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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(c) in General Conditions of Tariff and Schedules of Tariff

(c)Where in case of (i)(a) & (b) above, consumers having one or two induction furnace transformer(s) install two or more furnaces with charge-over-swtich(s) in between the furnaces with the prior approval of the competent authority, so that only one furnace works at a time from the feeding induction furnace transformer, the capacity of the feeding transformer in case (i)(a) and higher rating of one or more Induction Furnaces in case (i)(b), as applicable, shall be reckoned for the purpose of working out connected load.
(ii)In cases where the consumers have installed rectifier transformer for electrolysis, the input capacity of rectifier transformer should be taken as connected load.
(iii)The stand by or spare energy consuming apparatus installed through change-over-switch shall not be included in the connected load provided that :-