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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(c) in The U.P. Electricity (Regulation of Distribution and Consumption) Order, 1972

(c)For working out the average monthly consumption in KW hours the load factor in respect of new connections shall be assessed having regard to the nature of the industry and the consumption in relation to the contract demand shall be worked out on the basis of such assessed load factor. It shall then be reduced by 25 per cent, to prescribe the ceiling of consumption each month to that particular consumer. The assessment of load factor shall be done by the supplier of electricity and shall be binding on the consumer.