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State of Uttar Pradesh - Section

Section 27 in The U.P. Electricity Supply (Consumers) Regulations, 1984

27. Settlement of Dispute.

- In the event of reference of any dispute for settlement in terms of the Electricity Act, Regulations or agreement executed between the consumer and supplier, such reference shall be effective only when the consumer has deposited with the supplier the amount of dues in dispute.Annexure(See Paras 10 and 22)Guidelines for assessmentI. Necessary assessment for compensation in the following malpractice and theft of energy cases shall be made as below :
(a)In cases of use of energy through artificial means or by adopting any appliance.
(b)In cases of using energy by creating obstruction in running of meters or interfering with the system of supply or wires etc.
(c)In cases of dishonest abstraction of electrical energy or running of energy when supply is disconnected.
Unit assessed = L x F x H x D.Where L = is the connected load in KW.H = is the average number of hours per day the supply is made available in the distribution mains, feeding the consumer.D = is the number of days for which the pilferage took place which can be established from production of satisfactory evidence by the consumer. In case there is no possible evidence to establish the period, this factor be taken equivalent to 180 or the number of days elapsed from the date of connection/installation of meter till the date of detection of the pilferage whichever is less.F = denotes the type of supply as below :
(i) For L&F and domestic power consumers F = 0.20
(ii) For Commercial L&F and power consumers F = 0.40
(iii) For Small and Medium power consumers (up to 75 KW) F = 0.50
(iv) For large and heavy power consumers (with load above 75 KW) F = 0.75
(v) In case of large and heavy power consumers forthe purpose of assessment, the demand for the month shall betaken as contracted demand of the consumer or 75 per cent, of theconnected load, at the time of inspection, whichever is less.
The assessed unit shall be charged at the rates as mentioned under Para IV hereunder :II. In case of increasing contracted load or demand :(lot consumers having contracted load up to 75 KW or 100 BHP) :Assessment charges = Rs. 6 x M x (LD - LS) x 3.Where M = is minimum consumption guarantee per BHP per month as applicable.LD = is the load detected in BHP at the time of inspection.LS = is the load sanctioned to the consumer in BHP.The difference of the amount billed under triple the rate and the Tariff rate under the appropriate rate schedule shall not be taken into consideration for the purposes of computing consumers liability to pay monthly annual minimum guarantee.III. Pilferage of energy detected during marriages and other occasions for temporary connections-Unit assessed = L x D x HL = is the connected load in KWH = is the average no. of hours/day the supply is made available in distribution mains feeding the consumer.D = No. of days for which supply given.Bill for the units assessed above shall be made at the rates as mentioned under Para-IV hereunder.IV. (a) The consumption so assessed shall be charged at thrice the rate per unit of the Tariff applicable to the consumer excluding the consumption recorded by the meter and the later shall be charged at the appropriate tariff rates. The amount billed at this rate (thrice the tariff rate) shall not be taken into consideration for the purpose of computing consumer's liability to pay monthly/annual minimum guarantee.
(b)In case of consumer covered under categories of small power for PTW/ Pumping-Sets for irrigation purposes, small and medium power for industries and cinema, Theatres, Mixed load and temporary supply, the excess load over and above the contracted load shall be chargeable at triple the rate of flat/rate/M.C.G. of the appropriate tariff.