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State of Bihar - Section

Section 5 in Schedule for Retail Tariff Rates and Terms and Condition of Supply for FY, 2006-07

5. Shunt Capacitor Installation. - (a) Every LT consumer (except agriculture connection having load upto 5 HP) whose connected load includes induction motor of capacity of 5 HP and above, shall arrange to install low tension shunt capacitors of appropriate capacity at his cost across terminals of his motor (s). The consumer shall ensure that the capacitors installed by him are properly matched with the actual rating of the motor so as to ensure power factor of 90%.

(b)All LT consumers having welding transformers will be required to install suitable shunt capacitor (s) of adequate capacity so as to ensure power factor of not less than 90%.(c)The capacitors shall be of standard manufacture and meet the Bureau of Indian Standards specification.(d)Consumers not complying to above shall be liable to pay a surcharge of 5% (five percent) of the billed amount excluding DPS till the capacitors are installed.(e)Any LT consumer (except agricultural connection having load upto 5 HP) who fails to maintain power factor of 90% in any month shall pay a surcharge of 5% (five percent) of the billed amount excluding DPS till the defective capacitors are replaced and power factor of 90% is maintained.(f)No new supply to LT installations having induction motor of 5 HP and above or welding transformers will be released unless shunt capacitors are installed to the satisfaction of the Board.(g)The appropriate ratings of shunt capacitor to be installed on the motors of different ratings are provided in the "Electric Supply Code" issued by the Commission.Part-B High Tension Supply
System of supply : High Tension-Alternating Current, 50 cycles, Three Phase at 11KV/6.6 KV and above.
1.1HTS-I (11 KV/6.6 KV).- Applicable for supply for use in installations with a minimum contract demand of 75 KVA and maximum contract demand of 1500 KVA.Character of service : AC, 50 cycles, 3 phase at 11 KV or 6.6 KV.Tariff rates
Demand chargeRs./KVA/Month of billing demand Energy chargesPaisa/KWh
180 All units-425
(i)The billing demand shall be the maximum demand recorded during the month or 85% of the contract demand whichever is higher.
(ii)Minimum base energy charge will be billed on the basis of energy consumption at a load factor of 30% and power factor of 90% on contract demand payable at 425 P/unit, monthly.
(iii)Surcharge of 7.5% will be levied on the demand and energy charges for supply at 6.6 KV.
(iv)If any month the recorded maximum demand exceeds 110% of contract demand, that portion of the demand in excess of the contract demand will be billed at twice the normal charges.
1.2HTS-II (33 KV).- Applicable for use in installations with a minimum contract demand of 1000 KVA and maximum contract demand of 10,000 KVA.Character of service : AC, 50 cycles, 3 phase at 33 KV.Tariff rates
Demand chargeRs./KVA/Month of billing demand Energy chargesPaisa/KWh
175 All units-420 P.
(i)The billing demand shall be the maximum demand recorded during the month or 85% of the contract demand whichever is higher.
(ii)Minimum base energy charge will be billed on the basis of energy consumption at a load factor of 35% and PF of 90% on contract demand payable at 420 P/unit monthly.
(iii)If in any month the recorded maximum demand exceeds 110% of contract demand, that portion of the demand in excess of the contract demand will be billed at twice the normal charges.
1.3HTS-III (132 KV).- Applicable for installations with a minimum contract demand of 7.5 MVA.Character of service : AC, 50 cycles, 3 phase at 132 KVTariff rates
Demand chargeRs./KVA/Month of billing demand Energy chargesPaisa/KWh
170 All units-415
(i)The billing demand shall be the maximum demand recorded during the month or 85% of the contract demand whichever is higher.
(ii)Minimum base energy charge will be billed on the basis of energy consumption at a load factor of 50% and PF of 90% on contract demand payable at 415 P/unit, monthly.
(iii)If in any month the recorded maximum demand of the consumer exceeds 110% of the contract demand, that portion of the demand in excess of the contract demand will be billed at twice the normal charges.
1.4HTSS (11 KV/33 KV).- The tariff is applicable for supply of electricity to all consumers who have contract demand of 300 KVA and more for induction furnace loads. This tariff will not apply to castings units having induction furnace of melting capacity of 500 Kg and below.Character of service : AC, 50 cycles, 3 phase at 33 KV/11 KVTariff rates
Demand chargeRs./KVA/Month of billing demand Energy chargesPaisa/KWh
750 All units-135 P
(i)Minimum monthly charges at Rs. 1101 per KVA of contract demand, per month shall be payable on monthly basis. Minimum hours of supply will be 630 hours per month. If for any particular month the hours of supply are less than the minimum assured hours of supply as shown above then the minimum monthly charges for the month will be-
Rs.| (| 750 +| 351 x Actual hours of supply630 x Actual hours of supply| )
(ii)The billing demand shall be the maximum demand recorded during the month or the contract demand whichever is higher.
(iii)If in any month the recorded maximum demand of the consumer exceeds 110% of contract demand that portion of the demand in excess of the contract demand will be charged at twice the normal charges.
1.5Railway Traction Service.- Applicable to Railway Traction loads onlyTariff rates
  Demand chargeRs. /KVA/ Month of billing demand Energy chargesPaise/unit
RTS-I
25 KV supply Rs. 160 All units-444 P
RTS-II
132 KV supply Rs. 160 All units-438 P
(i)The billing demand shall be the maximum demand recorded during the month or 85% of the contract demand whichever is higher.
(ii)The minimum base energy charge will be billed on the basis of energy consumption at a load factor of 25% and PF of 90% on contract demand payable at 444/438 P/unit.
FPPCA will be extra as applicable for all HT categories including Railway traction service.Terms and Conditions of HT Tariff