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State of Tamilnadu - Section

Section 5 in Tamil Nadu Revision of Tariff Rates on Supply of Electrical Energy Act, 1978

5. Repeal.

(1)The statutory order in so far as it relates to tariff rates on supply of electrical energy for agricultural and non-agricultural purpose is hereby repealed.
(2)The provisions of the Tamil Nadu General Clauses Act, 1891 (Tamil Nadu Act I of 1891), shall apply to the repeal of the said statutory order, as they apply to the repeal of a Tamil Nadu Act.The Schedule(See section 3)
Part A-High Tension Supply
High Tension Tariff -I:
Industrial Establishments, Registered Factories,Tea Estates, Textiles, Railway Tractions, Caustic Soda, CalciumCarbide, Aluminium and Fertilisers.
    Rate per KWH. Rate per KVA of maximum demand per month.
    (in paise) (in rupees)
    (1) (2)
Madras Metropolitan Area …. …. …. 38 30
Non-Metropolitan Area …. …. …. 33 30
Tariff concessions for High Tension Industriescoming under the High Tension Tariff-I:-
(i)(a) In the case of New High TensionIndustries, the following concessional tariffs shall be chargedfor the first five years after the commencement of production:
For the first three years …. …. …. 66 2/3 per cent of the High Tension Rates.
For the fourth year …. …. …. 80 per cent of the High Tension Rates.
For the fifth year …. …. …. 90 per cent of the High Tension Rates.
For the sixth year …. …. …. Full tariff.
The above concession shall apply to both unit rates and maximum demand charges. This concession shall not, however, be applicable to a consumer who utilises power from his own generating units or makes other arrangements for production purposes and utilises the power supplied by the Board for auxiliary purposes only. The above concessions shall not apply from the year when the Industry starts earning profits.Explanation 1. - This tariff concession is applicable only once to a consumer for a new industrial undertaking and will not be available for any subsequent expansion or diversification of production.Explanation 2. - If a consumer starts a branch mill for manufacture of the same products, the branch mill is not eligible for the concession:Provided that in the area comprising the satellite town of Maraimalai Nagar, New Town, developed by the Madras Metropolitan Development Authority, a consumer will be eligible for the concession once irrespective of whether he has availed of it outside Maraimalai Nagar earlier or whether he would be otherwise considered a branch mill under Explanation 2.
(i)
(b)New Industries, which work night shift and existing industries which newly introduce night shift (i.e.) between 9-30 p.m. of a day and 5-30 a.m. of the next day, will be given a further concession as indicated below:-
Explanation. - For the purpose of this clause, "existing industries" mean an industry which has not completed five years from the date of commencement of production and which is still eligible to the concessional tariff rate.Forty per cent of the appropriate rate for energy only consumed during night shift for a period of five years during the seven months from July to January:Provided that in respect of those having one day shift, the night shift concession will stand reduced from forty per cent to twenty per cent:Provided further that in respect of those having two day shifts no night shift concession will be available.This concession shall apply to energy rate arrived at after giving the concession referred to in item (i)(a) for New Industries.
(i)
(c)New Industries in and around Mettur Township which avail of power only during the irrigation season, i.e., from 15th July to 15th January shall be given a tariff reduction of twenty-five per cent. This concession shall be in addition to the other concessions applicable to the New Industries mentioned in items (i)(a) and (b) above. If such industries take power during non-irrigation season, this concession shall not be applicable.
(i)
(d)New Industries to be set up in industrially under developed areas notified as such by the Government will be given a reduction of fifteen per cent of the tariff for the first five years from the date of commencement of production. This will be over and above the concessions to New Industries specified in items (i)(a) and (b) above.
(ii)In all cases of High Tension Supply under High Tension Tariff-I the connected load under lighting and other non-industrial purposes including appliances but not for resale must not exceed the prescribed limit as detailed in items (iv) and (v) below. If any excess under lighting and non-industrial load cannot be segregated or brought within the prescribed limit then the whole consumption in the service shall be charged under High Tension Tariff VII.
(iii)The New Industries to be set up in the Madras Metropolitan Area shall not be eligible for any tariff concessions.
(iv)In all contracts, for power supply at High Tension Tariff-I, the connected load under lighting and other non-industrial purposes including appliances but not for resale must not exceed the following prescribed limits:-
For approved demand upto 1,000 KVA ... ... ... 15 per cent.
1,001 KVA to 2,500 KVA ... ... ... 150 KVA or 10 per cent whichever is higher.
2,501 KVA to 5,000 KVA ... ... ... 200 KVA or 8 per cent whichever is higher.
Above 5,000 KVA ... ... ... 400 KVA or 5 per cent (subject to a maximumlimit of 1,000 KVA).
A separate meter shall be installed for this purpose. If the load is within the prescribed limit, the consumption in the service shall be charged at High Tension Tariff-I. Any excess load above the prescribed limit shall be charged under High Tension Tariff-VII. The consumer shall utilize the energy for lighting and non-industrial purposes solely for bona fide purposes of the factory and its industrial activities. The Chief Engineer shall be the final authority in deciding the bona-fide nature of these purposes. In the case of supply under High Tension Tariff-I, the usage of electricity for bonafide purposes of lighting, heating and power loads in the residential quarters within the factory or estate premises shall be metered separately by the consumer, taking High Tension Supply and paid for to the Board at Low Tension Tariff-I. The units so metered shall be deducted from the total number of units registered in the main meter of the High Tension Supply for billing purposes.
(v)If a consumer availing High Tension Supply under this tariff does not, for any reasons, utilise the power load for more than thirty days, then the energy utilised in the service for lighting and non-industrial purposes shall be billed under High Tension Tariff-VII.
High Tension Tariff II:Recognised Educational Institutions, Hostels run by recognised Educational Institutions, Government Hospitals, actual places of public worship, Orphanages, Public Libraries, Water works, Public lighting and such other Institutions declared by the Government from time to time.
    Rate per KWH (in paise) Rate per KVA of maximum demand per month(inrupees)
    (1) (2)
Madras Metropolitan Area … 38 30
Non-Metropolitan area ... 33 30
High Tension Tariff III:Licensees
Madras Metropolitan Area … 38 30
Non-Metropolitan area ... 33 30
High Tension Tariff IV:
  Rate per KWH (in paise)
Lift Irrigation Co-operative Societies forAgriculture 15
High Tension Tariff V:Supply to Salem Steel Plant, Heavy Water Plant and Madras Atomic Power Project shall be charged at Supply End cost.High Tension Tariff VI:Supply to Pondicherry State shall be at the rate charged by Neyveli Lignite Corporation to the Tamil Nadu Electricity Board PLUS ONE PAISE per KWH as wheeling charges.High Tension Tariff VII:All categories of consumers not covered under High Tension Tariffs I, II, III, IV, V and VI.
    Rate per KWH (in paise) Rate per KVA of maximum demand per month (inrupees)
    (1) (2)
Madras Metropolitan Area … 42 35
Non-Metropolitan area ... 37 35
Provided that the Industries requiring High Tension Supply during the construction period will be charged under this Tariff.General provisions applicable to consumers covered under High Tension Tariffs I to VIIHigh tension consumers availing a maximum demand above 5,000 KVA (Plus 2 per cent marginal adjustment) should avail extra high tension supply within six months if the above limit of 5,000 KVA is exceeded by sanction. In case, the consumer, whose sanctioned demand so exceeds the above limit of 5,000 KVA does not avail extra high tension supply in place of high tension supply, the consumer shall be charged an extra levy of three paise per KWH (over and above the normal tariff) for the entire energy consumed.