Section 12 in General Conditions of Tariff and Schedules of Tariff
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.
