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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(l) in Kerala Electricity Supply Code, 2005

(l)'Connected Load' means the sum of rated capacities in terms of kW or KVA of all connected energy consuming devices in the consumer's installation. For the purpose of levy of any charges or tariffs or determining connected load, plugs with no appliance connected, having 5 amps/15 amps shall be treated 60W / 500 W respectively. If any equipment is connected to a plug point, equipment's load alone shall be considered. Load of fire protection equipment shall not be considered for assessing the connected load if the same is connected to standby generator. In case of HT and EHT connections, the contract demand shall be treated as the connected load;