Section 6 in The U.P. Electricity (Regulation of Supply, Distribution, Consumption and Use) Order, 1977
6. Compulsory cut in consumption of energy and demand.
(a)(i)In respect of electrical energy consumed by all large and heavy power industrial consumers receiving power at 33KV and above, excepting fertilizers, from the U.P. State Electricity Board a cut of 50 per cent in their monthly consumption of electricity both in respect of energy and demand shall be exercised :Provided that where any such industrial consumer has his own source of generation of energy which alone enables him to obtain 50 per cent, or more of his total consumption, then a cut of 100 per cent, in the energy supplied by the Uttar Pradesh State Electricity Board shall be exercised.(ii)All are furnaces, induction furnaces, Rolling and Re-Rolling Mills receiving power at 33KV or below from the Uttar Pradesh State Electricity Board shall use energy for 12 hours only every day, from 8.30 p.m. to 8.30 a.m. next day for the duration of this Order.(iii)All other continuous process industrial power consumers (listed in Annexure 2), as well as textile mills receiving power at 33 KV and below from Uttar Pradesh State Electricity Board, excluding oxygen and medicines for medical purposes shall observe a block closure of 10/11 days in a month, such industries shall be divided into 3 groups and as per Schedule "C" to this Order and shall be required to close their process for 10 days followed by working period of 20/21 days into rotation so, however, light and fan consumption to the limit of 5 per cent, of the contracted load shall be allowed in the period of block closure of such industries except that in relation to such industries, where block closure is technically not feasible due to the process involved they shall be subject to a power cut of 33 per cent, in their monthly consumption both in energy as well as in demand after obtaining express order in this behalf from the Uttar Pradesh State Electricity Board :Provided that where any such industrial consumer has his own source of generation of energy then during the period he is supplied energy by the Uttar Pradesh State Electricity Board in accordance with Schedule "C" as above he shall observe a power cut to the extent of the installed capacity of such source of generation.(iv)No consumer including Government owned offices and establishments shall display or cause to display any decorative or ornamental or advertising lights, neon signs on any shop or commercial establishments or factory except on their one board during the normal hours of business.(v)All consumers using air-conditioning or humidification plants in offices, hotels, commercial and private establishments shall observe 25 per cent cut in their monthly energy consumption.(b)For purposes of working out the monthly consumption in kilowatt hours the average of 3 highest consecutive monthly consumption for the calendar year 1976 shall be taken into account. All consumers shall work out the average themselves on the basis of the electrical energy rendered to them.(c)For purpose of working out admissible maximum demand during the month the average of highest 3 consecutive maximum demand registered during calendar year 1976 shall be considered :Provided firstly -That if any consumer is found at any point of time to have failed to exercise the aforesaid cut to the prescribed extent above the establishment shall be liable to be summarily disconnected under orders of any of the officers referred to in Clause 9 appearing hereafter for such number of days as are arrived at by dividing the excess number of kilowatt hours actually drawn with the figures of daily permissible kilowatt hours based on the aforesaid limit and in addition for every excess demand created over and above aforesaid limit penalty at the rate of rupees 50 per KVA in addition to the governing rates shall be charged extra :Provided secondly -(i)That in the case of a factory or commercial establishment engaged in the production or manufacture of goods requiring continuous process the consumer shall have the right to adjust the excess consumption in the monthly billing period next day following, and(ii)That in other cases where the excess consumption is not more than 10 per cent the consumer shall have the right to adjust this excess in the billing period next following monthly or two monthly, as the case may be.(d)For working out the average monthly consumption in kilowatt hours the load factor in respect of new connection shall be assessed having regard to the nature of the industry and the consumption in relation to the contract demand shall be worked out on the basis of such assessed load factor. It shall then be reduced by 50 per cent, to prescribe the ceiling of consumption each month in relation to the particular consumer. The assessment of load factor shall be binding on the consumer. In respect of extensions of the load of existing connection the actual load factor worked out on the basis of the highest average monthly consumption of three consecutive months during the period of January 1, 1976 to December 31, 1976 shall be taken into account on the basis of the load factor so arrived at the consumption in respect of additional contract demand shall be determined and then ceiling of consumption for each month for the consumer in regard to the additional load:Provided that shortfall in any month in consumption below the prescribed ceiling shall not be allowed to be carried forward to subsequent months.
