Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

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

State of Uttar Pradesh - Section

Section 6 in The U.P. Electricity (Regulation of Distribution and Consumption) Order, 1977

6. Compulsory cut in consumption of energy and demand.

- [(1) An industrial consumer who has his own source of thermal generation of energy and that source by itself enables him to obtain the extent of power or more which is allowable to him form time to time by Uttar Pradesh State Electricity Board, shall observe a power cut of 100 per cent on the power supplied by Uttar Pradesh State Electricity Board.
(2)In respect of electrical energy consumed by the following industries having a load above 100 BHP/100KVA/75KW receiving power from the Uttar Pradesh State Electricity Board, a power cut mentioned against each shall be observed by them in their highest demand recorded in any single month during the twelve months from April 1983 to March 1984, or contracted demand, whichever is less and also on maximum energy consumed in any month during the above period:
Fertilizers 30% (per cent)
Cement, BHEL Units, I.D.P.L.,Rishikesh/Dehradun 50% (per cent)
Provided that the permissible demand after the cut shall in no case be less than 100 BHP/100 KVA/75 KW.
(3)All continuous and non-continuous process industries (excluding atta chakkies, automobile service and air filling stations, sugar mills, cold storages, petrol pumps) and also industries in sub-clause (2) shall not use three-phase power for three days in a week as specified in Schedule "A" for each district:Provided that the above industries shall be allowed three-phase power up to 10 per cent of their highest demand recorded in any month during April 1983 to March 1984, or contracted demand, whichever is less, and also energy to this extent during the period on the closure days for the purpose of light and fan, water supply and workshop.
(4)All rolling and re-rolling mills receiving power from Uttar Pradesh State Electricity Board shall use energy for 8 hours only every day during the period specified by the Uttar Pradesh State Electricity Board from time to time.
(5)All ore/induction furnaces receiving power from Uttar Pradesh State Electricity Board shall use energy for 10 hours per day only in alternate weeks in accordance with directions issued by the Uttar Pradesh State Electricity Board from time to time:Provided that to the said ore/induction furnaces and rolling and re-rolling mills mentioned in clauses (4) and (5), the consumption of power up to 10 per cent of the demand recorded during the 12 months from April 1983 to March 1984, or the contracted demand, whichever is less, and also energy to this extent during the above period shall be allowed during the hours, the supply is not available for manufacturing purposes to meet the requirements of light and fan, tube-wells, repair workshop cranes, blowers, twisting machines and scrap processing machines.
(6)Power cuts under sub-clauses (3), (4) and (5) shall not be applicable in Hill region comprising Almora, Pithoragarh, Tehri-Garwal, Uttar Kashi, Chamoli, Naini Tal and Dehra Dun districts.] [Substituted by (Sixth Amendment) Order, 1984, dated 24.10.1984.]