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State of Punjab - Section

Section 7 in General Conditions of Tariff and Schedules of Tariff

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.