Section 10 in The U.P. Electricity Supply (Consumers) Regulations, 1984
10. (a) Application for additional load.
- If a consumer, in whose name the service is connected, wishes to have his sanctioned load increased, he shall submit an application thereof, giving full particular of the additional load required by him. Such an application will be dealt with in the same manner as an application for a new connection and the full cost of strengthening of the service line, etc., if any, as well as of laying new service line of adequate strength as may be necessary will have to be paid by the consumer in accordance with Regulation 5 (1) above and the supply will remain disconnected while the necessary alterations, additions, or repairs to the service connection are being carried out. During the period of such disconnection, no exemption or rebate in minimum charges/minimum consumption guarantee shall be allowed.If a consumer increases his contracted load or contracted demand without permission of the supplier, the supplier may assess the consumption in accordance with the guidelines given in Annexure-I without prejudice to its other rights including the right of disconnection of the supply summarily without notice.(b)Application for reduction of load. - If a consumer, in whose name the service is connected, wishes to have his contracted load reduced, he shall submit an application thereof, giving full particulars of reduction of load required by him. The reduction in the contracted load of various categories of power consumers on such an application shall be allowed by the supplier on the terms and conditions detailed below, after completion of necessary formalities by the consumer, which are subject to revision by the supplier from time to time.Large and Heavy Power Consumer (above 75 KW/100 BHP)-(i)A revised B & L form for the load to remain connected under the reduced contracted demand shall be furnished by the consumer for purposes of record.(ii)It shall be invariably, ensured that trivector meter/M.D.I. is existing at the premises of the consumer and recording correctly, failing which the M.D.I. will be got installed/replaced to have a watch over the load of the consumer.(iii)The existing Board's equipment (line, transformer and switchgear, etc.) installed for feeding the existing load will be replaced by the equipment adequate for giving power to the extent of the reduced contracted load and the expenditure incurred by the Board on dismantling and erection including the cost of cartage, labour and unsalvaged materials, if any, will be paid by the consumer.(iv)The existing agreement will stand terminated with effect from the date of allowing reduction in load and the consumer will be required to sign a fresh agreement for the reduced load effective from the date of allowing reduction of load.(v)The consumer will be required to deposit additional amount of security to bring the security at the current rates as may be in force from time to time.(vi)No reduction in line rental, being paid by the consumer, will be allowed and the consumer will continue to pay the line rental as hitherto.(vii)No refund will be allowed to the consumer on account of the cost of line and sub-station which the consumer may have deposited initially at the time of taking the connection.(viii)Any request of the consumer made in future for load beyond the reduced contracted load, will be treated a new requisition and shall be considered in accordance with the priorities fixed by the Board/Government from time to time.(ix)In the case of consumer whose load is reduced during the compulsory period of the agreement, no further reduction in load will be allowed during the compulsory period of the revised agreement.(x)No reduction charges will be charged from such consumers provided the load is reduced to such an extent that the reduced contracted load remains more than 74 KW or 100 BHP irrespective of the fact whether compulsory period of agreement has expired or not.However, if the load is reduced below 101 BHP, then the consumer will be required to pay reduction charges Rs. 400.00 per BHP on the quantum -of load reduced below 101 BHP.(xi)Subject to fulfilment of the above conditions and completion of necessary formalities, reduction in load will generally be made effective from first day of the month following the month in which the consumer applies for reduction of his load.(xii)Reduction in loads under the above conditions will be allowed by the Executive Engineer concerned provided the consumer remains at least in the category of Large Power (above 75 KW or 100 BHP) after reduction of load.However, if load is required to be reduced below 101 BHP, such reduction will be allowed by G. M.. KESA/concerned Chief Zonal Engineer/Additional Chief Engineer.Steel Arc Furnace Industries-(i)The period of notice stipulated in the agreement, if any. for any change in the contracted demand shall stand waived. The reduction will be allowed on the basis of application made by the Arc Furnace consumer.(ii)The capacity of the sub-station will be reduced to be commensurate with the reduced demand and setting of protective devices adjusted accordingly.(iii)A fresh agreement will be executed by the consumer for the reduced load in supersession of the existing agreement.(iv)Fresh B & L form for the reduced load will be submitted by the consumer and equipment verified by the representative of the Board.(v)All outstanding arrears will be required to be paid in full before reduction of load is allowed.(vi)Whenever in future further load is required, then the same will be treated as a new load and dealt with accordingly.Small and Medium Industrial Power Consumers (Up to 75 KW/100 BHP)-(i)It will be ensured that the consumer has already completed the compulsory period of agreement.(ii)The consumer will deposit reduction charges for the quantum of reduction in B.H.P. allowed at the rate of Rs. 400.00 per B.H.P.However, reduction in load of the consumer having load above 10 B.H.P and upto 25 B.H.P. may be allowed without realisation of reduction charges up to a maximum of 5 B.H.P. only, if the application is made after the expiry of compulsory period of agreement/declaration.Accordingly reduction in load of the consumer having load up to 10 B.H.P. may also be allowed without realisation of reduction charges up to a maximum of 2.5 B.H.P. only, if the application is made after the expiry of compulsory period of the agreement/declaration.Similarly the reduction in load up to a limit as specified above shall also be allowed before the expiry of the compulsory period of the agreement/declaration provided the consumer pays the minimum charges/minimum consumption guarantee on the quantum of load reduced at the current rates for the unexpired period of agreement/declaration.(iii)The consumer will be required to deposit additional amount of security to bring the security at the current rates as may be in force from time to time.(iv)B & L form for the reduced load will be furnished by the consumer and carefully verified as per physical checking at site. The following methods will be adopted for ascertaining the capacity of motor(s)/checking the contracted load :(1)In respect of power consumers of 75 B.H.P. and above, a M.D.I. will be installed at the premises of the consumer and watched for ½ hour with full load running, and if the demand recorded is correct, the reduction may be allowed. The M.D.I. will be provided at the cost of the consumer and will remain installed permanently. The reading and re-setting of the same will be done every month at the time of meter reading. Meter readings of these consumers and re-setting of the demand meters shall be the duty of the Junior Engineer Incharge of the Section.(2)In respect of power consumer up to 75 B.H.P. the capacity of motor(s) will be ascertained with the help of frame sizes (which are governed by the I.S.I. specifications) and no load current.After checking the motor(s) as above, a distinctive mark shall be provided on the motor(s) to avoid the possibility of changing of motor(s) by the consumer at the later date.The details and parameters of the motor installed will be entered in the test report.(v)The existing agreement will stand terminated with effect from the date of allowing reduction in load and the consumer will be required to execute a fresh agreement for the reduced load effective from the date of allowing reduction in load.(vi)The reduction in load will be allowed after the execution of the agreement for the reduced load and completion of all formalities provided herein.(vii)Any request made by the consumer in future for load beyond the reduced load, will be treated as a new requisition and shall be considered in accordance with the priority fixed by the Board/Government from time to time.(viii)No reduction in line rental, being paid by the consumer, will be allowed and the consumer will continue to- pay the line rental as hitherto.(ix)No refund will be allowed to the consumer on account of the cost of line or sub-station which the consumer may have deposited initially at the' time of taking the connection.(x)If at a later stage, B.H.P. of the motor in actual operation at the time of checking is found to be higher than the declared B.H.P. (as entered in the new B & L form), the consumer will be liable to pay the full minimum consumption charges on the B.H.P. of the motor found to be in operation, from the date, reduction of load was allowed plus a penal charge of three times the minimum consumption charge leviable for the period from the date of declaration of change of motor. The consumer will be liable to be disconnected without notice if a higher B.H.P. is found to be in actual operation and shall remain disconnected till the full amount of the bill levied against him are deposited by him in the Board's office. In addition the consumer will be liable to be prosecuted for pilferage of energy from the Board's mains.(xi)The reduction of load under above conditions will be allowed by the Executive Engineer concerned. Cases not covered under above conditions will be allowed by the Chief Zonal Engineer concerned.Private Tube-wells Pumping Sets-(i)It will be ensured that the consumer has already completed the compulsory period of agreement.(ii)The consumer will deposit reduction charge for the quantum of reduction in B.H.P. allowed at the rate of Rs. 400.00 per B.H.P.However, reduction in load up to 2.5 B.H.P. will be allowed without charging Rs. 400.00 per B.H.P. if the application is made after expiry of the compulsory period of the agreement/declaration.A reduction in load up to 2.5 B.H.P. may also be allowed if the application by a consumer is made before the expiry of the compulsory period, provided he pays the fixed charges on the quantum of load reduced at the current rate for the remaining months of his agreement/declaration left in the expiry of compulsory period.(iii)Reduction to the extent of 2.5 B.H.P. at the maximum shall be allowed, but in no case the contracted load shall be reduced below 5 B.H.P.(iv)Where necessary the consumer will be required to deposit additional amount of security to bring the security at the current rate enforced by the Board from time to time.(v)The applicant in his application will invariably mention the name plate details of the existing motor(s) and the motor(s) to be installed.(vi)B & L form for the reduced load will be furnished by the consumer and carefully verified as per physical checking at site. The following methods will be adopted for ascertaining the capacity of motor(s) checking the contracted load :(1)The units consumption for running the tube-well for ½ hour with pump delivery valves fully open will be watched and recorded. For this purpose a properly tested 3 phase KWH meter will be connected in the L.T. consumption circuit and KWH recorded with the pump-set in operation with the delivery valve fully open will decide the connected B.H.P. of the motor.(2)After checking the motor(s) as above, distinctive mark shall be provided on the motor(s) to avoid the possibility of changing of motor(s) by the consumer at the later date.The details and parameters of the motor(s) installed will be entered in the test report.(vii)The existing declaration will stand terminated with effect from the date of allowing deduction in load and the consumer will be required to execute a fresh declaration for the reduced load with effect from the date of allowing reduction in load.(viii)Any request made by the consumer in future for load beyond the reduced load will be treated as a new requisition and shall be considered in accordance with the priority fixed by the Board/Government from time to time.(ix)No reduction in line rental, being paid by the consumer will be allowed and the consumer will continue to pay the line rental as hitherto.(x)No refund will be allowed to the consumer on account of the cost of line or sub-station which the consumer may have deposited initially at the time of taking the connection.(xi)If at a later stage. B.H.P. of the motor in actual operation at the time of checking is found to be higher than the declared B.H.P. (as entered in the new B & L form), the consumer will be liable to pay the full minimum consumption charges on the B.H.P. of the motor found to be in operation from the date the reduction of load was allowed, plus a penal charge of three times the minimum consumption charge leviable for the period from the date of declaration of change of motor. The consumer will be liable to be disconnected without notice if a higher B.H.P. is found to be in actual operation and shall remain disconnected till the full amount of the bill levied against him are deposited by him in the Board's office. In addition the consumer will be liable to be prosecuted for pilferage of energy from the Board's mains.(xii)The reduction in load under the above conditions will be allowed by the Executive Engineer concerned. Cases not covered. under the above conditions shall be allowed by the Superintending Engineer concerned.
