Section 27 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
27. Classification of consumers.
- Board may classify the consumers into various categories and subject to the provisions of Section 49 of the Electricity (Supply) Act, 1948, fix different tariffs and conditions of supply for different class of consumers. The classification shall be as follows:(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.(ii)Commercial - This category relates to supply of power to, premises which are utilised for business/commercial purposes with a contract demand up to and excluding 110 KVA where the non-domestic load exceeds 10% of the total connected load.(iii)Street lighting - This category refers to supply of power to a local authority or public body for providing street lights.(iv)Railway traction - This category refers to supply of power for Railway Traction. Supply shall be made at HT at 25 KV or 213 phase E H T at 132 KV or 220 KV depending upon necessity.(v)Irrigation planning and agriculture - This category refers to supply of power for pumping of water in Lift Irrigation, flow-irrigation and for lifting of water from wells, nallas, streams, rivulets, rivers, ponds, dug wells exclusively for agricultural purposes.(vi)Public waterworks and sewerage pumping - This category relates to supply of power for public water supply and sewerage pumping installations owned and operated by State Government, local bodies or their agents.(vii)General purpose - This category relates to supply of power for all general purposes comprising a mixed load and with a contract demand of and above 110 KVA where the non-domestic load exceeds 10% of the total connected load.(viii)Public institution - This category refers to supply of power to educational institutions including hostels, Government hospitals, dispensaries, Primary Health Centres, Charitable Dispensaries, religious institutions, Dhermasalas, electric crematoriums and non-commercial sports organisations.(ix)Small industries - This category refers to supply of power for industrial production purpose with a contract demand up to but excluding 22 KVA, where power is generally utilised as a motive force.(x)Medium industries - This category refers to supply of power for industrial production with a contract demand of and beyond 22 KVA, up to-and exceeding 110 KVA, where power is generally utilised as motive force.(xi)Large industries - This category refers to supply of power to industries with a contract demand of and above 110 KVA but up to and excluding 25000 KVA, where power is substantially utilised as a motive force for industrial production.(xii)Mini steel plant - This category refers to steel manufacturing units licensed to operate as mini steel plants with contract demand of 4444 KVA and above where power is ordinarily utilised in Induction/Arc furnances.(xiii)Power intensive industries - This category refers to industries where power is substantially utilised as raw material involving electrochemical and/or electro-melallurgical processes with a contract demand of and above 2000 KVA having a monthly operational use factor of 80%.(xiv)Heavy industries - This category refers to industries with a contract demand of 25000 KVA and above where power is substantially utilised as a motive force.(xv)Temporary supply - This category refers to supply of power to meet temporary needs on special occasions like marriage or other ceremonial functions, festivals, religious functions or for seasonal business or to meet any other temporary need provided that supply shall not exceed a period of six months.(xvi)Emergency supply in Captive Power Plants (CPP) - This category refers to supply for emergency assistance to the Captive Power Plants in the State for start up of the unit or to meet their essential auxiliary and survival requirements in the event of the failure of the CPP. Such emergency assistance shall normally be limited to 25% of the rated capacity of the largest unit in the CPP.
