Section 6 in The U.P. Electricity (Regulation of Distribution and Consumption) Order, 1972
6. Compulsory cut in consumption of energy.
- In respect of electrical energy consumed by all industrial power consumers, and all light and fan, domestic power consumers and cinemas, who receive supply direct from the U.P. State Electricity Board or from such licensees, who obtain bulk-supply of electrical energy from the U.P. Electricity Board, a cut of 25 per cent in their monthly consumption of electricity shall be exercised and be enforced by them as under :(a)For purposes of working out the average monthly consumption in kilowatt hours where monthly readings are taken, the highest average consumption of any two consecutive months during the period 1st July, 1971 to 30th June, 1972, will be taken in the case of consumers for purposes of applying the aforesaid cut. All consumers will work out the average themselves on the basis of electrical energy already rendered to them.(b)In the case of consumers where meter readings are taken once in two months any such highest readings actually taken during the said period will be considered for purpose of applying the aforesaid cut. All consumers will work out the average themselves on the basis of bills of electrical energy rendered to them :Provided, firstly that the cut shall not apply on light and fan and domestic power consumers having a total monthly consumption up to 50 units in a month or 100 units for two months in the case of billing done once in two months :Provided, secondly, that if any consumer is found to have failed to exercise the aforesaid cut to the prescribed extent as above, he shall be liable to be disconnected under orders of any of the officers referred to in clause 9 for such number of days as are arrived at by dividing the excess kilowatt hours actually drawn by the figure of daily permissible kilowatt hours based on the aforesaid limit :Provided, thirdly, that :(i)In the case of a factory or commercial establishment engaged in the production or manufacture of goods requiring continuous process' the consumer shall have the right to adjust the excess consumption in the monthly billing period next following; and(ii)In the other cases where the excess consumption is not more than 10 per cent, the consumer shall have the right to adjust this excess in the billing period next following monthly or two monthly, as the case may be :Provided, fourthly, that if a person has more than one electrical connection in Uttar Pradesh then the aforesaid cut shall apply to the aggregate consumption of all such connections.(c)For working out the average monthly consumption in KW hours the load factor in respect of new connections shall be assessed having regard to the nature of the industry and the consumption in relation to the contract demand shall be worked out on the basis of such assessed load factor. It shall then be reduced by 25 per cent, to prescribe the ceiling of consumption each month to that particular consumer. The assessment of load factor shall be done by the supplier of electricity and shall be binding on the consumer.In respect of extensions of load of existing connections the actual load factor worked out on the basis of the highest average consumption of any two consecutive months during the period 1st July, 1971 to 30th June, 1972 shall be considered. On the basis of the load factor so arrived at, the consumption in respect of additional contract demand shall be determined and then reduced by 25 per cent, to prescribe the ceiling of consumption for each month for the consumer in regard to the additional load :Provided that the shortfall in any month in consumption below the prescribed ceiling shall not be allowed to be carried forward to subsequent months.
