loads are also running, monthly minimum charges on pro-rata basis in proportion to such loads shall be levied. The Power Intensive loads shall comprise load of Arc/Induction furnace, Auxiliary loads, loads of Pollution Control machinery, Gas Plants and corresponding lighting loads and general industrial loads shall comprise loads of rolling mill and its allied loads, related workshop, General Engineering Industry & corresponding lighting load for the purpose of levy of monthly minimum charges (all above mentioned loads fed from the same connection).

2. For industrial units having co-generation facility, MMC shall be levied on the total connected load minus TG set capacity in KW or MMC on sanctioned load to be exclusively fed from the PSEB system or the actual demand in KW (KVA x p.f.) recorded during the month, whichever is highest. For wlring out the capacity of T.G. set, the KVA rating shall be multiplied by Power Factor of the T.G. set. In case power factor is not mentioned in the T.G. set, the same shall be taken as 0.88.

8. (a) Demand Surcharge for exceeding the contract demand :-

If the consumer in a month exceeds the contract demand, such excess shall be charged at an additional rate of Rs. 250/- per KVA irrespective of number of defaults. This additional demand surcharged shall be without prejudice to the Board's right to take such other appropriate action as may be deemed necessary, to restrain the consumer from exceeding his contract demand.In the event of MDI being defective and computed maximum demand more than the contracted demand, no surcharge for increased demand so computed, for the previous period shall be levied provided the consumer's connected load would be verified immediately and found within sanctioned load.

(b)Load surcharge for unauthorised connected load :-

If the connected load of a consumer exceeds the sanctioned connected load, the excess load shall be unauthorised load. Such excess of connected load shall be charged load surcharge at an additional rate of Rs. 750/KW for each default. This load surcharge for unauthorised load shall be an additional surcharge notwithstanding that demand surcharge has been levied or not. The additional load surcharge shall be without prejudice to Board's right to take such other appropriate action as may be deemed necessary to restrain the consumer from exceeding his connected load.

(c)Any consumer who exceeds his contract demand or connected load or increases the capacity of the step-down transformer(s) will be liable to compensate the Board for all damages occasioned to its equipments or machinery by reasons of this default. Without prejudice to this right, the Board may also cause the service of the consumer to be disconnected without any notice. However, if the unauthorised extension is only to the extent of 10% of the sanctioned load subject to a maximum of 250 KW, the consumer shall not be required to pay load surcharge and his connection shall not be disconnected. Again the unauthorised load so detected (i.e. within the said limit) is also not required to be removed/got regularised by the consumer.

9. Force Majeure Clause Applicable for Arc/Induction Furnaces :-

In the vent of lockouts due to labour problems, failure/damage of EHV power transport (33 KV and above), failure on the part of PSEB to supply power, fires, earth-quakes, floods, tempests & lightening directly resulting into closure of industry or normal supply hours reduced through specific orders of the Board for power regulation purposes thereby effecting the normal working of the industry, the consumers shall be entitled to proportionate reduction in monthly minimum charges provided that such closure or reduced working hours continue for at least seven days consecutively in a billing cycle month directly as a consequence of any of the above conditions. In the event of relief being allowed in monthly minimum charges under above conditions, the consumer shall, however, be required to pay monthly, minimum charges as applicable to general industrial Large Supply consumers.II. Schedule M.S. - Medium Industrial Power Supply :-

1. Availability :-

This tariff shall apply to all industrial power supply consumers having a connected load ranging from 21 KW to 100 KW.

2. Character of Service :-

A.C. 50 Cycles, 3 phase, 400 Volts or at 11 KV at supplier's option.

3. Tariff :-

(A)	Energy charges for industrial and factory lighting use,without prejudice to Monthly Minimum Charges	under Clause 7 below
(B)	Off Seasonal consumption rate for Cotton Gunning, Pressing,Bailing Plants, Rice Shellers, Huller Mills, Rice BranStablisation Units (without T.G. Sets)	= 241 paise/unit

Note :-

(i)The above tariff covers supply at 400 Volts. A rebate of 7½% will be allowed if supply is given at 11 KV.

(ii)In case of Steel Rolling Mills having supply at 400 Volts, a surcharge of 5% shall be leviable.

[Tubewell connections installed under T.C.A. Scheme, PSTC and I.B. Tubewells shall be given free supply] [Added by Punjab Notification No. PSEB/Tariff/DTE/3/CC/T-2/Revenue/AP/Volume 4 dated 8.3.1997.]

4. Capacitor Surcharge :-

All consumers are required to instal Shunt Capacitors having suitable KVAR capacity prescribed in Clause-9 of Conditions of Supply. No connection shall be released without installation of Shunt Capacitors.In case Shunt capacitor(s) is/are found to be missing or inoperative or damaged, 15 days notice shall be issued to the consumer for rectification of the defect and setting right the same. In case the defective capacitor(s) is/are not replaced/rectified within 15 days of the issue of notice, a surcharge @ 20% on bill amount shall be levied for the preceding two months and it will continue to be levied till the defective capacitor(s) is/are replaced/rectified to the satisfaction of the Board. In case the capacitor(s) is/are found to be of inadequate rating, then the capacitor surcharge shall be levied on pro-rata basis.

5. Seasonal Industries :-

(a)The seasonal industries as given under Clause 13(b) of general conditions of tariff are required to give 10 days notice before starting and closing of their factories. For these industries billing shall be done/monthly minimum charges levied for the period industry works during the seasonal period of 9 months (from 1st Sept. to 31st May next year). However, this working period shall be taken as minimum 4½ months for the purpose of billing/levy of MMC. Industries which work for more than 9 months of seasonal period and upto 12 months, billing shall be done/Monthly Minimum Charges levied on full sanctioned load with rate of MMC as applicable to these industries for the seasonal period of 9 months (i.e. from 1st Sept. to 31st May next year) and for remaining three months (i.e. 1st June to 31st August) billing shall be done/Monthly Minimum Charges levied on full sanctioned load with the rate of Monthly Minimum Charges as applicable to general industrial consumers. For billing and levy of Monthly Minimum Charges to mixed load seasonal industries refer Clause 13(c)(ii) of general conditions of Tariff.

(b)The off seasonal load shall include the load of general/factory lighting, Street Lighting, Water Supply and repairs and testing etc.

6. Factory Lighting :-

(a)The consumption for the bona fide lighting and residential quarters if any, attached to the factory shall be metered separately and charged at the rate for industrial consumption.

(b)In case of agricultural tubewells covered under this tariff, the consumption for bona fide lighting of pumphouse shall be separately metered and charged at the rate for industrial consumption.

7. Monthly Minimum Charges :- The monthly minimum charges shall be leviable as under :-

(i)	For Cotton Ginning, Pressing & Bailing plants, RiceShellers, Huller Mills and Rice Bran Stablisation Units (withoutT.G. Sets).		Rs. 240/KW or part thereof.
(ii)	For Ice Factories & Cold Storages.	(i)	Rs. 200/KW or part thereof for the months of April to July.
		(ii)	As per rates applicable to general industry for remaining 8months of the year.
(ii)	For other Industries
	(a) For loads upto 60 KW.		Rs. 80/- per KW or part thereof.,
	(b) For loads above 60 KW.		Rs. 100/- per KW or part thereof.,

[No MMC shall be leviable to tubewells installed under T.C.A. Scheme, PSTC and I.B. Tubewells] [Added by Notification No. PSEB/Tariff/DTC/3/CCT- 2/Revenue/AP/Volume 4, dated 8.3.1997.]

8. Load surcharge for exceeding the connected load :

(b)Any consumer who exceeds his connected load will be liable to compensate the Board for all damages occasioned to its equipment or machinery by reason of this default. Without prejudice to this right, the Board may also cause the service of the consumer to be disconnected without any notice. However, if the unauthorised extension is upto 10% of the sanctioned load (for connections with sanctioned load upto 90 KW), the consumer shall not be required to pay load surcharge and his connection shall not be disconnected. Again the unauthorised load so detected (i.e. within the said limit) is also not required to be removed/got regularised by the consumer. For consumer having sanctioned load above 90 KW, the extra load permissible shall be to the extent that total load does not exceed 100 KW.

III. Schedule S.P. - Small Industrial Power Supply :

1. Availability : Available to small power industries including pumps and Tokas with connected load not exceeding 20 KW (26 BHP) in Urban and Rural Areas.

2. Character of Service :

A.C. 50 Cycles 3 phase, 400 Volts or Single Phase 230 Volts as per option of the supplier.

3. Tariff :

(a)	Energy charges for Industrial & Factory lighting loadwithout prejudice to Monthly Minimum Charges under Clause-6 below	= 176 Paise/Unit
(b)	Off seasonal consumption rate for Cotton Gunning, Pressing,Bailing Plants, Rice Shellers, Huller Mills, Rice BranStablisation Units (without T.G. Sets)	= 226 Paise/Unit

(A)[Free Supply shall be given to Agricultural tubewells including tubewell connections installed under TCA Scheme,, PSTC and IB tubewells.] [Added by Punjab Notification No. PSEB/Tariff/DTE/3/CC/T-2/Revenue/AP/Volume 4 dated 8.3.1997.]

4. Factory Lighting :

The consumption for bona fide factory lighting shall be separately metered and charged at the rate for industrial consumption.

5. Seasonal Industry :

(a)The seasonal industries as given under Clause 13(b) of general conditions of tariff are required to give 10 days notice before starting and closing of their factories. For these industries billing shall be done/monthly minimum charges levied for the period industry works during the seasonal period of 9 months (from 1st Sept. to 31st May next year). However, this working period shall be taken as minimum 4½ months for the purpose of billing/levy of MMC. Industries which work for more than 9 months of seasonal period and upto 12 months, billing shall be done/Monthly Minimum Charges levied on full sanctioned load with rate of MMC as applicable to these industries for seasonal period of 9 months (i.e. from 1st Sept. to 31st May next year) and for remaining three months (i.e. 1st June to 31st August) billing shall be done/Monthly Minimum Charges levied on full sanctioned load with rate of MMC as applicable to general Indl. consumers.

(b)The off seasonal load shall include load of general/factory lighting, Street lighting, Colony lighting, Water supply, repair and testing etc.

6. Monthly Minimum Charges :

The monthly minimum charges shall be leviable as under :-

(i)	For cotton Ginning, pressing, and bailing plants, RiceShellers/Huller Mills and Rice Bran Stablisation Units (withoutT.G. Sets).	=	(i)	Rs. 200/KW or part thereof for the months of April to July.
			(ii)	As per rate applicable to general indy. for remaining 8 monthsof the year.
(iii)	For other Industries :,			Rs. 55/- per KW or part thereof,
	(a) Rural Areas	=
	(b) Urban Areas	=		Rs. 60/- per KW or part thereof,
(iv)	For Agricultural Tubewells released under industrial category.	=		Rs. 100/KW or part thereof.

(B)[No MMC shall be leviable to Agricultural tubewells released under Industrial category including tubewell connections installed under TCA scheme, PSTC and I.B. tubewells.] [Added by Punjab Notification No. PSEB/Tariff/DTE/3/CC/T-2/Revenue/AP/Volume 4 dated 8.3.1997.]

7. Load surcharge for exceedies the connection load :

If the connected load of a consumer exceeds the sanctioned load, the excess in connected load shall be unauthorised load. Such excess of the connected load shall be charged load surcharge at an additional rate of Rs. 750/- per KW for each default. This load surcharge shall be without prejudice to Board's right to take such other appropriate action as may be deemed necessary to restrain the consumer from exceeding his connected load.Any consumer who exceeds his connected load will be liable to compensate the Board for all damages occasioned to its equipment or machinery by reasons of this default. Without prejudice to this right, the Board may also cause the service of the consumer to be disconnected without any notice. However, if the unauthorised extension is upto 10% of the sanctioned load (for connections with sanctioned load upto 18 KW), the consumer shall not required to pay load surcharge and his connection shall not be disconnected. Again the unauthorised load so detected (i.e. within the said limit) is also not required to be removed/got regularised by the consumer. For consumers having sanctioned load above 18 KW, the extra load permissible shall be to the extent that total load does not exceed 20 KW.

8. Capacitor Surcharge :

All consumers are required to instal Shunt capacitors having suitable KVAR capacity prescribed in Clause 9 of conditions of supply. No connection shall be released without installation of shunt capacitors.In case Shunt capacitor(s) is/are found to be missing or inoperative or damaged, a 15 days notice shall be issued to the consumer for rectification of the defect and setting right the same. In case the defective capacitor(s) is/are not replaced/rectified within 15 days of the issue of notice, a surcharge @ 20% on bill amount shall be levied for the preceding two months and it will continue to be levied till the defective capacitor(s) is/are replaced/rectified to the satisfaction of the Board. In case the capacitor(s) is/are found to be of inadequate rating, then the capacitor surcharge shall be levied on prorata basis.IV. Schedule A.P. - Agricultural Pumping Supply

1. Availability :

Available for irrigation pumping loads upto 20 KW (26 BHP). For loads above 20 BHP, only metered supply shall be given. Consumers getting supply from Urban/City Feeders shall get metered supply. Supply for loads above 26 BHP/20 KW shall be covered under relevant industrial category. PSTC and I.B. Tubewells and Tubewells under T.C.A. (Technical Co-operative Assistance) Scheme are covered under relevant industrial category. Tubewell connections released to Co-operative Societies formed by marginal farmers for installing deep bore tubewells under Central Assistance Scheme shall be covered under metered supply A.P. Tariff for rural feeders.

2. Character of Service

A.C. 50 Cycles, 3 phase 400 Volts, Single Phase 230 Vols.

3. Tariff

Free Supply. However, for accounting purpose the tariff rates applicable to various categories are as under :-

(i)	From Rural Feeders
	(a) Metered Supply	:	56.5 paise/unit Plus
			Rs. 3/BHP/Month as demand charges in lieu of service rentals.(Rebate 6.5 paise/unit).
	Net Rate Payable	:	50 paise/unit Plus
			Rs. 3/BHP/Month as demand charges in lieu of service rentals.
	Monthly Minimum Charges	:	Rs. 45/BHP/Month Plus
			Rs. 3/BHP/Month as demand charges in lieu of service rentals.(Rebate Rs. 3/BHP/month).
	(b) Flat Rate Supply	:	Rs. 54/BHP/Month Plus
			Rs. 3/BHP/Month as demand charges in lieu of service rentals.(Rebate Rs. 7/BHP/Month).
	Net Rate Payable	:	Rs. 50/BHP/Month.
	Monthly Minimum Charges	:	Same as Flat Rate.
(ii) From City Feeders
	Metered Supply	:	56.5 paise/unit Plus
			Rs. 3/BHP/Month as demand charges in lieu of service rentals.(Rebate 6.5 paise/unit).
	Net Rate Payable	:	50 paise/unit Plus
			Rs. 3/BHP/Month as demand charges in lieu of service rentals.
	Monthly Minimum Charges	:	Rs. 50/BHP/Month Plus
			Rs. 3/BHP/Month as demand charges in lieu of service rentals.(Rebate Rs. 3/BHP/month).

Notes :

(i)The assured hours of supply shall be 120 hours per month.

(ii)A.P. consumers running other industry on their tubewell connections and vice versa irrespective of quantum of connected load but not exceeding sanctioned load shall be given metered supply and charged under relevant industrial tariff. They shall, however, be subject to minimum charges as provided in the relevant industrial tariff.

(iii)20% surcharge on flat rate charges (to be taken as Rs. 50/BHP) in case of agricultural tubewell consumers covered under flat rate/metered supply category, would be leviable untill and unless a consumer fulfils the following requirements :-

(a)Delivery pipe should not be more than 2 feet above the ground level of water channel except for the consumers who are having underground irrigation system.

(b)Bend used in the delivery pipe should not be sharp but of suitable curvature.

(c)Motor pump should be installed on a pucca levelled foundation.

(iv)The misuse of free power supply for domestic/commercial and industrial purpose is strictly banned. In case of default, their connections shall be disconnected immediately and shall not be reconnected till the payment of compensation charges as per existing rate @ Rs. 750/- per KW or part thereof on the sanctioned load and also the unauthorised use of supply for domestic/commercial/industrial purpose is disconnected to satisfaction of the Board. These compensation charges shall be without prejudice to the Board's right to take such other appropriate action as may be deemed necessary to restrain the consumer from misusing of free power supply.

(v)The extension in load to the existing tubewell connections should be discouraged. However, exceptions can be made in case of declared dark areas and on the basis of a certificate from the District Agricultural Department.

4. Pumping House Lighting :

The consumption for bona fide lighting of the pump or machine house of 2 bulbs with total candle power agreegating 80 watts shall be allowed per tubewell connection.

5. Load Surcharge for Exceeding connected Load :

If the connected load of a consumer exceeds the sanctioned load, the excess load shall be unauthorised load. Such excess of the connected load shall be charged load surcharge at an additional rate of Rs. 750/- per KW for each default. This load surcharge shall be without prejudice to Board's right to take such other appropriate action as may be deemed necessary to restrain the consumer from exceeding his connected load.Any consumer who exceeds his connected load will be liable to compensate the Board for all damages occasioned to its equipment or machinery by reason of this default. Without prejudice to this right, the Board may also cause the service of the consumer to be disconnected without any notice and shall be reconnected only after removal of unauthorised load and payment of load surcharge as given above.

6. [ Capacitor Surcharge :

(i)No new tubewell connection shall be released without installation of Shunt Capacitor of requisite capacity/ISI mark. The KVAR capacity of Shunt capacitors to be installed, shall be as prescribed in Clause 9(3)(a)(vi) of Conditions of supply as prescribed for Small Industrial Power Supply Consumers. Prospective consumers shall be required to purchase capacitors of ISI mark only or from approved firms of capacitors circulated by the PSEB from time to time.

However, where the existing AP consumers have got installed Shunt Capacitors at their tubewell premises from the Board against payment of monthly rent, they shall continue to be charged rentals @ Rs. 4/KVAR/Month from the date of installation. The rentals shall, however, be recovered on half yearly basis i.e. @ Rs. 24/KVAR in April and October every year.

(ii)Pumping sets shall also be ISI marked. The responsibility for ensuring installation of ISI marked pumping sets as well as Shunt Capacitors shall be of JE concerned, who shall verify the same at the time of verification of test reports before release of connection.]

V. Schedule N.R.S. - Non-residential Supply :-

1. Availability :

Availability for lights, fans, appliances like pumping set/Central air conditioning plant/lift/welding set/Small lathe/electric drill/heater/battery charger/embroidery machine/printing press/Ice Candy/Dry cleaning machines/Power Press/Small motors in non-residential premises such as business houses, Cinemas, Clubs, Public Offices, Hospitals, Hotels/motels, departmental stores, shops, Guest houses, restaurants, offices, etc.Resale and sub-metering to tenants, adjoining houses and other parties is strictly prohibited except with the permission of the supplier. No separate circuit/connection for power load including pumping set/Central air- conditioning plant, lifts etc. is permitted.

2. Character of service :

A.C. 50 Cycles, Single Phase 230 Volts or three phase 400 volts. For loads beyond 100 KW, supply shall be given on 11 KV. It can however, be released on LT at the discretion of supplier as per request of the consumer, if he agrees to pay transformation charges as applicable from time to time.

3. Tariff :

Energy Charges

250 paise/Unit without prejudice to Monthly Minimum Chargesunder Clause-4 below.

Note ;- A rebate of 7½% be allowed if the supply is given at 11 KV.

4. Monthly Minimum Charges :

The Monthly Minimum Charges (Excluding rentals etc.) shall be as under :-

(i) Loads upto 5 KW.	=	Rs. 60 per KW or part thereof.
(ii) Loads above 5 KW & upto 25 KW.	=	Rs. 75/- per KW or part thereof.
(iii) Loads above 25 KW.	=	Rs. 100/- per KW or part thereof.

5. Load Surcharge :

If the connected load of a three phase consumer exceeds the sanctioned load, the excess in connected load shall be unauthorised load, such excess of the connected load shall be charged load surcharge at a rate of Rs. 750/- per KW for each default. This load surcharge shall be without prejudice to the Board's right to take such other appropriate action as may be deemed necessary to restrain the consumer from exceeding his connected load.Any consumer who exceeds his connected load will be liable to compensate the Board for all damages occasioned to its equipment or machinery by reasons of this default. Without prejudice to this right the Board may also cause the service of the consumer, to be disconnected without any notice. However, if unauthorised extension is upto 10% of sanctioned load or 50 KW which ever is less the consumer shall pay load surcharge and the connection may not be disconnected. The unauthorised load so detected shall however be got removed.

6. Single-point Supply in a private Building complex :-

Mixed or pre-dominantly commercial loads of private connections housed in a building complex shall be catered as a single-point supply under Schedule NRS supply tariff with 5% rebate. Single point supply will be provided only if the connected load is 50 KW or above. If the connected load is in excess of 100 KW, supply voltage would be 11 KV. If load exceeds 5 MW, supply voltage would be 33/66 KV or 132 KV.VI. Schedule D.S. - Domestic Supply :

1. Availability :

Available to single private house or flat for lights, fans, domestic pumping sets and house-hold appliances. Private dwellings, in which space is occasionally used for the conduct of business by a person residing therein shall also be served under this tariff. Where a portion of the dwelling is used regularly for the conduct of business, the consumption in that portion will be separately metered under separate connection and billed under the appropriate Non-residential Supply. If separate connection is not provided, the entire supply will be classified under Non-residential supply. Resale and sub-metering of supply to tenants or members of the same family residing in one premises shall be permitted. However, Resale and sub-metering to other flats or house-holds and other parties is strictly prohibited except with the permission of supplier.Note :

(i)Supply to Govt./Govt. recognised Educational Institutions, viz. Schools, Colleges, Universities, I.T.Is, Hostels and residential quarters attached to the Educational Institutions shall be classified under Domestic Supply tariff. Hostels shall be considered as one unit and billed under domestic supply tariff without compounding. Private un-recognised educational institutions shall be billed under Non-residential supply tariff.

(ii)The Schedule D.S. - Domestic Supply may be applied to all the religious Institutions viz. Temples, Gurdwara, Mosques and Churches, Provided that Sub- Divisional Officer concerned authenticates the genuineness of the place being used for workship by the general public.

(iii)Govt. and Public Sports Institutions/Gymnasium Halls shall be classified under DS-Domestic Supply Tariff.

2. Character of Service :

A.C. 50 Cycles, Single Phase 230 Volts or 3 Phase 400 Volts. For loads above 100 KW, supply shall be given on 11 KV. It can, however, be released on L.T. at the discretion of the supplier as per request of the consumer, if he agree to pay transformation charges applicable from time to time. However, for Govt. Polytechnics, a surcharge of 20% on the tariff shall be leviable for loads above 100 KW and released on 400 Volts. (L.T.).

3. Tariff :

First 25 Units	=	92 Paise/unit.
Next 75 Units	=	127 Paise/unit.
Next 400 Units	=	162 Paise/unit.
Above 500 Units	=	202 Paise/unit.

Without prejudice to Monthly Minimum Charges under Clause-4 below.Note :- A rebate of 7½% be allowed if the supply is given at 11 KVA.

4. Monthly Minimum Charges :

(i) For loads upto 300 Watts.	=	Rs. 12/- per Connection.
(ii) Above 300 Watts and upto 10 KW	=	Rs. 24/- for the first KW or part thereof.
(iii) Loads above 10 KW.	=	Rs. 24/- per KW or part thereof.

5. Load Surcharge :

If the connected load of three phase consumer exceeds the sanctioned load, the excess connected load shall be unauthorised load. Such excess of the connected load shall be charged load surcharge at a rate of Rs. 750/- per KW for each default. This load surcharge shall be without prejudice to the Board's right to take such other appropriate action as may be deemed necessary to restrain the consumer from exceeding his connected load.Any consumer who exceeds his connected load will be liable to compensate the Board for all damages occasioned to its equipment or machinery by reasons of this default. Without prejudice to this right, the Board may also cause the service of the consumer to be disconnected without any notice. However, if unauthorised extension is upto 10% of sanctioned or 50 KW which ever is less, the consumer shall pay load surcharge and the connection may not be disconnected. The unauthorised load so detected shall, however, be got removed.

6. Single Point Supply in a private building complex :

Pre-dominantly domestic loads of private connections housed in a building complex may be catered as a single-point supply under Schedule 'Domestic Supply' tariff with 5% rebate. Single point supply will be provided only if the connected load is 50 KW or above. If the connected load is in excess of 100 KW, supply voltage would be 11 KV. If load exceeds 5KW, supply voltage would be 33/66 KV or 132 KV.VII. Schedule B.S. - Bulk Supply.

1. Availability :

Available for general or mixed loads exceeding 10 KW to MES, Defence Establishments, Railways, Central P.W.D. Institutions, Hospitals, Departmental Colonies and other similar establishments where further distribution is to be done by the consumer.Note. :- The above Schedule shall not be applicable where 50% or more the total sanctioned load is motive/manufacturing load.

2. Character of Service :

A.C. 50 cycles, 3 phase 400 Volts or 11 KV or higher Voltage at the option of the Supplier.Note. - all loads exceeding 100 KW load/100 KVA contract demand to be released on HT only.

3. Tariff :

A. H.T. (11 KV or above)
Energy Charges	=	220 Paise/Unit without prejudice to MMC under Clause-4 below.
B. L.T. (400 Volts)
Energy Charges.	=	240 Paise/Unit without prejudice to MMC under Clause 4 below.

4. Monthly Minimum Charges :

(a) H.T. Bulk Supply :
(i) Educational Institutions and Hospitals	=	Rs. 90/KVA of contract demand.
(ii) For others.	=	120 KVA of contract demand.
(b) L.T. Bulk Supply :
(i) for Educational Institutions and Hospitals.	=	Rs. 100/KW or part thereof of sanctioned load.
(ii) For others.	=	Rs. 140/KW or part thereof of sanctioned load.

In case of HT Bulk Supply consumers, the sum of the rating capacities of the 11 KV distribution transformers in KVA shall be taken as Contract Demand for the purpose of levy of Monthly Minimum Charges. No consumer shall effect any change in his contract demand without prior approval of the Board. Consumer availing supply at high tension shall indicate the rating capacities of all the step down transformers in his premises and shall not increase the capacity of step down transformer without approval of the Board.

5. Load Surcharge :

For LT Bulk Supply consumers, if the connected load exceeds the sanctioned load, the excess load shall be unauthorised load. Such excess of the connected load shall be charged load surcharge at an additional rate of Rs. 750/KW for each default. This load surcharge shall be without prejudice to the Board's right to take such other appropriate action as may be deemed necessary to restrain the consumer from exceeding his connected load.Any LT Bulk Supply consumer who exceeds his connected load will be liable to compensate the Board for all damages occasioned to its equipment or machinery, by reasons of this default. Without prejudice to this right, the Board may cause the service of the consumer to be disconnected without any notice. However, if unauthorised extension is upto 10% of the sanctioned load or 50 KW which ever is less, the consumer shall pay load surcharge and the connection may not be disconnected. The unauthorised load is detected shall however, be got removed.Note :-

(a)For HT Bulk Supply consumers, no load surcharge shall be applicable. However, in case the consumer increases his 11 KV distribution transformer capacity i.e. contract demand the consumer shall be required to pay excess transformer capacity surcharge @ 750/KVA for each default.

(b)Any H.T. Bulk Supply consumer who installs unauthorised transformer beyond sanctioned capacity will be liable to compensate the Board for all damages occasioned to its equipment or machinery by reasons of this default. Without prejudice to this right, the Board may cause the service of the consumer to be disconnected without any notice. However, if the unauthorised transformer capacity (KVA) is upto 10% of sanctioned transformer capacity or 50 KVA, which ever is less, the connection may not be disconnected. The excess transformer capacity shall be got disconnected till it is regularised by the competent authority.

VIII. Schedule Street Lighting Supply :-Availability :Available for Street lighting system including signalling system and Road and Park lighting in Municipalities, Panchayats, Institutions (at the discretion of the supplier) etc.

2. Character of Service :

A.C. 50 cycles, Single Phase 230 Volts or 3 Phase 400 volts.

3. Tariff :

Energy Charges	=	250 paise/Unit
		Plus
		Line Mtc. and Lamp renewal Charges.

4. Rates of Line Maintenance and Lamp renewal Charges :

Category-A.Where the initial installation of complete Street light fitting and lamps and their subsequent replacement is being carried out at the Board's cost, the line maintenance and lamp renewal charges are as under :-

(a)	Ordinary Lamps :
(i)	Lamps upto 150 Watts.	Rs. 16/- per lamp per month.
(ii)	Lamps above 150 Watts and special lamps.	Special Quotations
(b)	Mercury Vapour Lamps :
(i)	Lamps of 80 Watts.	Rs. 49/- per Lamp per month.
(ii)	Lamps of 125 Watts.	Rs. 53/- per Lamp per month.
(iii)	Lamps of 250 Watts.	Rs. 90/- per Lamp per month.
(iv)	Lamps of 400 Watts.	Rs. 101/- per Lamp per month.
(c)	Fluorescent Tubes :
(i)	Single 2 ft. 20 Watts.	Rs. 26/- per point/month.
(ii)	Single 4 ft. 40 Watts.	Rs. 43/- per point/month.
(iii)	Double 2 ft. 20 Watts.	Rs. 43/- per point/month.
(iv)	Single 4 ft. 40 Watts.	Rs. 68/- per point/month.

Category-BWhere the initial installation and subsequent replacement of complete Street light fitting is to be done at the cost of the Board and initial installation and subsequent replacement of Lamps is to be done at the cost of Street Lighting consumer i.e. Lamps to be supplied by the consumer.This arrangement would be made applicable in case of all prospective Street Lightning consumers who will be given option either to come under this category 'B' or category 'C' Discussed below.The rates to be charged for line maintenance and lamp renewal charges would be as under :-

(a)	Ordinary Lamps :-

(i)	Lamps upto 150 Watts (including lamps of 40	60
(ii)	Lamps above 150 Watts and special Lamps.	Special Quotations.
(b)	Mercury Vapour Lamps :
(i)	Lamps of 80 Watts.	Rs. 29/- per Lamp/Month.
(ii)	Lamps of 125 Watts.	Rs. 36/- per Lamp/Month.
(iii)	Lamps of 250 Watts.	Rs. 63/- per Lamp/Month.
(iv)	Lamps of 400 Watts.	Rs. 68/- per Lamp/Month.
(c)	Flourescent Tubes :-
(i)	Single 2 ft. 20 Watts.	Rs. 23/- per point/month.
(ii)	Single 4 ft. 40 Watts.	Rs. 40/- per point/month.
(iii)	Double 2 ft. 20 Watts.	Rs. 39/- per point/month.
(iv)	Single 4 ft. 40 Watts.	Rs. 61/- per point/month.

Category-CWhere the initial installation of complete Street light fittings and lamps as well as their subsequent replacement to be done at the cost of Street lighting consumer (i.e.), fittings and lamps to be supplied by the consumer).This arrangement would also be made applicable for all the prospective street lighting consumers, who will be given option to come either for this category 'C' or category 'B' already discussed above. The line maintenance and lamp renewal charges recoverable from such consumers would be as under :-

(a)	Ordinary Lamps
(i)	Lamps upto 150 Watts (including lamps of 40	60
(ii)	Lamps above 150 Watts and special Lamps.	Special Quotations.
(b)	Mercury Vapour Lamps :
	Lamps of 80	125
(c)	Flourescent Tubes :-
(i)	Single 2 ft. 20 Watts.	Rs. 13/- per point/month.
(ii)	Single 4 ft. 40 Watts.
(iii)	Double 2 ft. 20 Watts.
(iv)	Single 4 ft. 40 Watts.

Category-DWhere the initial installation of complete Street light fitting and lamps as well as subsequent replacement of fitting is to be carried out at the cost of Street Lighting consumer but the replacement of flourescent tubes will be done at the cost of the Board (i.e. Flourescent tubes to be supplied by the Board).This arrangement is applicable to those Street lighting consumers who wish the Board to provide special type of flourscent tube fittings for the sake of beautification. The following charges would be recoverable for replacement/renewal of flourescent Tubes :-

(i)	Flourescent tubes Single 2 ft. 20 Watts.	Rs. 16/- per point/month.
(ii)	Flourescent tubes single 4 ft. 40 Watts.	Rs. 16/- per point/month.
(iii)	Flourescent tubes double 2 ft. 40 Watts.	Rs. 18/- per point/month.
(iv)	Flourescent tubes single 4 ft. 40 Watts.	Rs. 21/- per point/month.

Note. - In case of street lighting supply to village panchayats, a rebate of twenty five per cent over the standard tariff (i.e. energy charges and line maintenance and lamp renewal charges all categories) is allowed w.e.f. 1st April, 1964.

5. Annual Minimum Charges :

If the total number of units consumed in the whole year (Calendar year) is less than it would have been if the lamps had been lit on an average of 8 hours per night over the whole year, the Board shall charge for the difference between the stipulated units and units actually consumed at tariff rates. The units consumed in a calender year will be calculated on the basis of sanctioned load or connected load detected which ever is higher. The annual minimum charges are exclusive of line maintenance and lamp renewal charges.IX. Schedule R.T. - Railway Traction :

1. Availability :

Available to the Railway for traction loads.

2. Character of Service :

A.C. 50 Cycles, Single/Two phase 132/220 KV depending upon the availability of bus voltage and transformer winding capacity at the feeding sub-station wherever possible at the discretion of the supplier.

3. Tariff :

Energy charges

267 paise/Unit

4. Monthly Minimum Charges :

The monthly minimum charges shall be leviable as under :-

MMC	Rs. 100/KVA/Month of the sanctioned contract demand.

5. Contract demand and Demand Surcharge :

The contract demand means the maximum demand in KVA for the supply of which Board undertakes to provide facilities from time to time. The railways shall intimate the contract demand for sanction and the same shall be taken as connected load.The maximum demand for any month shall be defined as the highest average load measured in Kilovolt-Amperes during 30 or 15 consecutive minutes period of the month. If the actual demand recorded exceeds the sanctioned contract demand, such excess delivered shall be charged extra @ Rs. 250 KVA irrespective of number of defaults.

6. Power Factor :

The monthly average power factor of the load shall not be less than 0.88 lagging. The monthly average power factor shall mean the ratio of total Kwh to total KVAh supplied during the month. The ratio shall be rounded upto two figures.If the monthly power factor falls below 88%, the Railway shall pay on the bill amount a surcharge of 1% for each 1% by which the monthly average power factor falls below 88%. The surcharge shall be 2% for each 1% by which monthly average p.f. falls below 80%. for the purpose of power factor surcharge the bill amount means the energy charges based on the consumption in a month, but not the bill amount payable on monthly minimum charges.

7. Single Point Delivery :

The above tariff is based on the supply being given through a single delivery and metering point and at single voltage. Supply at other point or at other voltage shall be separately metered & billed.X. Schedule T.M. - Temporary Metered Supply :A. Tariff for Domestic and Non-Residential Supply :

1. Availability :

Available to all domestic and non-residential supply consumers excluding touring Cinemas for maximum period of three months which may be extended at the discretion of the supplier upto a maximum period of one year.

2. Character of Service :

A.C. 50 Cycle Single Phase 230 Volts or three phase 400 volts.

3. Tariff :

Flat rate of Rs. 3.50 per Unit for all domestic and non-residential consumers.

4. Monthly Minimum Charges :

Monthly Minimum Charges of Rs. 300/- or Rs. 40/KW of load which ever is higher for domestic and Rs. 600/- or Rs. 150/KW of load which ever is higher for non-residential consumers per connection (excluding rentals etc.) will be applicable for each period of 30 days or less.B. Tariff for Industrial Supply viz. Small Industrial Power, Medium Industrial Power and Large Industrial Power :

1. Availability :

Available to all industrial consumers including pumps for dewatering in case of floods for maximum period of six months which may be extended at the discretion of the supplier upto one year.Note. :- Where factories with long gestation period have been sanctioned permanent loads, the temporary connection period may be extended beyond one year max. upto 2 years by the Chief Engineer/Op. concerned.

2. Character of Service :-

A.C. 50 Cycle, Single Phase 230 Volts or three phase 400 Volts or 11 KV at supplier's option.

3. Tariff :

As per rates of corresponding permanent supply Plus 100%.

4. Factory (sic)

(i), In case of temporary supply of Medium and agricultural power supply consumers, the bona fide factory/pump consumption upto 5% of the industrial supply should be billed on the respective industrial tariff i.e. tariff 'B' of Schedule T.M. and the balance consumption (if any) on tariff 'A' of the Schedule T.M.

(ii)In case of temporary supply to Large Industrial Supply consumers the bona fide factory lighting and motive power consumption should be measured through one and the same manner and charged at the Industrial tariff (i.e. tariff 'B') of Schedules T.M. The supply of colonies etc., if any, attached to the factory should be measured independently at 400 volts through a separate service and charged at a tariff 'A' of Schedule T.M.

5. Monthly Minimum Payment :

Monthly Minimum Payment charges shall be monthly minimum charges payment of corresponding schedule for permanent supply plus 100%.

6. Demand Surcharge and load Surcharge :

The demand charges where applicable shall be calculated on the basis of connected load detected or sanctioned connected load whichever is higher for the entire period of temporary connection.In case temporary supply consumer covered under this schedule exceeds contracted demand or unauthorised load is detected at his premises, the consumer shall be levied demand surcharge or load surcharge as applicable under relevant Schedule for permanent supply plus 100%.

(C)Tariff for wheat Threshers :

1. Availability :

Available to all industrial and agricultural consumers for the threshing of wheat for the period between 1st April to 30th June.This Schedule shall, however, not be applicable to A.P. tubewell consumers who are allowed to operate wheat threshers for self use on their existing motors without any additional charges.

2. Character of Service :

A.C. 50 Cycle, three plase 400 Volts or Single phase 230 Volts at supplier's option.

3. Tariff :

As per relevant industrial tariff plus 100%.

4. Monthly Minimum Charges	same as per Clauses 5 & 6 respectively under Schedule-Xabove.
5. Demand surcharge and load surcharge

(D)Tariff for Fairs, Exhibitions, Melas, Congregations :

1. Availability :

Available to all Large fairs, like Jor Mela Fatehgarh Sahib, Hola Mela Anandpur Sahib, Baisakhi Mela Talwandi Sabo (Dam Dama Sahib) where a bulk Supply connection is applied by Management/Institutions/Govt. etc.

2. Character of Service :

A.C. 50 Cycle, 3 phase 400 volts or 11 KV at Supplier's option

3. Tariff :

Bulk Supply Tariff Plus 50%.

4. Monthly Minimum Payment :

Monthly Minimum Charges @ Rs. 2500/- per service shall be applicable.

(E)Tariff for Touring Cinemas :

AvailabilityAvailable to all touring Cinemas, theatres, Circuses etc., supply to be given separately for (a) lights and fans (b) motive load.The connection shall be sanctioned in the first instance for the entire period of validity of licence or for the period requisitioned for whichever, is less but should not exceed six months in any case. The period may be extended at the supplier's option upto a period of one year.

2. Character of Service :

A.C. 50 Cycles, Single Phase 230 Volts or three phase 400 Volts at supplier's option.

3. Tariff :

(i)Lighting and fans @ Rs. 3.50 per kwh per month.

(ii)Motive load as per relevant industrial tariff PLUS 100%.

4. Monthly Minimum Payment :

Monthly Minimum Charges shall be Rs. 900/- per service for each period of 30 days or less for lights and fans and will be as per relevant industrial tariff plus 100% for the motive load.Special Conditions for Tariff A, B, D, & E above

1. (p) If the Board provides and instals the service and meter, but augmentation of lines, erection of new H.T. lines & pole mounting sub-stations is not required then the consumer shall be charged four times the relevant charges prescribed in the standard Schedule of General and Service Charges respectively for each period of 30 days or less during which the temporary supply has been given, (service charges mean service/line rentals and not service connection charges/special charges).

(q)However, if the demand is very heavy and the Board has to augment the line and pole mounting substations for catering the demand, the consumer shall be responsible to pay in advance an amount equal to four times the erection and dismentlement charges (actual cost viz. cost of consumable/unservicable material plus labour charges), 27.5% departmental charges, line rentals and equipment charges (related to such augmentations of lines erection of H.T. lines and pole mounting sub-station). These charges shall be as prescribed in the standard Schedule of General and Service Charges and Energy Charges for each period of 30 days or less during which the temporary supply has been given.

2. If a consumer provides the material for service including service equipment and meter box (the Board installing the same) the consumer shall be responsible to pay the Board all erection and dismentlement charges incurred by the Board on the above service, departmental charges @ 50% on the cost of labour for erection and dismentlement. In such a case a consumer shall be charged no service charges, but only four times the relevant General charges (e.g. meter hire as referred to in special condition No. 1).

3. Before any expenditure is incurred in giving temporary supply a cash deposit should be taken in advance from the applicant to cover the following :-

(p)If the service is to be provided and installed by the Board, but no augmentation of lines, erection of new H.T. lines and Pole mounting Sub- Station is required :-

(i) Service Charges (e.g. line rentals)	Calculated according to special condition No. 1(p).
(ii) General charges (e.g. meter hire)
(iii) Energy charges as per corresponding Schedule of Tariff for permanent supply Plus 100%.

(q)If the service is to be provided and installed by the Board but augmentation of lines, erection of new H.T. lines and Pole mounting sub- station is required.

(i) Erection & dismentlement charges includingdepartmental charges.	Calculated according to special condition No. 1(q).
(ii) General charges (e.g. meter hire).,
(iii) Energy charges as per corresponding Schedule of tariff for permanent supply plus 100%.

Special conditions for Tariff 'C' above :-

1. The prospective consumer who requires temporary connection for operating wheat threshers shall be charged service connection charges as under :-

(a)Rs. 2/BHP for getting new thresher connection where no augmentation is required.

(b)Rs. 5/BHP where the connection is new and augmentation is required on the existing sub-mains.

(c)Rs. 10/BHP where augmentation of transformer etc. is required on the existing sub-mains.

The above re-charges will include cost of service cable upto 50 meters. Beyond this, the cost of service cables would be payable by the consumer. No charges other than mentioned above are to be recovered as service connection charges :-

2. Extension :-

In the case of existing tubewell consumers governed under the flat rate or metered supply rate require extension in load for operating wheat threshers service connection charges as mentioned under 1(a) to (c) above shall be recovered for total load. Such connection shall be governed under the relevant industrial Schedule for Temporary supply namely S.P., M.S., L.S. as the case may be subject to the minimum charges as per relevant industrial tariff for temporary supply for the total load.Notes :-

1. The above tariff rates are exclusive of fuel surcharge which is leviable @ 8 Paise per unit w.e.f. 22.10.1996 (excluding agricultural consumers). Electricity duty and Octroi Charges which shall be leviable as per prevailing rates.

2. All other terms and conditions and other provisions relating to tariff shall remain unchanged.

3. The Electricity duty rates prevalent as on date are as under :-

(a)	Domestic Supply	= 9 Paise/Unit
(b)	Non-Residential Supply	= 11 Paise/Unit
(c)	Industrial	Bulk Supply and Public Lighting
(d)	Agricultural Supply.	= Nil
(e)	Temporary Supply:
(i)	For illumination on occasion of marriage or Social functionsconnected with marriage.	= 100 Paise/Unit
(ii)	Other than illumination.	= Normal duty rate as per relevant category of supply.
(f)	Electricity Duty to Govt. of India Offices/Works.	= As per Section 3(3)(a) and (b) of Punjab Elecy. Duty Act,1958, the offices and Works of Central Govt. are exempted fromthe levy of Elecy. Duty.

[Substituted by Punjab Notification No. PSEB/Tariff/DTE/2/CC/T/16 dated 8.3.1997.]

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State of Punjab - Act