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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(e) in The U.P. Electricity Supply (Consumers) Regulations, 1984

(e)'Contracted demand' means the maximum demand stipulated in the agreement of the consumer which he is entitled to create on the system of the supplier irrespective of his connected load, and pending execution of the formal agreement by the consumer, the load sanctioned to the consumer;