Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(i) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995

(i)Domestic - This category relates to supply of power to residential premises for domestic purposes only. This shall also include supply to occupants of flats in multi-storeyed buildings/residential colonies receiving bulk power at single point for domestic purposes and for distribution provided the connected load for non-domestic purposes does not exceed 10% of the total connected load. In case the non-domestic load exceeds 10% of the total connected load, they shall be treated as commercial or general purpose consumers. This shall not cover establishments which have no separate metering arrangement for domestic consumers residing in their residential colonies.