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NCT Delhi - Section

Section 5 in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007

5. Non – Domestic Low Tension (NDLT-I).

- (i) Connections under this category are provided for consumers having load upto 100 kW for lighting, fan and heating/cooling power appliances in all non-domestic establishments as defined below:
(a)Hostels (other than those recognized/aided institutions of Municipal Corporation of Delhi or Govt. of the NCT of Delhi)
(b)Schools/colleges (Other than those run by Municipal Corporation of Delhi or the Government of NCT Delhi)
(c)Auditoriums
(d)Hospitals, nursing homes/diagnostic centers other than those run by Municipal Corporation of Delhi or the Govt. of NCT of Delhi.
(e)Railways (other than traction)
(f)Hotels and restaurants
(g)Cinemas
(h)Banks
(i)Petrol pumps
(j)All other establishments, i.e., shops, chemists, tailors, washing, dyeing etc. which do not come under the Factories Act.
(k)Cattle farms, fisheries, piggeries, poultry farms, floriculture, horticulture, plant nursery
(l)Farm houses being used for commercial activity
(m)DMRC for its commercial activities other than traction.
(n)Ice-cream parlours and
(o)Any other category of commercial consumers not specified/covered in any other category in this Section
(ii)All connections up to a load of 10 kW shall be serviced through a Single Phase 230 V, 50 Hz supply and connections above 10 kW and upto 100 kW shall be provided with a three phase 400 V, 50 Hz. supply. Wherever three phase supply is required for loads below 10 KW, necessary justification shall be provided alongwith such request for consideration of Licensee for extending such supply.
Explanation: Past cases where 3 phase connections have been given for loads less than 10 kW, no changes are contemplated by these Regulations.