Section 0(1) in Schedule for Retail Tariff Rates and Terms and Condition of Supply for FY, 2006-07
1.1Kutir Jyoti Scheme (KJ)-Rural/Urban - This will be applicable to (i) all huts (kutir) and dwelling houses of rural and urban poor below the poverty line including SC and ST families, (ii) houses built under schemes like Indira Awas Yojana and similar such schemes.(i)Hut (Kutir) is meant a living place with mud wall and thatched roof or house built under Indira Awas Yojana and other similar schemes which shall not exceed 200 Sq ft area.(ii)Not more than one light of 40 watt or 60 watt in rural area and upto 100 watt in urban area will be permitted in each hut/living place and maximum consumption upto 30 units per month.(iii)In case it is detected that the norms prescribed in para (i) & (ii) above are violated, the Kutir Jyoti Tariff shall immediately become inoperative and rates applicable to DS-I, II category with appropriate penal charge shall apply in such cases.
