THE KERALA STATE ELECTRICITY BOARD (GENERAL TARIFFS) REGULATIONS, 1966

PREAMBLE

In exercise of the powers conferred by sub-section (J) of Section 79 read with section 49 and 59 of the Electricity (Supply) Act, 1948 (Central Act LIV of 1948), the Kerala State Electricity Board is pleased to make the following regulations.

Regulation - 1. Short title

These regulations may be called the Kerala State Electricity Board (General Tariffs) regulations, 1966.

Regulation - 2. Commencement

These regulations shall come into force at once.

Regulation - 3. Interpretations

In these regulations unless the context otherwise requires.

Conditions of supply means the conditions of supply as framed by the Board from time to time and made effective in the areas served by the Board.

The Board means the Kerala State Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948.

All other terms used hereinafter shall have the meaning assigned to them respectively in the Indian Electricity Act, 1910 and Electricity (Supply) Act, 1948.

Regulation - 4.

The Board may prescribe different terms and conditions for different classes of consumers and/or under different schemes for different areas.

Regulation - 5.

The Board may supply power to persons other than the Licensees in accordance with its conditions of supply and sell energy for domestic, commercial, industrial, agricultural, public lighting and such other purposes as the Board may deem fit and on such terms and conditions as may be fixed by the Board from time to time.[In cases of power requirements having connected load over 50 H.P. or equivalent K.W. the Board may supply power at H.T. and where bulk power is required at E.H.T. as well, in accordance with such terms and conditions as may be fixed by the Board from time to time.]

Regulation - 6. [Tariffs

[1]The Board may fix tariffs for different classes of services under the following heads.

(i)       L.T. Supply:-

(a)      Light and combined installation of lights and fans and radios for domestic and non-commercial purposes; All Electric Home applicable only to bona fide domestic and non-commercial consumers whose connected loads other than that of lights and fans exceeds. 1. K.W., and domestic heat and small power including refrigerators, cookers, sewing machines and other appliances for domestic use upto and including 3 H.P.

(b)      Bazaar lamps, Commercial and non-domestic consumers, public offices, religious institutions, display lighting, neon signs, photography, etc.

(c)      Commercial and non-domestic heat and small power loads upto and including 3 H.P.

(d)      Cinematography and motion picture studios.

(e)      Public lighting including light house main lamps.

(f)       Temporary illumination including exhibitions.

(g)      Industrial - general purposes including power supply for electric boilers, large cookers, ovens, etc. This tariff rate shall be offered for energy supplied at L.T. to power loads, 3 H.P. and above.

(h)     Agricultural purposes - dewatering and lift irrigation; Poultry and livestock farms under Animal Husbandry Department. This rate shall apply only to bona fide service with a connected load of not less than 3 H.P. per service.

(ii)      H.T. SUPPLY

(a)      Industrial General purposes - two part tariff. This rate shall be subject to, a maximum overall rate per Unit without prejudice to the monthly minimum payment.

(b)      Industrial General, purposes - annual M.D. tariff. For maximum demand below 500 KVA; this tariff shall not be applicable. In the event the M.D. for any month goes below 500 KVA the minimum charge for 500 KVA shall be payable.

(c)      Seasonal loads. This tariff shall be applicable for loads of strictly seasonal character where the main plant is likely to be closed during certain months or weeks in the year.

(d)      Heating, firing, drying, steam raising and air conditioning on large scales. For this tariff to be applicable, the connected load shall not be less than 15 K.W.

(iii)     E.H.T. SUPPLY: -

(a)      Power intensive - This tariff will be applicable to E.H.T. Supply to Electro Chemical and Electro Metallurgical Industries.

(b)      Non power intensive - This tariff will be applicable to E.H.T. Supply other than under (iii) (a) above.]

Regulation - 7.

The tariffs for supply of energy under any or all of the classes of services mentioned in clause 5 may be either one part tariff based on energy consumed or demand, whichever is applicable or two part tariff comprising of.

(i)       Fixed charge or the demand charge based on the load connected or M.D. and

(ii)      Energy charge, and may be on promotional basis so as to vary the charges with the magnitude of the connected load or its demand and/ or energy consumed, Provision may also be made for monthly or annual minimum charge based on the load connected or M.D, and/or energy consumed or on such other basis as the Board may deem fit.

[Regulation 6 & 8 Reconstituted]

Regulation - [8]

[2]The terms and conditions of supply prescribed by the Board may inter alia provide for all or any of the following matters.

(a)      Annual and monthly minimum guarantees by the consumers and the method of ascertaining such minimum.

(b)      Stipulations regarding furnishing of security by consumers in cash or otherwise.

(c)      Discontinuance or staggering of Supply of Electricity to consumers in stated circumstances.

(d)      Disconnecting the supply of the consumers when he does not pay his bills or for any other cause,

(e)      Execution of agreements by consumers.

(f)       Provision of rebate or surcharge to ensure prompt payment of bills by a specified date and

(g)      Provision for imposing meter hire and service charges and or surcharge when necessary to offset the additional expenditure the Board may have to incur for maintaining the supply.

Regulation - [9.]

[3]The Board may by negotiation or otherwise fix special terms and conditions for supply for special purposes.

Regulation - [10.]

[4]The Board may amend the terms and conditions of supply from time to time, provided that any amendment having the effect of enhancement of charges payable by the consumer shall come into force from such date as notified in the Gazette provided that there shall be at least 30 days between the dates of publication and coming into force.