Section 3 in Jharkhand State Electricity Regulatory Commission (Terms and Conditions for Distribution Tariff) Regulations, 2004
3. Unmetered consumption.
- 3.1 The Commission shall estimate unmetered consumption as a residue of total sales net of metered sales.3.2Unmetered domestic and commercial consumption shall be based on the proportion of consumption that is unmetered in these categories. The basis for this proportion shall be scrutinised by the Commission taking into account any sample study that had been undertaken by the Petitioner.3.3Public Lamp consumption shall be calculated on the basis of actual hours use for urban areas and for rural areas.3.4The Commission shall take into account the results of joint verification of public lamps that has to be done by Petitioner in co-ordination with the Municipal Corporation.3.5Agriculture consumption shall be based on-Number of pump sets,Percentage of the pump sets working on an average,Average rating of the pump sets in terms of BHP,Average usage of pump sets in terms of number of hours per year,Provided adequate bases is made available by the Petitioner for the aforementioned parameters,3.6Data for the norms specified above shall be collected and verified through field studies directed to be conducted by the Petitioner from time to time.
