Section 7(b) in General Conditions of Tariff and Schedules of Tariff
(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.
