Karnataka Electrical Inspectorates (Powers, Functions And Levy Of Fees)
(Amendment) Rules, 2025
[27th
January 2025]
PREAMBLE
In exercise of the powers
conferred by section 180 read with sub-section (3) of section 162 of the
Electricity Act, 2003 (Central Act No. 36 of 2003), the Government of Karnataka
hereby makes the following rules to amend the Karnataka Electrical Inspectorates
(Powers, functions and levy of fees) Rules, 2018, namely:-
Rule 1. Title and commencement.
(1)
These rules may be called the Karnataka
Electrical Inspectorates (Powers, functions and levy of fees) (Amendment)
Rules, 2025.
(2)
They shall come into force from the date of
their publication in the official Gazette.
Rule 2. Amendment of Schedule-II.
(1)
In the Karnataka Electrical Inspectorates
(Powers, functions and levy of fees) Rules, 2018, for Schedule-II, except
Appendix, the following shall be substituted, namely:-
"Schedule-II
LEVY
OF FEES
Part-I
(1)
Fee for Initial inspection
(a)
Fee for initial inspection, examination or
tests of any electrical installation made under the provisions of the Act and
any rules and regulations made there under, shall be levied in accordance with
the rates specified in the schedule appended and collected from the persons
mentioned in scales A to H in the Part II of Schedule-II thereto:
Provided that, where, in the
opinion of the Inspector, re-inspection, examination or tests of installation
is necessitated by the neglect or failure to complete the electrical works or
on account of non compliance of the orders of the Inspector or on account of
breach of any Act or rule or regulation within stipulated period, the fee for
such re-inspection, examination or tests shall be fifty percent of the fee
specified against such class of consumer or installation detailed in the
scales.
Provided further that, if an
extension or an alteration to the installation is made since the date of last
initial or periodical inspection, examinations, or tests of installation
necessitates another inspection, test or examination of the installation,
separate applicable fee shall be levied for such extension or alteration in
accordance with the rates specified and collected from the persons mentioned in
the said scales.
(b)
Fee for inspection of cinemas and video
installation shall be levied in accordance with the rates specified in scales
ZC in the Part II of the Schedule-II thereto.
(2)
Fee for periodical inspection
(a)
Fee for the periodical inspection,
examination, or tests of installation, made under the provisions of the Act,
and any rules and regulations made there under, shall be levied in accordance
with the rates specified for the same and collected from the persons mentioned
in scales I to O in the Part II of ScheduleII thereto:
Provided that, where in the
opinion of the Inspector, a second or subsequent inspection, examination or
tests of installation is necessitated by the neglect or failure to complete the
electrical works or on account of non compliance of the orders of the Inspector
or on account of breach of any Act or rule or regulation, the fee for such
second inspection, re-inspection, examination or tests shall be fifty percent
of the fee specified in the scale.
(b)
Fee for periodical inspection, examination,
or tests of installation belonging to Government owned electricity supply
companies (ESCOMS), KPTCL, KPCL and Hukkeri Co-operative Society shall be
levied in accordance with the rates specified for the same and collected as per
the scale ZB in the Part II of Schedule-II there to:
Provided that, where, in the
opinion of the Inspector, a second or subsequent inspection, examination or
tests of installation is necessitated by the neglect or failure to complete the
electrical works or on account of non compliance of the orders of the Inspector
or on account of breach of any Act or rule or regulation within stipulated
period, the fee for such second inspection, re-inspection, examination or tests
shall be fifty percent of the fee specified against such class of consumer or
installation detailed in the scales.
(3)
Fee for scrutiny and approval of electrical
installation drawings: Fee for scrutiny and approval of electrical installation
drawings shall be levied in accordance with the rates specified in scale Z in
the Part II of this Schedule.
(4)
Fees for change of ownership or firm name of
the electrical installation and dismantling approval: Fee for the services of
an inspector requested by the consumer or by a member of the public shall be
levied in accordance with the rates specified in scales ZA in the Part II of
this Schedule-II thereto. These installations shall be treated as independent
installations for the purpose of inspection.
(5)
Fee for the services of an inspector as per
the specific requests by the consumer or by a member of the public: Fee for the
services of an inspector requested by the consumer or by any public shall be
levied in accordance with the rates specified in scales P to ZA in the Part II
of this Schedule thereto. These installations shall be treated as independent
installations for the purpose of inspection.
(6)
Exemption from the levy of inspection fee:
Inspection and certification of installations for the purpose of visit of VVIPs
are exempted from the levy of inspection fee.
Note: For the purposes of
levy of inspection fees KVAR rating shall be treated as KVA and wherever
necessitates power factor shall be taken as 0.8.
(7)
Remittance of fee:
(a)
The fees specified may be remitted prior to
or at the time of inspection, examination, or test in case of initial or
periodical inspection and in any case within ten days from the date of
periodical inspection, examination or test into any Government Treasury of the
State through payment gateway the Head of Account as below, and the challan or
receipt shall be forwarded to the concerned officer forthwith.
(b)
Any amount due to the Government, in excess
of the demand already made shall be remitted within ten days from the date of
receipt for the same.
Non-Plan 0043: Taxes and
Duties on Electricity
|
Sl. No
|
Particulars
|
Head of Account
|
|
1
|
Electricity Tax on consumption or sale of Electricity.
|
0043-00-101-0-01
|
|
2
|
Fee for inspection of electrical installation.
|
0043-00-102-0-01
|
|
3
|
Fee for the inspection of Cinemas
|
0043-00-103-0-01
|
|
4
|
Fee for fresh or renewal of electrical Contractor
Licenses or supervisor or wiremen permits
|
0043-00-800-0-01
|
|
5
|
Fee for the inspection of Lifts, Escalators, etc
|
0043-00-800-0-02
|
|
6
|
Others
|
0043-00-800-0-03
|
|
7
|
Fee collected for the Examination under licensing Rules
and cinema operator Rules
|
0043-00-800-0-06
|
(8)
Recovery of arrears of fee: All sums payable
as fees under this rule shall be recoverable as arrears of land revenue.
PART-II
FEES
FOR INITIAL INSPECTIONS
SCALE-A
For an inspection or test of
any generating station, receiving station or other place in which energy is
generated, transmitted, received or distributed at a rate exceeding two hundred
and fifty watts and one hundred volts,-
|
Sl. No.
|
Capacity
|
Fees in Rupees
|
|
(1)
|
Domestic lighting installations in residential premises
with 10 KW and below
|
150/-
|
|
(2)
|
For cases other than mentioned in item (1)
|
|
A
|
Up to and including 10KVA
|
800/-
|
|
B
|
Above 10KVA Upto100 KVA
|
1500/-
|
|
C
|
Above 100KVA Up to 500KVA
|
2500/-
|
|
D
|
Above 500KVA Up to 1000KVA
|
5000/-
|
|
|
E(i)
|
Above 1000KVA Up to 5000KVA
|
10000/-
|
|
|
E(ii)
|
Above 5000KVA for every additional 1000KVA or part
thereof in excess of 5000KVA
|
An additional fee of Rs.1000/- per 1000KVA shall be
levied in excess of E(i) above.
|
NOTE: 1. In the case of
generating station or other place in which energy is generated, the fee shall
be paid by the supplier or the Pearson generating energy. In the case of a
receiving station, the fee shall be paid by the owner.
2. The fee shall be levied
separately for individual equipment.
Explanation:- For the
purpose of said note "Equipment" means Capacitor Bank in outdoor
substations, Generators, Power or Distribution or Furnace or Unit Ratio
Transformer (Excluding Welding and Instrument transformers)
3. In case of Solar
Installations, the total capacity of inverters connected to the inverter
transformer shall be considered as one generating unit for the purpose of
calculation of fees.
SCALE-B
(a)
For an inspection, examination or test made
in pursuance of the regulations or under any applicable rules made under the
Act, where energy is or is about to be supplied or used at extra high, high and
medium voltage except in the cases to which scales A, C to H of this schedule
specifically refer,-
|
Sl.No.
|
Capacity
|
FeesinRupees
|
|
(1)
|
Up to and including 5KW
|
300/-
|
|
(2)
|
Above 5KW up to 50KW
|
600/-
|
|
(3)
|
Above 50KW up to 100KW
|
2000/-
|
|
(4)
|
Above 100KW up to 500KW
|
3000/-
|
|
(5)
|
Above 500KW up to 1000KW
|
4000/-
|
|
(6)(i)
|
Above 1000KW up to 5000KW
|
10000/-
|
|
(6)(ii)
|
Above 5000KW for every additional 1000KW or part
thereof
|
An additional fee of Rs. 1000/- per 1000KW shall be
levied in excess of 6(i) above
|
(b)
For inspection of Multi - Storied building
(more than Fifteen meters in height from ground level to roof level) in
pursuance of the regulation or under any applicable rules made under the Act,-
|
Sl. No.
|
Capacity
|
Fees in Rupees
|
|
(1)
|
Multi-storied Building up to six floors including
basement and ground floors(for each block of a building)
(a) Residential Building
(b) Non-residential Building
|
(a) 5000/-
(b) 8000/-
|
|
(2)
|
Multi-storied Building having more than 6 Floors upto
15 Floors including basement and ground floors. (for each block of a
building)
(a) Residential Building
(b) Non-residential Building
|
(a) 10000/-
(b) 15000/-
|
|
(3)
|
Multi-storied Building having more than 15 floors up to
25 Floors including basement and ground floors. (for each block of a building)
(a) Residential Building
(b) Non-residential Building
|
(a) 15000/-
(b) 20000/-
|
|
(4)
|
Multi-storied Building having more than 25 floors
including basement and ground floors. (for each block of a building)
(a) Residential Building
(b) Non-residential Building
|
(a)20000/-
(b)25000/-
|
|
(5)
|
For any addition or alteration to the Multi Storied
Building per floor.
|
5000/- or Maximum of Rs.25000/-
|
Note: for both (a) and (b):
(1)
The fee shall be paid by the owner to whom
energy is or is about to be supplied.
(2)
Separate fee shall be levied for inspection
of X - rays, Neon Sign, Lifts, substation and stand by generators according to
the respective scale of fees.
(3)
The fee is inclusive of connected switchgear
and cables.
(4)
For H V Motor load, fees shall be levied separately
for individual equipment,
(5)
For MV load (i.e. Motor, welding transformer
etc) fees shall be levied on the total connected load on each MCC of every
transformer or Generator.
(6)
Buildings having combination of both
residential and non-residential shall be considered as non residential for the
purpose of levy of fees.
SCALE-C
Fee for an inspection,
examination or test of any electrical installation, appliance or apparatus
(other than a generating station or a receiving station for which a separate
fee will be charged under Scale-A in a factory as under the Factories Act (Central
Act 63 of 1948) to which energy is supplied by the ESCOMS or Licensee or in
which energy is generated,-
|
Sl.No
|
Capacity
|
Fees in Rupees
|
|
(1)
|
For power
|
Fees as per Scale B shall be levied.
|
|
(2)
|
For lighting or for purposes other than power (provided
no fees under this item shall be charged in respect of an electric
installation appliance or apparatus in any factory where not more than twenty
workers are employed)
|
100/- per KW or part there of subject to a Maximum of
1000/-
|
Note:
(1)
In any factory to which energy is supplied by
a licensee or in which energy is generated both for lighting and for power.
Separate fee under Clause (1) and (2) shall be charged.
(2)
The fee shall be paid by the owner.
SCALE-D
For an inspection or of
examination of service line and connected metering apparatus on consumer
premises in pursuance of the regulations or under any applicable rules made
under the Act,-
|
Sl. No.
|
Capacity
|
FeesinRupees
|
|
(1)
|
Low or medium voltage service line
|
350/-
|
|
(2)
|
High or extra high voltage service line
|
3000/-
|
Note: The fee shall be paid
by the licensee or the supplier.
SCALE-E
For inspection of Neon Sign
and X-ray installations in pursuance of the Regulations or under any applicable
rules made under the Act,-
|
Sl. No
|
Particulars
|
FeesinRupees
|
|
(1)
|
Neon Sign
|
1000/- per equipment.
|
|
(2)
|
X-ray
|
1500/- per equipment
|
|
(3)
|
C T Scan and similar equipments
|
2500/- per equipment
|
Note:
(1)
The fee shall be paid by the owner to whom
energy is or is about to be supplied;
(2)
Separate fee shall be levied for Lifts,
substation and stand by generators according to the respective scale of fees;
and
(3)
The fee is inclusive of connected switch gear
and cables.
SCALE-F
For inspection of one aerial
line crossing the other aerial line in pursuance of the Regulations or under
any applicable rules made under the Act,-
|
Sl.No
|
Particulars
|
Fees in Rupees
|
|
(1)
|
For an inspection examination of every new aerial line
including a service line crossing either above or below a telegraph,
telephone or other aerial line
|
|
(a) For inspection of First crossing
|
500/-
|
|
(b) For inspection of every additional crossing
|
200/-
|
Note: The fees shall be paid
by the persons whoever lays the line later.
SCALE-G
For inspection of Over head
line or cable in pursuance of the Regulations or under any applicable rules
made under the Act,-
|
Sl.No
|
Particulars
|
Feesi n Rupees
|
|
(1)
|
For an inspection, or examination of medium or low
voltage serial distribution main or cable
|
Rs.200/- per KM or part thereof subject to a minimum of
Rs.2000/-
|
|
(2)
|
For an inspection or examination of high voltage line
or cable
|
Rs.300/- per KM or part thereof subject to a minimum of
Rs.3000/-
|
|
(3)
|
For an inspection, or examination of an extra high
voltage line and cable
|
Rs.1000/- per KM or part thereof subject to a minimum
of Rs. 6000/-
|
Note: The fee shall be paid
by the supplier or owner.
SCALE
- H
For inspection or
examination of switch gear,-
|
Sl. No
|
Particulars
|
Fees in Rupees
|
|
(1)
|
For low or medium voltage
|
500/-
|
|
(2)
|
For high
|
1500/-
|
|
(3)
|
Extra high voltage
|
3000/-
|
Note:
(1)
The fee shall be paid by the supplier or
owner or occupier
(2)
Switch Gear includes Fuses, Isolators,
circuit breakers, Lightning conductors, Protection/Metering C.T and P.T. along
with connected control cables and jumps.
(3)
If more than one switchgear of the same class
of voltage is connected either to primary or secondary side of a transformer or
to a generator all the switchgears at each side shall be considered as single
for the purpose of calculation of fees.
PART
- III
FEES
FOR PERIODICAL INSPECTIONS:
SCALE-I
For an inspection or test of
any generating station, receiving station or other place in which energy is
generated, transmitted, received or distributed at a rate exceeding two hundred
and fifty watts and one hundred volts,-
|
Sl. No
|
Capacity
|
Fees in Rupees
|
|
(1)
|
Domestic lighting installations in residential premises
with 10KW and below
|
150/-
|
|
(2)
|
For cases other than mentioned in item (1) above:-
|
|
a
|
Up to and including 10 KVA
|
300/-
|
|
b
|
Above 10 KVA Upto 100 KVA
|
1000/-
|
|
c
|
Above 100 KVA Upto 500 KVA
|
1500/-
|
|
d
|
Above 500 KVA Upto 1000 KVA
|
3000/-
|
|
e(i)
|
Above 1000 KVA Upto 5000 KVA
|
7500/-
|
|
e(ii)
|
For every additional 1000 KVA or part thereof in excess
of 5000 KVA
|
additional fee of 700/- per 1000 KVA shall be levied in
excess of e(i)
|
Note:
(1)
In the case of generating station or other
place in which energy is generated, the fee shall paid by the person generating
energy. In the case of a receiving station, the fee shall be paid by the owner.
(2)
The fee shall be levied separately for
individual equipment.
Explanation:- For the
purpose of said Note "Equipment" means Capacitor Bank in outdoor
substation, Generators, Power or Distribution or Furnace or Unit Ratio
Transformer (Excluding Welding and Instrument transformer)
(3)
In case of solar installations, the total
capacity of inverters connected to the inverter transformer shall be considered
as one generating unit for the purpose of calculation of fees.
SCALE-J
(a)
For an inspection, examination or test of
installation made when energy is used at extra high, high and medium voltage
except in the cases to which scales I, K to O of this Schedule specifically
refer,-
|
Sl.No.
|
Capacity
|
Fees in Rupees
|
|
(1)
|
Up to and including 5KW
|
300/-
|
|
(2)
|
Above 5 KW Upto 50 KW
|
400/-
|
|
(3)
|
Above 50 KW Upto 100 KW
|
1500/-
|
|
(4)
|
Above 100 KW Upto 500 KW
|
2000/-
|
|
(5)
|
Above 500 KW Upto 1000 KW
|
2500/-
|
|
(6)(i)
|
(a) Above 1000 KW Upto 5000 KW
|
6500/-
|
|
(6)(ii)
|
(b) Above 5000KW for every additional 1000 KW or part
thereof.
|
additional fee of 700/- per 1000 KW shall be levied in
excess of (6)(i)
|
(b)
For inspection of multi-Storied building
(more than fifteen meters in height from ground level to roof level),-
|
Sl. No
|
Capacity
|
Fees in Rupees
|
|
(1)
|
Multi-storied Building up to six floors including
basement and ground floors (for each block of a building),-
(a) Residential Building
(b) Non-residential Building
|
(a) 1000/-
(b) 5000/-
|
|
(2)
|
Multi-storied Building having more than 6 floors upto
15 Floors including basement and ground floors. (for each block of a
building),-
(a) Residential Building
(b) Non-residential Building
|
(a) 4000/-
(b) 10000/-
|
|
(3)
|
Multi-storied Building having more than 15 floors up to
25floors including basement and ground floors. (for each block of a
building),-
(a) Residential Building
(b) Non-residential Building
|
(a) 5000/-
(b) 12000/-
|
|
(4)
|
Multi-storied Building having more than 25 floors
including basement and ground floors. (for each block of a building),-
(a) Residential Building
(b) Non-residential Building
|
(a) 6000/-
(b) 15000/-
|
Note: for both (a) and (b):
(1)
The fee shall be paid by the owner to whom
energy is supplied or occupier.
(2)
Separate fee shall be levied for inspection
of X - rays, Neon Sign, Lifts, substation and stand by generators according to
the respective scale of fees.
(3)
The fee is inclusive of connected switch gear
and cables.
(4)
For H V Motor load, fees shall be levied
separately for individual equipment.
(5)
For M V load (i.e. Motor, Welding transformer
etc) fees shall be levied on the total connected load on each MCC of every
transformer or Generator.
(6)
Buildings having combination of both
residential and non-residential shall be considered as non residential for the
purpose of levy of fees.
SCALE-K
For inspection of Neon Sign
and X - ray equipment,-
|
Sl. No
|
Particulars
|
Fees in Rupees
|
|
(1)
|
Neon Sign
|
500/- per equipment
|
|
(2)
|
X-ray
|
1000/- per equipment
|
|
(3)
|
C T Scan and similar equipments
|
2000/- per equipment
|
Note:
(1)
The fee shall be paid by the owner to whom
energy is or is about to be supplied.
(2)
Separate fee shall be levied for Lifts,
sub-station and stand by generators according to the respective scale of fees.
(3)
The fee is inclusive of connected switch gear
and cables.
SCALE
L
For an inspection,
examination or test of any electrical installation, appliance or apparatus
(other than a generating station or a receiving station for which a separate
fee will be charged under Scale I) in a factory within the meaning of the
Factories Act 1948 (Central Act 63 of 1948) to which energy is supplied by the
ESCOMS or Licensee or in which energy is generated,-
|
Sl.No
|
Particulars
|
Fees in Rupees
|
|
(1)
|
For power
|
Fees as per Scale J
|
|
(2)
|
For lighting or for purposes other than power (provided
no fees under this item shall be charged in respect of an electric
installation appliance or apparatus in any factory where not more than twenty
workers are employed)
|
70/-per KW or part there of subject to a Maximum of
700/-
|
Note:
(1)
In any factory to which energy is supplied by
a licensee or in which energy is generated both for lighting and for power,
separate fee under Clause (1) and (2) shall be charged.
(2)
The fee shall be paid by the owner or
consumer.
SCALE
M
Fee for inspection or
examination of service line and connected metering apparatus on consumer
premises,-
|
Sl. No.
|
Particulars
|
Fees in Rupees
|
|
(1)
|
A low or medium voltage service line
|
200/-
|
|
(2)
|
For high or Extra high voltage service line
|
1200/-
|
Note: The fee shall be paid
by the licensee or the supplier.
SCALE
N
Fee for inspection or
examination of overhead line or cable,-
|
Sl. No
|
Particulars
|
Fees in Rupees
|
|
(1)
|
For inspection or examination of medium or low voltage
aerial distribution line or cable
|
100/- per Kilometer or part thereof subject to a
minimum of Rs. 500/-
|
|
(2)
|
For an inspection or examination of a high voltage line
or UG cable
|
200/-per Kilometer or part thereof subject to a minimum
of Rs. 1000/-
|
|
(3)
|
For inspection or examination of an extra high voltage
line or cable
|
500/- per Kilometer or part thereof subject to a
minimum of Rs. 2500/-
|
Note: The fee shall be paid
by the owner or consumer or occupier.
SCALE-O
Fee for the inspection or
examination of switch gear,-
|
Sl.No.
|
Capacity
|
Fees in Rupees
|
|
(1)
|
Low or medium voltage
|
300/-
|
|
(2)
|
High voltage
|
1000/-
|
|
(3)
|
Extra high voltage
|
2000/-
|
Note:
(1)
The fee shall be paid by the owner or
consumer or occupier.
(2)
Switch gear includes Fuses, Isolators,
Circuit breakers, Lightning conductors, Protection C.T and P.T. along with
connected control cables and jumps.
(3)
If more than one switchgear of the same class
of voltage is connected either to primary or secondary side of a transformer or
to a generator all the switchgears at each side shall be considered as single
for the purpose of calculation of fees.
PART-IV
FEES
TO OTHER SERVICES OF THE INSPECTORATE
SCALE-P
|
Sl. No.
|
Particulars
|
Fees in Rupees
|
|
(1)
|
For an inspection of OH line and for issue of a
clearance certificate under Regulations or under any applicable rules made
under the Act, after due
|
1000/-
|
Note: The fee shall be paid
by the person who proposes either to erect a new building or structure or to
make any temporary addition or alteration in or upon any building or structure.
SCALE
- Q
|
Sl. No
|
Particulars
|
Fees in Rupees
|
|
(1)
|
For an inspection or examination of any electric
traction system including trolley wires and overhead equipments and test of
bonding and leakage currents.
|
1000/-per day or part thereof.
|
Note: The fee shall be paid
by the licensee or the owner of the electric traction system as the case may
be.
SCALE-R
Fee for testing energy
meters and connected CT and PT,-
|
Sl.No.
|
Particulars
|
Fees in Rupees
|
|
(1)
|
For testing a single energy meter of any description in
the laboratory
|
|
|
(a) Without CT and PT
|
500/-
|
|
(b) With CT and PT
|
1000/-
|
|
(2)
|
If a meter is to be tested on the consumers premises
|
|
|
(a) Without CT and PT
|
2000/-
|
|
|
(b) With CT and PT
|
8000/-
|
|
(3)
|
For issue of permission and renewal for filtration and
testing of transformer oil
|
15000/-
|
|
(4)
|
For issue of permission and renewal for calibration of
energy meter and relays and also testing of CTs etc
|
15000/-
|
Note : The fee shall be paid
by the person or agency or firm or any other body at whose request the test is
conducted.
SCALE-S
Fee for the inspection or
examination or test of voltage within the consumer premises at the request of
the consumer of the licensee and issue of a certificate,-
|
Sl. No.
|
Capacity
|
Fees in Rupees
|
|
(1)
|
Low voltage and medium voltage
|
500/-
|
|
(2)
|
High voltage
|
1000/-
|
Note:
(1)
For an inspection and examination or test of
voltage and reading of voltage for a duration of 24 hours as above Rs 500/- in
addition to the amount charged for each item above.
(2)
The fee shall be paid by the consumer in the
first instance but the Electrical Inspector shall decide as to who shall pay
the fee when reported as dispute between the consumer and the supplier.
SCALE
-T
|
Sl.No
|
Particulars
|
Fees in Rupees
|
|
(1)
|
Fee for an inspection, examination or test of any main
or distributing main or service line for the existence of leakage therein
which may result in electrolysis to other pipe or to any appliance connected
with.
|
500 for the first hour and thereafter Rs.100/- per hour
or part thereof.
|
Note:
(1)
If any leakage is discovered in any street main,
distributing main or service line, the fee shall be paid by the licensee or the
owner of the main or service line as the case may be.
(2)
If a leakage is discovered, the fee shall be
paid by the owner of the water, gas or other pipe or of the appliance connected
therewith.
SCALE-U
|
Sl. No
|
Particulars
|
Fees in Rupees
|
|
(1)
|
Fee for testing an installation for the existence of
leakage to earth.
|
500/-
|
Note: The fee shall be paid
by the applicant.
SCALE-V
|
Sl. No
|
Particulars
|
Fees in Rupees
|
|
(1)
|
For the localizing of leakage to earth in any
installation
|
500 for the first hour and there after Rs.100/- per
hour or part thereof.
|
Note: The fee shall be paid
by the applicant.
SCALE-W
(a)
Fee for witnessing testing of a single energy
meter along with connected CT and PT,-
|
Sl. No
|
Capacity
|
Fees in Rupees
|
|
(1)
|
Single Phase LV Installation
|
500/-
|
|
(2)
|
Three Phase MV installation
|
1000/-
|
|
(3)
|
HV Installation
|
2000/-
|
|
(4)
|
EHV Installation
|
5000/-
|
(b)
Change of Metering equipments-Energy
Meter/CT/PT,-
|
Sl. No
|
Capacity
|
Fees in Rupees
|
|
(1)
|
LV Installation
|
1000/-
|
|
(2)
|
HV Installation
|
4000/-
|
|
(3)
|
EH VInstallation
|
7000/-
|
SCALE-X
Fee for testing of earth
electrode,-
|
Sl. No
|
Particulars
|
Fees in Rupees
|
|
(1)
|
Fee for testing of Earth Electrode
|
200/- per earth electrode
|
Note: The fee shall be paid
by the applicant.
SCALE-Y
INSPECTION
OF TEMPORARY INSTALLATIONS:
(1)
For inspection and to issue Electrical
Fitness Certificate to Amusements, Circus, Jatra, Yakshagana, Fair, etc,-
|
Sl. No
|
Capacity
|
Fees in Rupees
|
|
(1)
|
Upto and including 5KW
|
500/-
|
|
(2)
|
Above 5 KW Upto 50 KW
|
1500/-
|
|
(3)
|
Above 50 KW Upto 100 KW
|
2500/-
|
|
(4)
|
Above 100 KW Upto 500 KW
|
4000/-
|
|
(5)
|
Above 500 KW Upto 1000 KW
|
5000/-
|
|
(6)(i)
|
Above 1000 KW Upto 5000 KW
|
6000/-
|
|
(6)(ii)
|
Above 5000 KW for every additional 1000 KW or part
thereof.
|
an additional fee of 1000/- per 1000 KW shall be levied
in excess of (6)(i)
|
Note:
(1)
The fee shall be paid by the applicant or
owner to whom energy is or is about to be supplied.
(2)
Separate fee shall be levied for Lifts,
sub-station and stand by generators according to the respective scale of fees.
(3)
The fee is inclusive of connected switch gear
and cables.
SCALE-Z
Fee for scrutiny and
approval of drawings detailing method of construction of the following types of
installations,-
|
Sl No
|
Capacity
|
Fees in Rupees
|
|
(1)
|
Drawing of Generating sets:
|
|
(a) upto 100 KVA
|
1000/-
|
|
(b) Above 100 KVA upto 1000 KVA
|
2000/-
|
|
(c) Above 1000 KVA upto 5000 KVA
|
5000/-
|
|
(d) Above 5000 KVA upto 25000KVA
|
10000/-
|
|
(e) Above 25000KVA
|
15000/-
|
|
(2)
|
Drawing of Transformer Centers and HT installations
|
|
(a) Upto 100KVA
|
1500/-
|
|
(b) Above 100KVA upto 1000KVA
|
2500/-
|
|
(c) Above 1000KVA upto 5000KVA
|
5000/-
|
|
(d) Above 5000 KVA upto 25000KVA
|
10000/-
|
|
(e) Above 25000KVA upto 50000KVA
|
15000/-
|
|
(f) Above 50000KVA
|
20000/-
|
|
(3)
|
Multi-storied Building up to six floors including
basement and ground floors,-
(a) Residential Building
(b) Non-residential Building
|
(a) 3000/-
(b) 5000/-
|
|
Multi-storied Building having more than 6 floors upto
15 floors including basement and ground floors,-
(a) Residential Building
(b) Non-residential Building
|
(a) 5000/-
(b) 7500/-
|
|
Multi-storied Building having more than 15 floors up to
25 floors including basement and ground floors,-
(a) Residential Building
(b) Non-residential Building
|
(a) 7500/-
(b)10000/-
|
|
Multi-storied Building having more than 25 floors
including basement and ground floors,-
(a) Residential Building
(b) Non-residential Building
|
(a)10000/-
(b)12500/-
|
|
(4)
|
Medium pressure and low voltage consumer installation
|
500/-
|
|
(5)
|
Addition and alterations to the load of the existing
installations:
|
|
|
(a) Upto 100 KW
|
1000/-
|
|
(b) Above 100 KW upto 1000 KW
|
2000/-
|
|
(c) Above 1000 KW upto 5000 KW
|
5000/-
|
|
(d) Above 5000 KW
|
7000/-
|
|
(6)
|
Drawing approval of Transmission or Distribution OH
Line or Cable,-
(a) below 650V
(b) above 650V
(i) for voltage upto 33kV
(ii) for voltage above 33kV
|
(a) 1000/-
(i) 2000/-
(ii) 4000/-
|
|
(7)
|
Other (Other than drawing detailed under 1 to 6 above)
|
2000/-
|
|
(8)
|
Drawing and inspection application fee
|
100/-
|
SCALE-ZA
Issue of Electrical
Certificate of any electrical installation at the request of any supplier or
consumer not falling within the purview of the above scales and for
certification of testing equipments of Testing Agencies,-
|
Sl.No
|
Particulars
|
Fees in Rupees
|
|
(1)
|
For Low voltage installations
|
500/-
|
|
(2)
|
For medium voltage installations
|
800/-
|
|
(3)
|
For High or Extra High voltage installations
|
1500/-
|
|
(4)
|
For certification of Testing Equipments of Testing
Agencies
|
2000/-
|
|
(5)
|
For change of name of the owner or Transfer of the
ownership of the Electrical Installation
(a) below 650V
(b) above 650V
(i) for voltage upto 33kV
(ii) for voltage above 33kV
|
(a) 2000/-
(b) (i) 5000/-
(ii) 10000/-
|
|
(6)
|
For issue of dismantling approval of equipment
(a) below 650V
(b) above 650V
(i) for voltage upto 33kV
(ii) for voltage above 33kV
|
(a) 1000/-
(b) (i) 2000/-
(ii) 3000/-
|
|
(7)
|
Registration or Renewal of Mobile DG sets
|
3000/-
|
|
(8)
|
NOC for the installation
|
2000/-
|
|
(9)
|
Appeal
|
3000/-
|
Note: The fee shall be paid
by the applicant.
PART-V
Periodical Inspection Fees
for the Government owned electricity supply companies (ESCOMS), KPTCL, KPCL,
and Hukkeri Co Operative Society Installations.
SCALE
- ZB
(1)
Transformers and Generators:
|
Sl. No
|
Capacity
|
Fees in Rupees
|
|
(1)
|
Up to and including 100KVA
|
600/-
|
|
(2)
|
Above 100KVA Upto 500KVA
|
1300/-
|
|
(3)
|
Above 500KVA Upto 1000KVA
|
2200/-
|
|
(4)
|
Above 1000KVA for every additional 1000KVA or part
thereof in excess of 1000KVA
|
An additional fee of Rs.150 per 1000 KVA shall be
levied in excess of “3” above
|
Note:
(1)
The fee shall be levied separately for
individual equipment.
(2)
Equipment means Capacitor Bank in outdoor
substation, Generators, Power or Distribution or Unit Ratio Transformer.
(2)
Switchgears:
|
Sl. No
|
Particulars
|
Fees in Rupees
|
|
(1)
|
For Low or Medium voltage
|
200/-
|
|
(2)
|
For High voltage
|
700/-
|
|
(3)
|
For Extra high voltage
|
1500/-
|
Note:
(1)
Switch Gear includes Fuses, Isolators,
Circuit breakers, Lightning conductors, Protection C.T and P.T. along with
connected control cables and jumps.
(2)
If more than one switchgear of the same class
of voltage is connected either to primary or secondary side of a transformer or
to a generator all the switchgears at each side shall be considered as single
for the purpose of calculation of fees.
(3)
Lines and Cables,-
|
Sl. No
|
Particulars
|
Proposed Revision Fees in Rupees
|
|
(1)
|
For Low or Medium voltage
|
Rs.50/- per Kilo meter or part thereof subject to a
minimum of Rs. 100/-
|
|
(2)
|
For High voltage
|
Rs.60/- per Kilo meter or part thereof subject to a
minimum of Rs.400/-
|
|
(3)
|
For Extra High voltage
|
Rs.120/- per Kilo meter or part thereof subject to a
minimum of Rs.800/-
|
PART-VI
SCALE
-ZC
Fees to be remitted for
different purposes under the Karnataka Cinemas (Regulation) Act, 1964 and the
Karnataka Cinemas (Regulation) Rules, 2014.
(a)
Drawing fee for Cinemas and videos,-
|
Sl. No
|
Particulars
|
Fees in Rupees
|
|
(1)
|
Touring or temporary cinema or video
|
1000/-
|
|
(2)
|
Semi-permanent theatres
|
1000/-
|
|
(3)
|
Permanent theatres
|
2000/-
|
|
(4)
|
Multiplex cinema per screen
|
3000/-
|
(b)
Inspection fee For Cinemas and Videos (Both
Initial and Periodical),-
|
Sl. No
|
Particulars
|
Feesi n Rupees
|
|
(1)
|
Touring or temporary cinema or video
|
1000/-
|
|
(2)
|
Semi-permanent theatres
|
6000/-
|
|
(3)
|
Permanent theatres
|
10000/-
|
|
(4)
|
Multiplex cinema Per screen
|
12500/-
|
|
(5)
|
Change of equipment per unit
|
500/-
|
(c)
Fees for the Cinema operator License (Fresh,
Renewal and Endorsement),-
|
Sl. No
|
Particulars
|
Fee
|
|
(1)
|
Cinema operator License Fresh
|
300/-
|
|
(2)
|
Cinema operator License Renewal
|
500/-
|
|
(3)
|
Cinema operator License RenewalPenalty for late
submission per month
|
100/-
|
|
(3)
|
Cinema operator License Endorsement
|
100/-
|
|
(4)
|
Fees for the cinema Operator License Examination
|
500/-
|