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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1) in Schedule for Retail Tariff Rates and Terms and Condition of Supply for FY, 2006-07

1.1HTS-I (11 KV/6.6 KV).- Applicable for supply for use in installations with a minimum contract demand of 75 KVA and maximum contract demand of 1500 KVA.Character of service : AC, 50 cycles, 3 phase at 11 KV or 6.6 KV.Tariff rates
Demand chargeRs./KVA/Month of billing demand Energy chargesPaisa/KWh
180 All units-425
(i)The billing demand shall be the maximum demand recorded during the month or 85% of the contract demand whichever is higher.
(ii)Minimum base energy charge will be billed on the basis of energy consumption at a load factor of 30% and power factor of 90% on contract demand payable at 425 P/unit, monthly.
(iii)Surcharge of 7.5% will be levied on the demand and energy charges for supply at 6.6 KV.
(iv)If any month the recorded maximum demand exceeds 110% of contract demand, that portion of the demand in excess of the contract demand will be billed at twice the normal charges.