Section 13 in General Conditions of Tariff and Schedules of Tariff
13. Seasonal Industries :-
(a)Seasonal industries means, industries/factories which by virtue of nature of their production, work during part of the year upto maximum of 9 months during the period of 1st Sept. to 31st May next year.(b)The Board have approved the following industries as seasonal industries keeping the above general criteria in view :-(i)all Cotton Ginning, Pressing & Bailing Plants.(ii)All Rice Shellers/Huller Mills.(iii)All Rice Bran Stablisation Units (without T.G. Sets).Note. - Rice Bran Stablisation Units having T.G. Sets, Ice Factories, Ice Candy Plants shall not be treated as seasonal industries.(c)(i)For exclusive seasonal industries in para (b) above, billing shall be done/Monthly Minimum Charges levied for the period these industries work during seasonal period of 9 months (from 1st Sept. to 31st May next year). However, this working period shall be taken minimum of 4½ months for the purpose of billing/levy of MMC. Industries which work for more than 9 months and upto 12 months billing shall be done/monthly minimum charges levied on full sanctioned load with rate of MMC as applicable to these industries for the seasonal period of 9 months (i.e. from 1st Sept. to 31st May next year) and for the remaining three months (i.e. 1st June to 31st Aug.) billing shall be done/Monthly Minimum Charges levied on full load with rate of M.M.C. as applicable to general industrial consumers. Rate of Monthly Minimum charges shall be as given in Schedule of tariff for Large Supply/Medium Supply/Small Power and as applicable (depending upon sanctioned load) in Clause Monthly Minimum Charges.(ii)For mixed type of load industries, comprising load of seasonal industry and general industry, billing shall be done/Monthly Minimum Charges levied on full sanctioned load for the period seasonal industry runs. MMC on full sanctioned load as applicable to Rice Shellers/Cotton Ginning/Rice Bran Stablisation Units shall be applicable during the seasonal period, subject to minimum of 4½ months. For the remaining period when seasonal load is disconnected, MMC on the basis of general industrial load actually being utilised by the consumer (not less than 100 KW) shall be leviable. Industries found running seasonal load after having got disconnected the same and intimation having been given to the SDO/Operation shall be liable to pay Monthly Minimum Charges as applicable to Rice sheller/Cotton Ginning/Rice Bran Stablisation Units for full period of 12 months. Also in case the load actually being utilised during off seasonal period is found to have exceeded the load fixed for off seasonal period, the load surcharge shall be leviable. For L.S. consumers in case the actual demand recorded during off-seasonal period increases the pro rata demand fixed for off-seasonal period, Demand Surcharge shall be leviable.(iii)For consumption during the off-season by exclusive seasonal industry, the same shall be charged as per off-seasonal rates under the relevant Schedule of Tariff.(d)(i)The consumer having exclusive seasonal load/mixed type load shall serve a 10 days advance Notice before closing/starting of the seasonal industry/load to local office.(ii)The consumer shall give an undertaking not to run his seasonal installation (load) during off-season.
