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State of Jharkhand - Section

Section 21 in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005

21. Powers to remove difficulties.

- If any difficulty arises in giving effect to any of the provisions of these Regulations, the Commission may be general or special order, direct the Distribution Licensee, the Forum and the Ombudsman to take suitable Action, not being inconsistent with the Electricity Act, 2003, which appears to the Commission to be necessary or expedient for the purpose of removing difficulties.Power to amend:-The Commission may, at any time vary, alter, modify or amend any provision of these Regulations.[ANNEXURE-I [As per Amendment issued by Jharkhand State Gazette Notification No.- 501 Dated - 01/09/2010.]]Assessment of energy in cases of theft
1.1The assessment formula for calculation of the consumption due to theft of electricity shall be as under:-Units assessed = L x D x H x FWhere,L is load (Connected load found in the consumer's premises during the course of inspection) in kW;D is the period of assessment in days;H is the average number of hours per day of power supply made available in the distribution mains feeding the consumer. It will be based on hours of supply recorded in the meter of the consumer/ check meter of the consumer /meter of the distribution transformer, supplying power to the assessee/ meter on the feeder installed in the power sub-station, supplying power to the assessee/ records available in the power sub-station or grid sub-station;F is load factor, which shall be taken for different categories of use as given below:
S. No. Particulars Load factor (%)
1 HT (including load above 75 kW for non domesticand above107 HP or 100 kVA for industries on LT) 100.00%
2 LT Industrial(107 HP or 100 kVA) 75.00%
3 Non- domestic (upto 75kW) 50.00%
4 Domestic (upto 75 kW) 40.00%
5 Domestic HT (including load above 75kW on LT) 40.00%
6 Agriculture 50.00%
7 Water supply 50.00%
8 Street light 50.00%
9 Direct theft - All categories 100.00%
Assessment of energy in case of temporary connection
1.2In the case of temporary connection, the assessment of units consumed for theft of electricity shall be done as under:Units assessed = L x D x HWhere,L = Load (found connected at the time of inspection) in kW;D = Period of assessment in days; andH = 6 hours for agriculture connections and 12 hours for others.[As per Amendment issued by Jharkhand State Gazette Notification No.- 501 Dated - 01/09/2010.][As per Amendment issued by Jharkhand State Gazette Notification No.- 501 Dated - 01/09/2010.]