KARNATAKA ELECTRICITY BOARD ELECTRIC POWER TARIFF, 1997

 

PREAMBLE

In exercise of the powers conferred under Section 49 and 790) of the Electricity (Supply) Act, 1948, Karnataka Electricity Board has revised the tariff as hereunder for the supply of electrical energy consumed from the first meter reading date on or after 1-7-1997.

The Electricity Tax rate as notified by Government of Karnataka from time to time will be levied and collected from the consumers on behalf of the Government of Karnataka.

GENERAL CONDITIONS

(1)     Supply of power is subject to the execution of agreement by the consumer in the prescribed form, payment of prescribed deposits and compliance of terms and conditions as stipulated in the "Electricity Supply Regulations" at the time and continuation of power supply is subject to the compliance of the said Regulations as amended from time to time.

(2)     The Tariffs are applicable to only single point of supply unless otherwise agreed to by the Board.

(3)     The Board does not bind itself to connect any installation, unless the consumer guarantees the minimum charges. This minimum charge is the power supply charges in accordance with the tariff in force from time to time, or the line minimum charges, if any, whichever is higher. This shall be payable by the consumer until power supply agreement is terminated, irrespective of the installation being in service or under disconnection. However, the line minimum charges, if any, are payable 'only during initial' agreement period.

(4)     The tariffs in the schedule are applicable to power supply within Karnataka State and do not include Electricity Tax, and other charges levied/leviable by the State Government/KJE.B. from time to time.

(5)     The Tariffs are subject to revision or levy of surcharges, and other operational expenses as may be decided by the State Govern-ment/K.E.B. from time to time.

(6)     For the purpose of these Tariffs, the following conversion table would be used.

1 HP = 0.746 kw.

(7)     The bill amount will be rounded off to the nearest Rupee, i.e., the bill amount of 50 paise and above will be rounded off to the next Rupee and amount less than 50 paise will be ignored.

(8)     Use of power for temporary illumination in the premises already having permanent power supply is limited to a maximum of 3 KWs for marriages, exhibitions in hotels, sales promotions, etc., at applicable permanent power supply tariff rates. Temporary tariff rates will be applicable in case the load exceeds 3 KWs.

(9)     Power Factor (P.F.)

(a)      In the event of recorded Power Factor or calculated Power Factor goes below 0.85 Lag. a surcharge of 1 paise per unit consumed will be levied for every reduction of P.F. by 0.01 below 0.85 Lag. However in respect of L.T. installations, this is subject to a maximum surcharge of 15 paise per unit.

(b)      The power factor will be determined upto 3 decimals (ignoring figures in the other decimal places) and then rounded off to the nearest second decimal as illustrated below.

(i)       0.8449 to be rounded off to 0,84

(ii)      0.8451 to be rounded off to 0.85

(10)   As a general rule, no Low Voltage Service will be given where the connected load is 67 HP and above. The minimum Contract Demand for H.T. supply shall be 63 KVA or as amended from time to time by the Board.

(11)   The consumer shall not resell electricity unless specifically approved by the Board.

(12)   Non-receipt of the bill by the consumer is not a valid reason for non-payment. The consumer shall notify the office of issue of the bill if the same is not received within 7 days from the meter reading date. Otherwise, it will be deemed that the bills have reached the consumer in due time.

(13)   The Board will also levy charges for non-realisation of each cheque as noted below or as prescribed by the Board from time to time.

(i)       LT installations: Rs. 100/-

(ii)      HT installations: Rs. 1000/-

Besides, the Board may refuse acceptance of cheques thereafter from such consumer.

(14)   In respect of power supply charges paid by Money Order or where cheque/DD is sent by post, the receipt will be drawn but will not be sent to the consumer.

(15)   In case of any belated payment, simple interest will be levied at the rate of 2% per month or part thereof from the expiry of due date, subject to a minimum of Rs. 1/- for L.T. installations and Rs. 100/- for H.T. installations. However, no interest is leviable for arrears of Rs. 10/- and less.

(16)   All LT consumers except Bhagyajyothi and Kutirajyothi, shall provide current limiter/Circuit Breakers of capacity prescribed by the Board depending upon the sanctioned load.

(17)   All payments made by the Consumer will be adjusted in the following order of priority.--

(a)      Interest on Tax arrears When tax is separately shown

(b)      Tax arrears

(c)      Interest on Revenue Arrears

(d)      Revenue Arrears

(e)      Current power supply charges

(18)   For the purpose of billing, the higher of the rated load or sanctioned load will be considered in respect of L.T. installations.

(19)   The existing fuel escalation charge of 15 paise per unit in addition to the new tariff, will be levied on all the category of consumers, until further orders, except on Categories coming under LT-1(a), LT-4(a), LT-6, LT-7, HT-3(a) and HT-5 tariff schedules.

(20)   The Electricity Supply Regulations 1988 and amendments issued thereon from time to time will prevail over the extract given in the tariff book in the event of any discrepancy.

PART I HIGH TENSION SUPPLY

(Applicable to Bulk Power Supply of Voltages of 11 KV (including 2.3/4.6 KV) and above at Standard High Voltage or Extra High Voltages when the contract Demand is 63 KVA and above)

General Conditions

1. Billing Demand:

(a)      The billing demand shall, during unrestricted period, be the maximum demand recorded during the month or 75% of the contract demand, whichever is higher.

(b)      When the Board has imposed demand cut of 25% or less, conditions stipulated in (a) shall apply.

(c)      When the demand cut is in excess of 25%, the billing demand shall be the maximum demand recorded or 75% of the restricted demand, whichever is higher.

(d)      During unrestricted power supply (no power cut) period, if the actual maximum demand recorded exceeds the contract demand, such excess will be charged at twice the normal rate. During power cut period/if the actual maximum demand recorded exceeds the demand entitlement, such excess will be charged at rates as prescribed by the Board from time to time.

(e)      During the periods of disconnection, the billing demand shall be 75% contract demand or 75% of the demand entitlement that would have been applicable, had the installation been in service whichever is less. This provision is applicable only if the installation is under disconnection for the entire billing month.

(f)       During the period of energy cut, the consumer may get his demand entitlement lowered, but not below the percentage of energy entitlement (e.g., in case the energy entitlement is 40% and the demand entitlement is 80%, the refixation of demand entitlement cannot be lower than 40% of the contract demand). The benefit of lower demand entitlement will be given to effect from the meter reading date of the same month, if the option is exercised on or before 15th of the month. If the option is exercised on or after 16th of the month, the benefit will be given to effect from the next meter reading date. The consumer shall register such option by paying processing fee of Rs. 100/- at the jurisdictional sub-division Office.

(i)       The billing demand in such cases shall be the "Revised (opted) Demand Entitlement" or the recorded demand, whichever is higher. Such option for reduction of demand entitlement is allowed only once during the entire span of that particular "Energy Cut Period". However, the consumer can opt for a higher demand entitlement upto the level permissible under the demand cut notification and the benefit will be given effect to from the next meter reading date. Once the consumer opts for enhancement of demand which has been reduced under clause (f), no further revision is permitted during that particular energy cut period.

(ii)      The opted reduced demand entitlement will automatically cease to be effective when the energy cat is revised. However, the facility for reduction and enhancement can be exercised afresh by the consumer as indicated in the previous paras.

(g)      For the purpose of rounding off, billing demand of 0.5 KVA and above will be rounded off to the next higher KVA and billing demand of less than 0.5 KVA is ignored.

2. Power Factor (P.F.):

It shall be the responsibility of the H.T. consumer to determine the capacity of P.F. correction apparatus and maintain an average P.F. of not less than 0.85. In case this is not maintained surcharge shall be payable as prescribed from time to time by the Board.

The average power factor is the ratio of KWH to KVAH consumed in the billing month/period.

3. Rebate for supply at high voltage:

The above rebate will be allowed only in respect of new installations and also for installations converted from 11 KV and below to 33 KV and above from the date of such service for a period of 5 years and is not admissible to existing installations which have already been allowed H.V. Rebate for a period of not less than 5 years. The above rebate is applicable only on the consumption of normal energy entitlement made available to the consumer and is not applicable on any other energy allotted and consumed, if any, viz., (1) High Cost Energy, (2) Night Energy, (3) D.G.P. Energy, (4) Wheeled Energy, (5) Any Energy allotted extra over and above normal entitlement and (6) Excess energy consumed beyond the normal entitlement. The above rebate is not applicable for Railway Traction HT-6.

 

TARIFF SCHEDULE HT-1

(Public Water Supply and Sewerage Pumping Installation)

Applicable to Water Supply and Sewerage Pumping Installations belonging to Bangalore Water Supply and Sewerage Board, Karnataka Urban Supply and Sewerage Board, other Local Bodies, State and Central Government.

 

RATE SCHEDULE

Note: 1. The above Tariff is applicable even though the existing supply is at 2.3/4.6 KV.

2. Energy supplied to residential quarters availing bulk supply by the above category of consumer shall be metered separately and shall be charged at HT-7 Tariff. No reduction in the demand recorded in the main H.T. metering cubicle will be allowed.

 

TARIFF SCHEDULE HT-2

(Industrial, Non-industrial, Non-Commercial and Commercial)

 

TARIFF SCHEDULE HT-2(a)

(Industrial, Non-Industrial and Non-Commercial)

Applicable to Industries, Factories, Workshops, Universities, Educational Institutions belonging to Government, Local Bodies and Aided Institutions, Research and Development Centres, Industrial Estates, Milk Dairies, Rice Mills, Roller Flour Mills, News Papers, Railway Workshops, KSRTC Workshops, Crematoriums, Cold Storage, Swimming Pools of Local Bodies, Water Supply Installations of K.I.A.D.B. and other Industries, all Defence Establishments, Hatcheries, Museums, Floriculture, Green House, Bio-Technical Laboratory, Hybrid Seeds Processing Units, Stone Crushers, Bakery Product Manufacturing Units, Mysore Palace Illumination, Film Studios, Dubbing Theaters, Processing, Printing. Developing and Recording Theatres, Tissue Culture, Computer Hardware Manufacturing Unit.

 

RATE SCHEDULE

 

TARIFF SCHEDULE HT-2(b)

(Commercial)

Application to Commercial Complexes, Cinemas, Hotels, Boarding and Lodging, Amusement Parks, Telephone Exchanges, Private Hospitals and Nursing Homes, Race Course, Turf Clubs, T.V. Station, All India Radio, Railway Stations, Air Port, KSRTC Bus Stations, All Offices, Banks, Construction Power for Irrigation, Power and Konkan Railway Project, Commercial Multi-storied buildings, Private Educational Institutions, Unaided Educational Institutions, Computer Software Units, APMC Yards, Construction power for Industries, Stadium, Poultry Farms, all other Installations not covered under HT-2(a).

 

RATE SCHEDULE

 

TARIFF SCHEDULE HT-2(c)

(Government Hospital)

Applicable to Hospitals, dispensaries, Health Centres run by State and Central Government.

Note: Applicable to HT-2(a), HT-2(b) and HT-2(c) Tariff Schedule

(1)     The above tariffs are applicable even though the existing supply is at 2.3 KV/4.6 KV.

(2)     Energy supplied may be utilised for all purposes associated with the working of the installation such as Offices, Stores, Canteens, Yard Lighting, Water Pumping and Advertisement within the premises.

(3)     Energy can be used for construction, modification and expansion purposes within the premises.

 

TARIFF SCHEDULE HT-3

(Irrigation and Agricultural Farms, Lift Irrigation Schemes/Societies, Government Horticultural Farms, Private Horticulture Nurseries, Coffee and Tea Plantations)

 

TARIFF SCHEDULE HT-3(a)

(Irrigation and Agricultural Farms, Lift Irrigation Schemes/Societies, Government Horticultural Farms)

RATE SCHEDULE

 

TARIFF SCHEDULE HT-3(b)

(Private Horticulture Nurseries, Coffee and Tea Plantations)

RATE SCHEDULE

Note: These installations are to be billed on quarterly basis.

 

TARIFF SCHEDULE HT-4

(Rural Electric Co-operative Societies)

RATE SCHEDULE

Separate Orders will be issued.

TARIFF SCHEDULE HT-5

(Temporary Power Supply)

RATE SCHEDULE

Note: The conditions stipulated in Electricity Supply Regulations will have to be complied with before supply is arranged.

 

TARIFF SCHEDULE HT-6

(Railway Traction)

RATE SCHEDULE

 

TARIFF SCHEDULE HT-7

(Residential apartments and colonies availing Power Supply independently)

Applicable to Residential apartments and colonies availing power supply independently. It is also applicable to Residential colonies and residential quarters of industries/Non-industrial establishment whether situated within the premises or outside, power supply can be used for residences, theatres, shopping facility, club, hospital, guest house, yard/street lighting, canteen located within the colony.

Note: (1) In respect of residential colonies availing power supply by tapping the main H.T. supply of the industry/non-industrial establishment, the energy consumed by such colony load is to be billed at the above energy rate. No reduction in the recorded demand of the main H.T. supply is allowed.

(2) In respect of Residential apartments where power supply is availed for commercial purposes like shops, etc., such installations will be billed under appropriate tariff schedule (both fixed and energy charges) duly deducting such consumption in the main H.T. supply bill. No reduction in the demand charges is allowed.

PART-II LOW TENSION SUPPLY

(400 Volts Three Phase and 230 volts Single Phase Supply)

 

TARIFF SCHEDULE LT-1(a)

(Bhagyajyothi and Kutirajyothi)

Applicable to houses electrified under Bhagyajyothi and Kutirajyothi Schemes.

RATE SCHEDULE

Note: In addition to the above, the Bhagyajyoti consumers shall pay the monthly installments towards recovery of service main charges as prescribed by the Board from time to time.

 

TARIFF SCHEDULE LT-1(b)

(Domestic Lighting)

Applicable to purely residential houses and also to houses used for residential purposes but a portion of which is used by the occupants for (a) Handloom Weaving, (b) Silk rearing and reeling and artisan using motors upto 200 Watts, (c) Consultancy in (i) Engineering, (ii) Architecture, (iii) Medicine, (iv) Astrology, (v) Legal Matters, (vi) Income-tax, (vii) Chartered Accountancy, (d) Job Typing, (e) Tailoring, (f) Post Office, (g) Gold Smithy, (h) Chawki rearing, (i) Paying guests, (j) Personal computers, (k) Dhobies, (1) Hand operated printing press, (m) Beauty Parlours.

However, it is also applicable to (a) Schools and Hostels meant for handicapped, aged, destitutes and Orphans (b) Rehabilitation Centres.

 

RATE SCHEDULE

When consumption in two months exceeds 300 units, the entire consumption shall be billed at Energy rates of LT-2(a) tariff including Fixed charges and Electricity tax.

 

TARIFF SCHEDULE LT-1(c)

(Non-Domestic, Non-Commercial Lighting Installations)

Applicable to (a) Temples, Mosques, Churches, Ashrams, Mutts and Religious/Charitable Institutions (b) Hospitals, Dispensaries and Health Centres run by Charitable Institutions, (c) Jails and Prisons, (d) Schools, Colleges, Educational Institutions run by State/Central Government, Local Bodies and Aided Educational Institutions, (e) Seminaries, (f) Hostels, (g) Guest Houses/Travellers Bungalows run by State/Central Government/Religious/Charitable Institutions, (j) Public Libraries, (k) Farm and Farm Houses, (1) Railway staff quarters with single meter, (m) Public telephone booths only run by handicapped people, (n) Sulabh Souchalayas, (o) Viswa Sheds having lighting loads only.

 

RATE SCHEDULE

When the consumption in two months exceeds 200 units, the entire consumption shall be billed at Energy rates of LT-2(c) tariff including Fixed charges and Electricity tax.

 

TARIFF SCHEDULE LT-1(d)

(Government Hospital Lighting)

Applicable to Hospitals, Dispensaries, Health Centres run by State and Central Government

Note: Applicable to LT-1(b), LT-1(c) and LT-1(d) Tariff Schedule.

(1)     Whether an institution is charitable or not will be decided by the K.E.B. and its decision shall be final.

(2)     Besides lighting, electricity can be used under this Schedule for fans, TVs, Radio Receivers, Water pumps of fractional HP, Refrigerators and other small household appliances.

(3)     In respect of Domestic installations the sanction of electricity under this tariff is limited to 1 KW or as prescribed by the Board from time to time.

(4)     Use of power within the consumer's premises for temporary purposes for bona fide domestic use is permitted subject to the condition that the total load of the installation on the system does not exceed the sanctioned load.

 

TARIFF SCHEDULE LT-2(a)

(Domestic Combined Lighting, Heating and Motive Power - A.E.H.)

Applicable to residential houses having mixed loads, also to houses having mixed loads of lighting, heating and motive power used for residential purposes but a portion of which is used by the occupant for (a) Handloom weaving (b) Silk rearing and reeling and artisans using motors upto 200 Watts (c) Consultancy in (i) Engineering (ii) Architecture (iii) Medicine (iv) Astrology (v) Legal matters (vi) Income-tax (vii) Chartered Accountants (d) Job typing (e) Tailoring (f) Post Office (g) Goldsmithy (h) Chawki rearing (i) Paying guests (j) Personal computers (k) Dhobies (1) Hand operated printing press (m) Beauty Parlours (n) Water Supply Installations, Yard Lighting, Lifts Independently serviced for bona fide use of residential complexes/residences, (o) Farm and Farm Houses.

 

RATE SCHEDULE

 

TARIFF SCHEDULE LT-2(b)

(Private Professional and un-aided Educational Institutions)

RATE SCHEDULE

 

TARIFF SCHEDULE LT-2(c)

(Non-Domestic, Non-Commercial combined Lighting, Heating and motive power)

Applicable to (a) Temples, Mosques, Churches, Ashrams, Mutts and Religious/Charitable Institutions (b) Hospitals, Dispensaries and Health Centres run by Charitable Institutions including X Ray units (c) Jail and Prisons, (d) Schools, Colleges, Educational Institutions run by State/Central Government, Local Bodies/Aided Educational Institutions (e) Seminaries (f) Hostels (g) Guest Houses/Travellers Bungalows run by State/Central Government/Religious/Charitable Institutions (h) Public Libraries (i) Silk Rearing (j) Museum (k) Illuminations of Historical Monuments of Archaeology Department.

 

RATE SCHEDULE

 

TARIFF SCHEDULE LT-2(d)

(for Handicapped, Orphans, aged and Destitutes)

Applicable to (a) Houses, Schools and Hostels meant for Handicapped, aged, destitutes and Orphans (b) Rehabilitation Centres.

 

RATE SCHEDULE

 

TARIFF SCHEDULE LT-2(e)

(Government Hospitals combined lighting, Heating and Motive power)

Applicable to Hospitals, dispensaries, Health Centres run by State and Central Government

 

RATE SCHEDULE

Note: (Applicable to LT-2(a), LT-2(b), LT-2(c), LT-2(d) and LT-2(e) Tariff Schedule)

(1)     Use of power within the consumer's premises for temporary purposes for bona fide domestic use is permitted subject to the condition that the total load of the installation on the system does not exceed the sanctioned load.

(2)     The laboratory installations in educational institutions are allowed to install connected machineries upto four times their sanctioned load. The fixed and minimum charges shall however be on the basis of sanctioned load.

(3)     Where it is intended to use floor polishing and such other portable equipments temporarily in premises having permanent supply, such equipment shall be provided with an earth leakage circuit breaker of adequate capacity.

(4)     Besides lighting and hearing, electricity under this schedule can be used for fans, televisions, radios, refrigerators, and other house-hold appliances including domestic water pumps and air-conditioners.

(5)     The sanction of electricity under this tariff is limited to 3 KW, in respect of domestic installations only. For other categories of installations covered under this tariff, the limitation does not apply. In respect of domestic installations, where the sanction of the electricity is limited to 3 KWs, P/S to Air Conditioners over and above the limit shall be given separately under LT-3 Tariff Schedule.

(6)     A rebate of 5 paise per unit shall be allowed in respect of LT-2(a) category consumers, if solar water heater are installed and used.

 

TARIFF SCHEDULE LT-3

(Commercial Lighting, Heating and Motive Power)

Applicable to Nursing Homes, Clinics, Diagnostic Centre, X-Ray units, Shops, Stores, Hotels/Restaurants/Boarding and Lodging Homes, Bars, Private Guest Houses, Mess, Clubs, Kalyanamantapas/Choultries, Permanent Cinemas/Semi permanent Cinemas, Theatres, Petrol Bunks, Petrol, Diesel and Oil Storage Plants, Service Stations/Garages, Banks, Telephone Exchanges, T.V. Stations, Micro Wave Stations, All India Radio, Public Telephone Booths/STD, ISD, Fax Communication Centres, Stud Farms, Race Course, Ice Cream Parlours, Computer Centres, Photo Studios/Colour Laboratories, Xerox Copiers, Railway installations excepting Railway Workshops, KSRTC Bus Stations excepting Workshops, All Offices, Police Stations, Commercial Complexes, Lifts of Commercial Complexes, Battery Charging Units, Tyre Vulcanising Centres, Computer Software Units, Post Offices, Bakery Shops, Dry-cleaners/Laundries having washing, Drying, Ironing, etc., Beauty Parlours.

 

RATE SCHEDULE

Note: (1) Besides, lighting, heating and motive power, Electricity can also be used for Yard Lighting/Air-conditioning/Water supply in the premises.

(2) Capacitors shall be installed in accordance with Regulation 24.00 of ESR - 1988, if during the rating of the installation, PF is found to be less than 0.85 lag., a surcharge as prescribed by the Board shall be levied from the billing month following the expiry of one month notice given by the KEB until such time additional capacitors are installed and notified to the KEB.

(3) If the capacity of capacitors provided is found to be less than what is stipulated in Regulation 24.00 of ESR - 1988 during inspection, the power Factor will be computed and surcharge as prescribed by the Board will be levied.

(4) The semi-permanent Cinemas should have semi-permanent structure with permanent wiring and licence of not less than one year.

(5) Touring Cinemas having an outfit comprising Cinema apparatus with accessories taken from place to place for exhibition of cinematographic film including outdoor shooting units shall be billed under LT-7 Tariff.

(6) A rebate 20% on fixed charges and energy charges shall be allowed in the monthly bill in respect of public telephone booths/STD/ISD/FAX Centres run by handicapped people.

 

TARIFF SCHEDULE LT-4

(Agriculture, Water Supply and Sewerage, Plantations and Nurseries)

 

TARIFF SCHEDULE LT-4(a)

(Irrigation Pumpsets, Lift Irrigation Schemes/Societies)

Applicable to (a) Agricultural Pumpsets including Sprinklers, (b) pump sets used in (i) Nurseries of Forest and Horticultural Departments, (ii) Plantations other than Coffee, Tea, Coconut and Arcanut, (iii) Grass Farms and Garden.

 

RATE SCHEDULE

(i)       LT-4(a)(i): Upto and inclusive of 10 HP:

Rs. 300 per HP or part thereof of sanctioned load per annum.

(ii)      LT-4(a)(ii): Above 10 HP:

50 Ps. per unit for all the units consumed subject to a minimum of Rs. 500 per HP or part thereof of sanctioned load per annum.

Note: (1) The energy supplied under this tariff should be used only for pumping water to irrigate their own land as stated in the LP.. Set application/water right certificate. Otherwise such installations will be billed under LT-3 tariff based on the consumption computed as per the Table given in the ESR - 1988 or the entire consumption where energy consumption is recorded.

(2) The motor of an LP. set installation can be used with an alternative drive for other agricultural operations like sugarcane crushers, Coffee pulping, etc., with the approval of the Board, (a) The installations which are not metered will then be metered separately during the period of alternative use and will be billed at LT-7 rates, (b) incase of LP. set, the entire consumption during the period of Alternate use will be billed at LT-7 rate.

(3) The consumer is permitted to use the energy for lighting the pump house and well only with 2 lighting points of 40 W each.

(4) The water pumped for agricultural purposes may also be used by the consumer for his bona fide drinking purposes and for supplying water to animals, birds and fish farms maintained by him in addition to agriculture.

(5) For LP. sets of 10 HP and below, the billing will be made half yearly and for those above 10 HP the billing will be made quarterly.

(6) All new LP. set applicants should fix capacitors of required capacity to their installation before taking service.

(7) All existing LP. set consumers should also fix capacitors of required capacity as prescribed by the Board, failing which PF Surcharge will be levied as detailed under note.

(8) A rebate of 2 paise per unit will be allowed if capacitors are installed as per Regulation 24.00 of ESR for LT-4(a)(ii) Tariff.

 

TARIFF SCHEDULE LT-4(b)

(Water supply and Sewerage Pumping Installations)

TARIFF SCHEDULE LT-4(b) (i)

Applicable to water supply and sewerage pumping installations of Village Panchayat/Town Municipalities and Organisations run on charitable basis.

 

RATE SCHEDULE

 

TARIFF SCHEDULE LT-4(b)(ii)

Applicable to water supply and sewerage pumping installations of City Municipalities/Municipal Corporations/State and Central Government/APMC Yard Installations.

 

RATE SCHEDULE

 

TARIFF SCHEDULE LT-4(b)(iii)

Applicable to water supply installations in residential Layouts.

 

RATE SCHEDULE

 

TARIFF SCHEDULE LT-4(c)

Applicable to Private Horticulture Nurseries, Coffee, Tea, Cocoanut and Arecanut plantations.

 

RATE SCHEDULE

Note: (Applicable to all installations coming under LT-4(a), LT-4(b) and LT-4(c)).

(1)     Capacitors shall be installed in accordance with Regulation 24.00 of ESR -1988. If during the raring of installations, P.F. is found to be less than 0.85 lag., a surcharge as prescribed in the general condition be levied from the billing month following the expiry of one month notice given by K.E.B. until such time the additional capacitors are installed and notified to the K.E.B.

(2)     If the capacity of the capacitors provided is found to be less than what is stipulated in Regulation 24.00 of ESR - 1988 during inspection, the power factor will be computed and surcharge as prescribed in the general condition will be levied.

(3)     If all the capacitors are found to be removed/not installed, a surcharge of 15 Ps. per unit will be levied.

However, in the case of unmetered LP. installations, the P.F. surcharge shall be levied as hereunder:

(a)      In the case of open well: Rs. 20/- per HP per month

(b)      In the case of Borewell, Agricultural Pumpsets lifting water from River, Channel, Stream and Nalla:

Rs. 40/- per HP per month

 

TARIFF SCHEDULE LT-5

(Industrial, Non-industrial, Heating and Motive power including lighting)

Applicable to industrial Units, Workshops, Poultry Farms, Sugarcane Crushers, Coffee Pulping, Cardamom Drying, Mushroom raising installations, Flour, Huller and Rice Mills, Wet Grinders, Milk Dairies, Laundries having only Ironing, Ice Cream and Ice Manufacturing Units, Coffee Roasting and Grinding Works, Cold Storage Plants, Bakery Product Manufacturing Units, KSRTC Workshops, Railway workshops, Drug Manufacturing Units and Testing Laboratories, Printing Presses, Garment Manufacturing Units, Bulk Milk Vending Booths, Swimming Pools of Local Bodies, Tyre Retrading Units, Stone crushers, Chilly Grinders, Phova Mill, Pulverizing Mills, Decorticators, Iron and Red-oxide crushing Units, Crematoriums, Hatcheries, Tissue culture, Saw Mills, Toy/wood Industries, Viswa Sheds with mixed load sanctioned under Viswa Schemes, Cinematic activities such as Processing, Printing, Developing, Recording Theatres, Dubbing Theatres and Film Studios, Agarbathi Manufacturing Units, Water Supply Installations of KIADB and Industrial Units, Gem and Diamond Cutting Units, Floriculture, Green Houses, Biotech Lab, All Education Institutions, Hybrid Seed Processing Unit, Computer Hardware Manufacturing Unit.

 

RATE SCHEDULE

 

TARIFF SCHEDULE LT-6

(Street Lights/Public Lighting)

Applicable to public street light/park lights maintained by Local Bodies, Central and State Government, APMC, Traffic Signals, Sub-ways, Water fountains of Local Bodies, also Street Lights of Residential Campus of Universities, other Educational Institutions, Housing Colonies approved by Local Bodies/Development Authorities, Religious Institutions, Industrial Area/Estate and Notified Areas.

 

TARIFF SCHEDULE LT-6(a)

Applicable to Street Lights of Villages/Town Panchayats/Town Municipalities.

RATE SCHEDULE

Rs. 225 per KW of connected load per month.

 

TARIFF SCHEDULE LT-6(b)

Applicable to all other Street Light installations referred above

RATE SCHEDULE

Rs. 360 per KW connected load per month

Note: 1. In case of Villages covered under KEB Electrification Programme, Fluorescent Fittings will be provided by KEB.

2. In all other cases, the entire cost of fitting including brackets, clamps, etc., and labour for replacement, additions and modifications shall be met by the organisations making such a request. Labour charges shall be paid at the standard rates fixed by KEB for each type of fittings.

3. Lamps, fittings and defective components of fittings shall be supplied by the consumer for replacement.

4. Fraction of KW shall be rounded off to the nearest Quarter Kilowatt for billing purposes and the minimum billing being for 0.25 KW.

 

TARIFF SCHEDULE LT-7

(Temporary Power Supply)

RATE SCHEDULE

Energy Charges: 535 Ps. per unit for all units consumed or Rs. 85 per KW or part thereof of the sanctioned load per week whichever is higher.

Note: 1. Temporary power supply for a duration of not more than 15 days will be arranged without fixing meter in respect of the following, where extention of distribution main is not required.

(a)      For marriages and other functions with load limited to 10 KW.

(b)      For Floor Polishing, Water Pumping and such other construction purposes with load limited to 3 KW.

Fixed charges at 12 Units per day per KW or part thereof of the sanctioned load shall be collected at the above rate schedule.

2. In respect of other temporary power supply with or without extension of Distribution Main the supply shall be arranged through energy meters duly observing the provisions of ESR - 1988, Regulation 13.02.

3. This Tariff is also applicable to touring cinemas having licence for less than one year.

4. All conditions regarding temporary power supply as stipulated in Electricity Supply Regulations shall be complied with before service.

The Applicable Rate of Electricity Tax per Unit of Energy Consumed is given below. (Applicable w.e.f. first meter reading date on or after 1-7-1997).