Section 11(b) in General Conditions of Tariff and Schedules of Tariff
(b)In case of supply under Schedule M.S., if supply is allowed at 11 KV, a rebate of 7½% as given in foot note (i) of Clause-3 is to be allowed on the energy charges worked out by the application of tariff. This rebate of 7½% is not admissible for the bona fide factory lighting, residential quarters and Street Lighting consumption etc. (which should be metered separately) and billed under Clause-6 of Schedule M.S.
