Madhya Pradesh Electricity Regulatory Commission (Recovery of Expenses and other Charges for providing Electric Line or Plant used for the purpose of giving Supply) (Revision-II) Regulations, 2022

 

[31st May 2022]

In exercise of powers conferred under Section 181 read with Sections 45(3)(b) and 46 of the Electricity Act, 2003 (No. 36 of 2003), the Madhya Pradesh Electricity Regulatory Commission hereby revises the "Madhya Pradesh Electricity Regulatory Commission (Recovery of Expenses and other Charges for providing Electric Line or Plant used for the purpose of giving Supply) Regulations, (Revision-I), 2009 as amended from time to time.

CHAPTER 1 PRELIMINARY

Regulation - 1. Short Title and Commencement.

1.1.

These Regulations shall be called "Madhya Pradesh Electricity Regulatory Commission (Recovery of Expenses and other Charges for providing Electric Line or Plant used for the purpose of giving Supply) (Revision-II) Regulations, 2022". {RG-31(II) of 2022}

1.2.

These Regulations shall be applicable to all Distribution Licensees in their respective licensed areas in the State of Madhya Pradesh.

1.3.

These Regulations shall come into force from the date of their publication in the Official Gazette of the Government of Madhya Pradesh.

Provided that such Applicants who have already paid charges prior to these Regulations coming in force as per existing Regulations, namely Madhya Pradesh Electricity Regulatory Commission (Recovery of Expenses and other Charges for providing Electric Line or Plant used for the purpose of giving Supply) Regulations, (Revision-1), 2009, as amended from time to time, shall continue to be governed by those Regulations.

CHAPTER 2

Regulation - 2. Definitions.

2.1.

In these Regulations, unless the context otherwise requires:

(a)      "Act" means Electricity Act, 2003 (36 of 2003);

(b)      "Applicant" means a person who is the owner or occupier of any premises or Builder/Developer/Society/Group of prospective consumers who has submitted the application to the Distribution Licensee for supply of electricity;

(c)      "Commission" means the Madhya Pradesh Electricity Regulatory Commission;

(d)      "Distribution Licensee" means a Licensee authorized to operate and maintain a Distribution System for supplying electricity to the consumers in his area of supply;

(e)      "Distribution Main" means the portion of any Main with which a Service Line is, or is intended to be, immediately connected;

(f)       "Distribution System" means the system of wires and associated facilities between the delivery points on the transmission lines or the Generating Station connection and the point of connection to the installation of the consumers/applicants;

(g)      "Electric Line" means any line which is used for carrying electricity for any purpose and includes:

(i)           any support for any such line, that is to say, any structure, tower, pole or other thing in, on, by or from which any such line is, or may be, supported, carried, or suspended; and

(ii)         any apparatus eennested to any such line for the purpose of carrying electricity;

(h)     "Electrical Plant" means any plant, equipment, apparatus or appliance or any part thereof used for, or connected with, the generation, transmission, distribution or supply of electricity but does not include:

(i)           An electrical line; or .

(ii)         a meter used for ascertaining the quantity of electricity supplied to any premises; or

(iii)       an electrical equipment, apparatus or appliance under the control of a consumer/applicants;

(i)       "Extra High Tension (EHT) means supply voltages above 33000 Volts;

(j)       "High Tension (AT)" means supply voltages of more than 400 Volts Ai upto and inclusive of 33000 Volts;

(k)      "Illegal colony" shall have the same meaning as defined in Madhya Pradesh Vinirdishta Bhrastha Acharan Nivaran Adhiniyam, 1982 and its amendments, thereof:

(l)       "Industrial area" shall have the same meaning as defined in "Madhya Pradesh Rajya Audyogik Bhumi Evam Audyogik Bhawan Prabandhan Niyam", 2015 and its amendments thereof:

(m)    "Industrial Park" shall mean

(i)           an Industrial Model Town for development of industrial infrastructure for carrying out integrated, manufacturing activities including research and development by providing plots or sheds and common facilities within its precincts; or

(ii)         an Industrial Park for development of infrastructural facilities or built-up space with common facilities in any area allotted or earmarked for the purposes of industrial use; or

(iii)       a Growth Centre under the Growth Centre Scheme of the Government of India

(n)     "kV" means Kilo Volts;

(o)      "Low Tension (LT)" means supply voltages of 400 Volts and below;

(p)      "MPVS Adhiniyum" means Madhya Pradesh Vidyut Sudhar Adhiniyum 2000 (No. 4 of 2001);

(q)      "Multi-user Complex" means a building or a group of buildings having more than one connection and a total estimated connected load of 50 kW or more;

(r)      "Planning Area" and "Development Plan" shall have the same meaning as defined in "The Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973" as amended from time to time;

(s)      "Point of commencement of Supply" means the outgoing terminals of the Licensees cutouts fixed in the premises of the consumer/applicant in case of LT installations and the outgoing terminals of the Licensees metering equipment placed before any consumers/applicants apparatus in case of HT installations;

(t)       "Premises" includes any land, building or structure;

(u)     "Rural area" shall have the same meaning as notified by State Government under Section 14 of the Electricity Act, 2003;

(v)      "Service Line" means any Electric Supply Line through which electricity is, or is intended to be, supplied: -

(i)           to a single consumer/applicant either from a Distributing Main or from the Distribution Licensees premises; or

(ii)         from a Distributing Main to a group of consumers/applicants on the same premises or on contiguous premises supplied from the same point of the Distributing Main;

(w)     "Shopping Mall" shall mean a multistoried shopping Centre limited to having a system of enclosed walkways with collection of independent retail stores, services and parking areas constructed and maintained by a Management Firm/Developer as a Unit;

(x)      "Slum areas" means an area declared to be a slum area under Section 3 of the Madhya Pradesh Gandhi Basti kshetra (Sudhar Tatha Nirmulan) Adhiniyam, 1976;

(y)      "Standard/Current Schedule of Rates" means the Schedule of Rates prepared and published periodically by the Distribution Licensee;

(z)      "Supply Affording Charges" means the charges payable by consumers/applicants to Distribution Licensee towards the cost of development and strengthening of the distribution system and transmission system, wherever applicable, for meeting the requirement of electricity to a new consumer/applicant or for enhancement of connected load of the existing consumer in accordance with the provisions of these Regulations;

(aa) "Terminal Point" means the connection point as per technical feasibility from which the supply is being made to consumers / applicants.

2.2.

Words and expressions which are not defined in these Regulations shall have the same meaning as assigned in the Act. In case of any inconsistency between these Regulations and the Act, the meaning assigned to them in the Act shall prevail. ;

INTERPRETATION:

In the interpretation of these Regulations, unless the context otherwise requires:

(a)      words in the singular or plural term, as the case may be, shall also be deemed to include the plural or the singular term, respectively.

(b)      The terms "include" or "including" shall be deemed to be followed by "without limitation" or "but not limited to" regardless of whether or not such terms are followed by such phrases or words of like import.

(c)      References herein to the "Regulation" shall be construed as a reference to these Regulations as amended or modified by the Commission from time to time in accordance with the applicable Laws in force.

(d)      The headings are inserted for convenience and may not be taken into account for the purpose of interpretation of these Regulations.

(e)      References to the Statutes, Regulations or Guidelines shall be construed as including all provisions consolidating, amending or replacing such Statutes, Regulations or Guidelines, as the case may be.

CHAPTER 3

Regulation - 3. General.

3.1.

The charges under these Regulations shall be recoverable from Applicant/consumer to the extent applicable.

3.2.

The Distribution Licensee shall recover in advance the charges approved by the Commission through these Regulations only from the Applicant/ consumer for the purpose of giving supply of electricity to new consumer/applicant or for enhancement of connected load of the existing LT connection and for enhancement of Contract Demand for existing HT connection. Connection will be served/ load enhancement shall be allowed only on receipt of these charges in full.

3.3.

In case of enhancement of connected load for LT connections and confect demand for HT connections, the Supply Affording Charges will be equal to charges applicable for total connected load for LT connections and total Contract Demand for HT connection less charges applicable to existing connected load/Contract Demand prior to enhancement under respective slabs as provided for in these Regulations, However, in case the LT Consumers having Demand based Tariff, supply affording charges shall not be payable for enhancement of contract demand up to 150 HP, in case the LT consumer has already paid the supply affording charges for the connected load:

Provided that in case the consumer(s) desires to switch over to higher voltage level due to increase in requisitioned load beyond permissible limit at particular voltage level as per Madhya Pradesh Electricity Supply Code, 2021 and its amendments thereof or desires to switch over to higher voltage having existing contract demand eligible for higher voltage load limits, such consumer shall be required to pay Supply Affording Charges for full contract demand at that higher voltage.

3.4.

The estimation of connected load for LT consumers shall be done by the Distribution Licensee on the same basis as has been provided in the applicable Madhya Pradesh Electricity Supply Code, 2021, notified by the Commission, as amended from time to time, subject to the condition that the maximum limit of total requisitioned connected load at 1.T shall not be more than the limits specified in the applicable Madhya Pradesh Electricity Supply Code, 2021, as amended from time to time. However, in case of HT consumers the contract demand shall be as applied by the consumer / applicant.

3.5.

The Distribution Licensee shall provide the supply within the time frame as specified in the applicable Madhya Pradesh Electricity Supply Code, 2021, as amended from time to time.

3.6.

The land/room required for installing/housing the Meter and metering equipment shall be provided by the Applicant(s) free of cost for which rent or premium shall not be payable by the Distribution Licensee. The Licensee shall arrange power supply to such premises only after the space has been provided by the consumer/applicant.

3.7.

The Distribution Licensee is required to develop and maintain an efficient, coordinated and economical Distribution System in the area of supply and shalt supply electricity in accordance with the provisions contained in the Act.

3.8.

The Distribution Licensee shall lay Service Line (overhead line or underground cable as considered suitable by the Distribution Licensee as per norms prescribed by the Commission) on public land.

3.9.

For external electrification work, the entire distribution network including Service Line and the land on which the 33/11 kV and above capacity substation has been developed, notwithstanding that the cost has been paid by the consumer/applicant, shall be the property of the Distribution Licensee for all purposes and shall be maintained by it. The Distribution Licensee shal] have a right to use the network for supplying electricity to any other person by tapping the network or otherwise except in cases where such supply is detrimental to the supply to the consumer/applicant who had borne the full cost of such network and is connected therewith.

3.10.

In case of scarcity of land, the applicant(s) or Distribution Licensee as the case may be, shall explore the option of GIS based 33/11 kV substation.

3.11.

The charges recoverable from various consumer categories under these Regulations are described in the following Sections:

(a)      For LT Domestic consumers

(i)           Individual Domestic consumers (other than those located in Multi-user Complex or Residential Colony);

(ii)         Domestic consumers located in Multi-user Complex or new Residential Colonies developed under relevant State Government Regulations.

(b)      For Other LT consumers

(i)           Non-Domestic including Shopping Mall/Complex, EV Charging gintods and Industrial and other LT consumers not covered elsewhere

(ii)         Water Works

(iii)       Street Lights

(iv)       Agriculture

(c)      For all categories of EHT/ HT consumers

(d)      For supply to Residential Colonies/ Layouts developed under relevant State Government Regulations but not electrified yet on grounds of non-payment of cost of electrification

(e)      For supply to Slum areas

(f)       For supply to declared/undeclared Illegal colonies

(g)      For conversion of LT connections into HT for contract demand of more than 150 HP

CHAPTER 4

Regulation - 4. Expenses to be recovered from the consumers.

4.1. For LT Domestic consumers.

(a)      Individual Domestic consumers (other than those located in Multi- user Complex or Residential Colony):

4.1.1.

For providing power supply to the Applicant for Residential purposes, the laying of LT Electric Line up to the terminal point, if involved, shall be at the cost of the Applicant/consumer. For the applied estimated connected load upto 50 kW, the installation of distribution transformer and upto 0.5 km HT line ay if required, shall be done by the Distribution Licensee at its cost:

Provided that cost towards HT line extension beyond 0.5 km from last point of supply or tapping shall be borne by Applicant:

Provided further that for the applied estimated connected load of more than 50 kW, the applicant shall necessarily be required to install Distribution Transformer and HT line extension:

Provided also that for enhancement of existing estimated connected load beyond 50 kW, additional capacity of the transformer shall be built and the cost shall be borne by the Applicant.

The consumers/applicants shall also have the option either to lay the Required infrastructure extension on his own through a licensed contractor as per the specifications of the Licensee by paying supervision charges @ 5% of the cost of the work estimated by the Licensee as per Current Schedule of Rates.

4.1.2.

The consumer/applicant shall bear the expenses for providing the Service Line. The consumers/applicants shall have the option either to lay the required Service Line on his own through a licensed contractor as per the specifications of the Licensee by, paying supervision charges @ 5% of the cost of the work estimated by the Licensee as per Current Schedule of Rates. Alternatively, this work may be executed by the Licensee after paying the applicable expenses by the consumer / applicant. The! Licensee shall display the list of licensed contractors on its website for ready reference of -the consumers/applicants.

4.1.3.

The Licensee may at its discretion specify the type of Service Line the conductor/cable/underground cable for providing connection. Normally; the length of such Service Line should not exceed 30 meters, however, the licensee at its discretion may permit such Domestic connections up to 45 meters provided that the consumer/applicant agrees to use Service Line of higher diameter as apeciled by rie Licensee.

4.1.4.

The Distribution Licensee shall also be entitled to recover the following charges from an individual Domestic consumer (other than those located in Multi- user Complex or Residential Colony) as Supply Affording Charges in addition to the cost of LT line, cost of distribution transformer and HT line, wherever applicable, as prescribed in Regulation 4.1.1, 4.1.2 and 4.1.3 above:

Provided that for applied estimated connected load above 50 kW, wherein infrastructure is required to be developed by the applicant, the applicant shall be liable to pay the Supply Affording Charges at 10% of the charges specified above.

(b)      Domestic consumers located in Multi-user complex or new Residential Colonies developed under relevant State Government Regulations:

4.1.5.

To provide power supply for Residential/Domestic use to a Colony developed under State Government Regulations, namely "The Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973" or to a Building as defined under Madhya Pradesh Prakoshtha Swamitva Adhiniyam, 2000, the Distribution Licensee shall estimate the connécted load on the basis of number and size of Plots/Apartments in the approved layout of the: Colony or the approved Building Plan of the Apartment /Complex as per the provision of Madhya Pradesh Electricity Supply Code, 2021 and its amendments thereof, as the case may be.

4.1.6.

The cost of extension required for providing power supply to such Colonies and Buildings shall comprise of: -

(a)      In case estimated load more than 10,000 kVA - EHT line and EHT Sub Station, 33 kV line and 33/11 kV Sub Station, 11 kV line, Distribution Transformer Sub-station and LT Lines/cables along with associated equipment up to common point cf metering (in case of Multi-user Complex) and/or up to the terminal point of LT Distribution Mains for individual consumer (in case of Colonies), as the case may be, shall be borne by the Applicants);

(b)      In case estimated Joad upto 10,000 kVA but more than 2,000 kVA - 33 kV line, 33/11 kV Sub Station, 11 kV line, Distribution Transformer Sub-station and LT Lines/cables along with associated equipment up to common point of metering (in case of Multi-user Complex) and/or up to the ferminal point of LT Distribution Mains for individual consumer (in case of Colonies), as the case may be, shall be borne by the Applicant(s);

(c)      In case estimated connected load more than 1,500 kVA upto 2,000 kVA- additional power transformer/augmentation of power transformer of adequate capacity in the existing 33/11 kV sub-station, 11 kV line, Distribution Transformer Sub-station and LT Lines/cables along with associated equipment up to common point of metering (in case of Multi-user Complex) and/or up to the terminal point of LT Distribution Mains for individual consumer (in case of Colonies), as the case may be, shall be borne by the Applicant(s);

(d)      In case estimated connected load upto 1,500 KVA - 11 kV line, Distribution Transformer Sub-station and LT Lines/cables along with associated equipment up to common point of metering (in case of Multi-user Complex) and/or up to the terminal point of LT Distribution Mains for individual consumer (in case of Colonies), as the case may be, shall be borne by the Applicant(s).In this case, the Applicant(s) are not required to construct 33 kV line, 33/11 kV sub-station.

However, such Applicant(s) shall be required to pay Supply Affording Charges @ Rs. 850 per kVA.

4.1.7.

In addition to the above, after development of infrastructure by the Applicant(s) as mentioned in Regulations 4.1.6, the individual consumer at the time of applying for the connection shall be required to pay 10% of the Supply Affording Charges-applicable-for that category as specified in Regulation 4.1.4 to the Distribution Licensee:

Provided that in case an individual applicant applies for estimated corinectéd load above 50 kW load, the applicant shall bear cost of installation of Distribution Transformer and HT line extension for that.

4.1.8.

The group of new/existing colonies with combined estimated connected load above 1,500 kVA and situated within an area of 2 sq. km, with mutual consent and agreement may jointly install a 33/11 kV or higher voltage sub-station, in the premises of the Idader of such group of colonies, whose name shall be mentioned in the joint application to be filed by the group of applicants. The cost of such line and substation shall be borne by all the individual colony of the cluster in the ratio of their individual connected loads. In such cases, Supply Affording Charges @ Rs.850 per kVA as Anne in hip 4.1.6(d) shall not be payable.

4.1.9.

The Applicant(s) shall have the option either to lay the required Infrastructure (which means HT/EHT lines, Power/Distribution Transformer Sub- station and LT lines along with associated equipment’s up to terminal point) on his own through a licensed contractor as per specifications of the Licensee by paying Supervision charges @ 7% of the estimated cost of work to the Licensee or through the Distribution Licensee at the cost of the Applicant(s). The Licensee shall display the list of licensed contractors on its website for ready reference of the applicants/consumers, The Applicant(s) shall also bear the expenses for the service line, which shall be laid by him as per specifications of the Licensee.

4.1.10.

In case the applicant requests for partial electrification, the same shall be allowed, provided the developer furnishes a Bank Guarantee from a Nationalized/Scheduled Commercial Bank (valid for 5 years) equivalent to 150% of the estimated cost of balance works and enters into an agreement, which clearly specifies the timeline for completing the phase wise electrification of the balance area. This amount of Hank Guarantee shall keep on reducing with the completion of remaining electrification works. After submission of Bank Guarantee to the satisfaction of Licensee, it shall be the responsibility of the Licensee to release connections to the residents/occupiers of the colony/complex according to the timelines specified in the applicable Madhya Pradesh Electricity Supply Code, 2021, as amended from time to time:

Provided that in case, if the applicant is unable to complete the electrification work of the balance area as per the agreed timelines, the Licensee shall forfeit the Bank Guarantee and complete the remaining external electrification work:

Provided also that in case of partial electrification, developer shall ensure to display the phase wise status of electrification at the entrance of the premises of the colony/complex and such display should be visible at all times to: the existing prospective residents.

4.1.11.

In cases where there is an issue of Right of Way (RoW)/system constraint in. extending power supply to an applicant; the Licensee may implement new technologies/ system up gradation to extend power supply to such applicant/applicant(s) applied jointly. the cost incurred by the licensee towards adoption of such technologies shall be recovered from the applicant or more than one applicant applied jointly and prospective ae on per kW (of requisitioned estimated connected load) basis.

4.2. For Other LT consumers.

(i)           Non-Domestic, (including Shopping Mall/Complex), EV charging Stations, Industrial, Telecom Tower and other LT consumers, not covered elsewhere: -

4.2.1.

To provide power supply to a Non-Domestic or an Industrial consumer or to EV charging Stations or any other LT consumer not covered elsewhere, the estimated connected load shall be taken as declared by the individual consumer. However, for providing power supply to the non-Domestic consumer(s) in a Multi-consumer Complex including Shopping Mall, the Distribution Licensee shall estimate the connected load on the basis of size of plots or apartments in the approved layout of the Building Plan of the Apartment/ Complex as per the provision of Madhya Pradesh Electricity Supply Code, 2021 and its amendments thereof.

4.2.2.

The estimated connected load on the above basis or the sum of the connected load declared by the Applicant(s) in such complexes, whichever is higher, shall be considered for recovering charges for providing power supply to the Apartment/Complex.

4.2.3.

For providing power supply to an individual Non-Domestic or Industrial consumer or EV charging Station or Telecom tower or other LT consumer not covered elsewhere; the required LT fines/cables up to the Distribution Mains of the consumer shall be laid at the cost of the consumer.

4.2.4.

(i)           For applied connected load up to 50 kW, installation of Distribution Transformer and 11 kV line extension up to 0.5 km, if required, shall be done by the Distribution Licensee at its cost:

Provided that cost towards HT line extension beyond 0.5 km from last point, of supply or tapping shall be botne by the Applicant except for EV Charging Stations.

However, in case of individual Applicant(s) having load above 5 kW requiring HT line extension beyond 0.5 km from last point of supply or tapping, the cost of Distribution Transformer shall also be borne by the Applicant(s) except for EV Charging Stations.

(ii)         For applied connected load above 50 kW, the cost of Distribution Transformer shall be borne by the Applicant(s) except for EV Charging Stations. However, 11 kV line extension up to 0.5 km, shall be done by the Distribution Licensee at its cost and cost towards HT line extension beyond 0.5 km from last point of supply or Epping shall be borne by the Applicant:

Provided also that for enhancement of existing connected load beyond 50 kW except for EV Charging Stations, additional capacity of the transformer shall be built and the cost shall be borne by the Applicant(s).

The consumers/applicants shall also have the option either to lay the required HT Line extension on their own through a licensed contractor as per the specifications of the Licensee by paying supervision charges @ 5% of the cost of the work estimated by. the Licensee as per Current Schedule of Rates.

4.2.5.

The applicant/consumer shall bear the expenses for providing the Service Line: The applicant/ consumer shall have the option either to lay the required LT line or Service Line on his own, through a licensed contractor as per specifications of the Licensee by paying Supervision charges @ 5% of the cost of work estimated by the Licensee as per Current Schedule of Rates. Alternatively, this work may be executed by the Licensee after paying the applicable expenses by the consumer / applicant. The Licensee shall display the list of licensed contractors on its website for ready reference of the consumers/applicants.

4.2.6.

The Distribution Licensee shall also be entitled to recover the following charges from an individual Non-Domestic, Industrial consumer, EV charging stations and other LT consumers not covered elsewhere as Supply Affording Charges in addition to applicable charges and Infrastructure cost mentioned in Regulation 4.2.3, 4.2.4 and 4.2.5:

4.2.7.

To provide power supply to Non-Domestic Multi-user complexes/Shopping Mall, the Applicant(s) shall bear the cost of incoming HT line to Distribution Transformer Sub-station(s), and LT lines/cables up to the Distribution Mains of the pee.

4.2.8.

The consumer/applicant shall have the option either to create the required Infrastructure on its own through a licensed contractor as per Specifications of the Licensee by paying Supervision charges @ 7% of the cost of work estimated by the Licensee as per Current Schedule of Rates or get the work executed through the Licensee after paying the applicable expenses, The Licensee shall display the list of licensed contractors on its website for ready reference of the consumers/applicant(s).

Provided that, in case of EV charging stations, if the consumer / applicant decides to create the required Infrastructure on its own through a licensed contractor as per Specifications of the Licensee, the consumer/applicant shall pay Supervision charges @5% of the cost of work estimated by the Licensee as per Current Schedule of Rates.

4.2.9.

The Distribution Licensee shall also be entitled to recover the following charges from Non-Domestic (Multi-user Complex/ shopping mall) consumers towards Supply Affording Charges in addition to applicable charges and infrastructure cost mentioned in Regulation 4.2.7 and 4.2.8 above.

(ii)         LT Water Works

4.2.10.

The Distribution Licensee shall prepare the estimate as per Current Schedule of Rates for providing power supply to Water Works which shall comprise of 11 kV/LT line and Distribution Transformer Sub-station. The Distribution Licensee may either execute the work on the request of the Applicant(s) after they deposit the cost of 11 kV line, Distribution Transformer Sub-station and LT lines/cables up to the Distribution Mains or may permit the Applicant to get the work executed through any other approved licensed contractor in which event the Distribution Licensee shall be entitled to recover Supervision charges @ 5 % of the cost of estimate based on Current Schedule of Rates The Licensee shall display the list of licensed contractors on its website for ready reference of the consumers/applicants. The consumer/applicant shall bear the expenses for the Service Line, which shall be laid and commissioned by the Distribution Licensee only after recovery of full cost of Service Line.

4.2.11.

In addition to above, the Distribution Licensee shall! recover Supply Affording Charges @ Rs. 350/- per KW or part thereof in case of Gram Panchayat and Rs. 600/- per kW or part thereof in other cases.

(iii)       Street Lights

4.2.12.

In public places and notified areas belonging to Development Authorities/ Housing Boards/ Trust/ Board/ Municipal Corporations/ Municipalities) Nagar Panchayats/ Village Panchayats and such other Authorities/Bodies, power supply for Street Lighting (new or additional public lamps) shall be arranged by the Distribution, Licensee after recovering the cost based on the estimates prepared by the Distribution Licensee as per Current Schedule of Rates. Alternatively, the Applicant may get the work executed through an approved licensed contractor/agency and pay 5 % of the estimated cost of work to the Distribution Licensee as Supervision charges. The Licensee shall display the list of licensed contractors on its website for ready reference of the consumers/applicants.

4.2.13.

In addition to above, the Distribution Licensee shall recover Supply Affording Charges @ Rs. 340/- per KW or part thereof in case of Gram Panchayat and @ Rs. 590/- per kW or part thereof in other cases.

(iv)       Agriculture

4.2.14.

The power supply to irrigation pump sets for agriculturists shall be arranged by the distribution licensee on a requisition after realizing the cost for providing the LT line including cost of distribution transformer sub-station and service line necessary for efficient distribution. Alternatively, the applicant, if he so desires, shall be permitted to deposit supervision charges @3% of the estimated cost of above work, and on depositing such supervision charges, the work may be got executed by the applicant through A class electrical contractor under the supervision of the Distribution Licensee. The Licensee shall display the list of licensed contractors on its website for ready reference of the consumers/applicants.

4.3. For all categories of EHT/HT Consumers.

4.3.1.

For individual EHT/HT consumers, in case a new Bay in Sub-station, HT line (for consumers/applicants at 33 kV or below) or EHT line (for consumers/applicants above 33 kV) from the Sub-station or extension of existing EHT/HT line or works of strengthening the line in order to extend supply up to the metering point of the applicant is required, the Distribution Licensee in case of HT (for 33kV line and below) and Distribution Licensee in co-ordination with Transmission Licensee in case of EHT ( For 132 kV line and above) shall prepare an estimate for the above works based on the Current Schedule of Rates and provide the same to the Applicant for arranging: payment to the Distribution Licensee. The amount so collected by the Distribution Licensee in case of EHT (For 132 kV line and above) shall then be transferred to the TYaniémissioni Company for executing the work.

4.3.2.

For extending power supply to a proposed industrial park or industrial area or Industrial Growth Centre, the applicant(s) shall pay the Distribution Licensee, the cost for the essential infrastructure like EHV Sub-station, EHV lines, 33/11 sub-station, 33kV line; 11kV lines, Distribution transformer sub-station and associated lines. The essential infrastructure for industrial park or industrial area or Industrial Growth Centre shall be assessed as per the requisitioned estimated connected load by the applicant(s) ane shall include, but not limited to the following:

(a)      if the requisitioned estimated connected load is upto 4 MVA: - 5 MVA -33/11 kV Substation with associated HT lines including 33 kV bay with switchgear at EHV Substation, 11/0.4 kV Substation and associated lines as per requisitioned load:

Provided that new/existing applicant(s) with combined co: ected Load upto 4 MVA and located within an area of 2 sq.km with mutual consentand agreement may jointly install a 5 MVA -33/11 kV, sub-station in the premises of the leader of such group of applicant(s), whose name shall be mentioned in the joint application to be filed by. the applicant(s).

(b)      if the requisitioned estimated connected load is above 4 MVA and upto 10 MVA:- 33/11 kV Substation with associated HT lines, 11/0.4 kV Substation and associated infrastructure including 33 kV bay with switchgear at EHV substation. The capacity of the substation will be designed as per the connected load applied for by the applicant:

Provided that new/existing applicant(s) with Contracted demand above 4 MVA and upto 10 MVA and located within an area of 2 sq.km with mutual consent and agreement may jointly install a 33/11 kV substation in the premises of the leader of the such group of applicants(s), whose name shal! be mentioned in the joint application to be filed by the applicant(s).

(c)      if the requisitioned estimated connected load is above 10 MVA - 400/220/132/33/11 kV Substation with associated HT lines, 11/0.4 kV Substation and associated infrastructure. The capacity of the substation will be Herta as per the connected load applied for by the applicant.

(d)      In cases where there is an issue of Right of Way (RoW)/system constraint in extending power supply to an applicant; the Licensee may implement new technologies/ system up gradation to extend power supply to such applicant/applicant(s) applied jointly. The cost incurred by the licensee towards adoption of such technologies shall be recovered from the applicant or more than one applicant applied jointly and prospective applicants on per kW (of requisitioned connected load) basis.

(e)      After electrification of the Industrial Park, or Industrial area or Industrial Growth Centre, the connection to the individual consumers will be provided as per the relevant category of consumer/applicant and the procedure given in Regulationg 4.2(a) to.4.2

(c)      for LT consumer/applicant and Regulation 4.3.1 of these Regulations for EHT/HT consumer/applicant.

4.3.3.

In addition to above, Supply Affording Charges @ Rs 1,260 per kVA or part thereof of Contract Demand Shall be payable. Out of the Supply Affording Charges received by Distribution Licensees from Consumers at 33 kV and above, an amount of Rs. 1,100 per kVA or part thereof of Contract Demand shall be remitted to the Transmission Licensee directly to part finance the Transmission Licensees expenditure for system infrastructure development at EHT Sub-station.

4.3.4.

The Mineibuion Licensee after duly collecting the estimated aiden and Supply Affording Charges from the Applicant(s) and executing agreement shalk carry out the work. Alternatively, the Applicant(s), if he so desires, shall be permitted to deposit Supervision charges @ 5% of the cost of work estimated by the Licensee as per Current Schedule of Rates and get the work executed through an approved licensed contractor/agency.

The Licensee shall display the list of licensed contractors on its website for ready reference of the consumers/applicants:

Provided that where the works relating to temporary supply are carried out by the Distribution Licensee and paid for by the person requiring such temporary supply, then such person shall receive credit for the depreciated value of usable assets and scrap value for other materials for such works at the time of discontinuance of such temporary supply and return of facilities to the Distribution Licensee.

4.4.

For Supply to Residential Colonies/Layouts developed under relevant State Government Regulations but not electrified yet on grounds of non-payment of cost of electrification:

4.4.1.

In past, in some areas, some residential colonies remained unelectrified due to non payment of cost of electrification by the Developer/Builder/Society/Consumers Association to the Distribution Licensee. The residents of these areas are therefore required to avail temporary connection for a long time for getting electricity. This causes hardship to such consumers/applicants. Therefore, to remove the difficulties of aforesaid category of consumers/applicants, following procedure shall be followed by the Distribution Licensee for creating necessary Infrastructure for extending supply to the Applicant seeking new connection in such unelectrified Residential Colonies:

(i)           The Distribution Licensee shall estimate the connected load and charges for laying of Infrastructure in the whole unelectrified Area/Multi-Consumer Complex/Colony on the basis of Current. Schedule of Rates. However, for the purpose of considering the criteria of connected load of unelectrified Area/Multi- Consumer Complex/Colony, the provisions of Madhya Pradesh Electricity BHEPLY Code, 2021 and its amendments thereof, as applicable be referred.

(ii)         The Promoter/ Builder or the Applicant(s) will be given such estimate and they shall have to deposit the amount of estimate with the Distribution Licensee before the commencement of the work.

OR

The Applicant, if he so desires, shall be permitted to deposit supervision iiaties of 7% of the estimated cost of work and on depositing such Supervision charges in full, the work may be got executed by the Applicant through an approved licensed contractor/agency. However, in such cases, charging of Peet work-of the colony shall not be allowed.

OR

The individual consumer/applicant of the Residential Colony may deposit the following amount with the Licensee towards electrification work of Colony and the Licensee shall take up the partial work of electrification fer the area for which payment is received from individual consumer/applicant of the Residential Colony. The consumer/applicant shall then take permanent connection after the electrification of the area belonging to him. The consumer/applicant, at its cost, has to make arrangement for laying of service line up to his premises.

(iii)       In case, the area of an electrified colony is extended and the extended portion is required to be electrified, then the Developer/Builder/ Society/ Consumers/applicants Association/Consumer/applicant have to apply to the Distribution Licensee for electrification of extended portion and the Licensee shall take up the work on receipt of payment from consumer/applicant for electrification of extended area belonging to him.

(iv)       In addition to above, the individual consumer/applicant is required to deposit 10% of Supply Affording Charges as specified in Regulation 4.1.4.

4.5. For supply to Slum areas.

4.5.1.

The above sub-category includes the following areas: -

(i)           Notified Slum areas

(ii)         Slum areas other than notified Slum areas

4.5.2.

Following procedures shall be followed for electrification of the above: -

(i)           The Distribution Licensee shall identify such areas as mentioned above based on the list obtained from concerned Municipal Corporation/Municipality/Nagar Panchayat/Gram Panchayat and prepare the area wise estimates for them. The connected load shall be assessed on the basis of provisions made in applicable Madhya Pradesh Electricity Supply Code, 2021 as amended from time to time.

(ii)         The cost of electrification (LT line and Transformer only) per kW based on above estimates shall be declared and published in Newspapers by the Distribution Licensee for wide publicity. The charges towards electrification to be recovered from the consumer/applicants shall not exceed Rs. 5050/- perkVA.

(iii)       The Distribution Licensee may use the funds received from MP/ MLA/ Government of India/ M.P. Government/ any Scheme like Aashraya Nidhi, Scheduled Caste Upyojana, Scheduled Tribe Upyojana, Jawaharlal Nehru National Urban Renewal Mission (INNURM), Integrated Housing and Slum Development Programmes (IHSDP), Madhya Pradesh Urban Services for the Poor Programme (MPUSP)(DFID) etc. and to that exterft the credit in the estimated amount be provided to the consumer/applicants of the above areas.

(iv)       The work shall be taken up departmentally by the Licensee after deposit of 75% of Cost of estimate by applicants of that area for which electrification is to be made. The rest 25% amount shall be recovered from the upcoming consumers/applicants in that area.

(v)        The Distribution Licensee shall ensure that payment received from the consumer/applicants shall be used for their work only. This shall be monitored by an Officer not below the rank of Superintending Engineer/General Manager.

(vi)       Alternatively, the Applicant(s), if he so desires, shall be permitted to deposit supervision charges @ 5 % of the estimated cost of work and on depositing such Supervision charges, the work may be got executed by the Applicant(s) through an approved licensed contractor/agency. The Licensee shall display the list of licensed contractors on its website for ready reference of the consumer/applicants.

(vii)     In case the consumer/applicant does not deposit the aforesaid amount in the Financial Year in which the estimate is sanctioned, the consumer/applicant shall be required to deposit a sum equal to the cost of electrification as per (ii) above plus 7% per annum or part thereof at the time of making application.

(viii)   In addition to above, the individual consumer/applicant is required to pay 10% of Supply Affording Charges as specified in Regulation 4.1.4.

4.6. For supply to declared/undeclared illegal colonies.

4.6.1.

For notified declared illegal colonies lacking civic amenities, the following racteadutes shall be followed for electrification: -

(i)           The Distribution Licensee shall identify such areas as mentioned Above based on the list obtained from concerned Municipal Corporation/Municipality/Nagar Panchayat and prepare the area- wise estimates for them. The connected. load shall be assessed on the basis of provisions made in the applicable Madhya Pradesh Electricity Supply Code, 2021, as amended from time to time.

(ii)         The cost of electrification per kW based on above estimates, including the necessary infrastructure required (i.e., 33/11 kV Substation, 33 kV Line, 11 kV Line, LT Line and Distribution Transformers) shall be declared and published in Newspapers by the Distribution Licensee for wide publicity. The charges towards electrification to be recovered from the consumer/applicant shall be on the basis of per kW load evaluated as mentioned above.

(iii)       The Distribution Licensee may use the funds received from MP/ MLA/ Government of India/ M.P. Government/ any Schemes and to that extent the credit in the estimated amount be provided to the consumer/applicant of the above areas.

(iv)       The work shall be taken up departmentally by the Licensee after deposit of 15% of Cost of estimate by applicants of that area for which electrification is to be made. The rest 25% amount shall be recovered from the upcoming consumer/applicant in that area.

(v)        The Distribution Licensee shall ensure that payment received from the consumer/applicants shall be used for their work only. This shall be monitored by an Officer not below the rank of Superintendent Engineer/General Manager.

(vi)       Alternatively, the Applicant(s), if he so desires, shall be permitted to deposit supervision charges @ 7 % of the estimated cost of work and on depositing such Supervision charges, the work may be got executed by the Applicant(s) through an approved licensed contractor/agency. The Licensee shall display the list of licensed contractors on its website for ready reference of the consumer/applicant/applicants.

(vii)     In case the consumer/applicant does not deposit the aforesaid amount in the Financial Year in which the estimate is sanctioned, the consumer/applicant shall be required to deposit a sum equal to the cost of electrification as per (ii) above plus 7% per annum or part thereof at the time of making application.

(viii)   In addition to above, the individual consumer/applicant is required to pay 10% of Supply Affording Charges as specified in Regulation 4.1.4.

4.6.2.

For undeclared illegal colonies lacking civic amenities, the following procedures shall be followed for electrification: -

(i)           The Distribution Licensee shall identify such areas as undeclared illegal colonies and prepare the area wise estimates for such colonies. The connected load for such colonies shall be assessed on the basis of applicable provisions of Madhya Pradesh Electricity Supply Code, 2021, as amended from time to time.

(ii)         The procedures provided in Regulations 4.6.1 (ii), (iii), (v), (vii) and (viii) shall be applicable for undeclared illegal colonies.

(iii)       Further, the Applicant(s) shall have the option for getting the electrification of undeclared illegal colonies by way of either of following methods:

(a)      By depositing 100% of the estimated cost of work for which electrification is to be done by licensee; or

(b)      Alternatively, if he so desires, to deposit supervision charges @ 5 % of the estimated cost of work and on depositing such Supervision charges, the work may be got executed by the Applicant(s) through an approved licensed contractor/agency. The Licensee shall display the list of liccri$ed contractors On its website for ready reference of the consumer/applicant/applicants.

(iv)       In such cases where complete electrification of undeclared illegal colonies, having an estimated load upto 500 kVA or 400 kW, is not feasible as only few plot / house owners or applicants of such colony makes application for grant of permanent connection, then assessment of estimated connected load shall be done as per the provisions of Madhya Pradesh Electricity Supply Code, 2021 as amended from time to time and consumer/applicant shall be required to pay charges of Rs. 15,567 (Rs. Fifteen Thousand Five Hundred Sixty-Seven) per kW towards electrification.

(v)        In future, if consumer/applicant in such undeclared illegal colonies seeks connection such consumer/ applicant shall also be required to pay charges of Rs 15,567 (Rs. Fifteen Thousand Five Hundred Sixty-Seven) per kW towards electrification irrespective of availability of Distribution System on electrification of such undeclared illegal colonies as per provision 4.6.2 (iv).

4.7. For Conversion of LT connections into HT for above 150 HP.

4.7.1.

In case of existing LT connections having connected load of more than 150 HP (112 kW) which could not be converted into HT connections on the ground of space not being available within the premises of the consumer/applicant for installation of own transformer, the Distribution Licensee may provide HT connection from the transformer owned by the licensee and situated anywhere outside the premises gf the consumer/applicant on the following terms and conditions: -

(a)      The consumer/applicant shall pay the estimated cost of Distribution Transformer Sub-station as per Current: Schedule of Rates less cost of Distribution Transformer Sub-station already paid, if any, at the time of conversion.

(b)      The routine maintenance of Transformer Sub-station shall be carried out by the Licensee for whom the consumer/applicant shall be required to pay maintenance charges at the specified rates. The Licensee may replace/ change the appropriate capacity of the existing Transformer if it requires to be changed considering the Contract Demand of the consumer/applicant. The cost of augmentation shall be payable by the consumer/applicant.

(c)      The Distribution Licensee shall lay LT cable from the terminal pol to the point of connection in the premises of the consumer/applicant at the cost of the consumer/applicant.

(d)      The consumer/applicant shall execute an Agreement for HT supply.

(e)      The Transformer shall be used exclusively for the particular HT consumer. In case of failure of Transformer and its allied equipment, the Distribution Licensee shall replace the same and the cost of replacement shall be borne by the consumer/applicant only.

(f)       The consumer/applicant shall be metered on HT side which shall be turned as Billing Meter. A Trivector / Bivector Check Meter on LT side within the premises of the consumer/applicant shall be installed which shall be read simultaneously with HT Meter every time. The consumer/applicant shall also be responsible for the safety and security of the LT Meter commissioned in the premises of the consumer.

(g)      In case the consumer/applicant is being fed through existing Transformer having more than one connection, the Licensee shall install a separate additional Transformer at the cost of consumer for which land shall be provided free of cost to the Distribution Licensee by the consumer. The consumer has to execute an HT Agreement with the Licensee with a special Clause as above.

CHAPTER 5

Regulation - 5. Other Charges to be recovered from consumers.

5.1.

As provided for in Section 45(3)(b) of the Electricity Act, 2003 (No. 36 of 2003), the Distribution Licensee may charge from the consumers a rent or other charge in respect of any electric Meter or Electrical Plant provided by the Distribution Licensee as provided in Annexure-1 of these Regulations. Metering charges (if any) shall be applicable in accordance with the respective retail supply tariff order issued by the Commission from time to time.

CHAPTER 6

Regulation - 6. Miscellaneous.

6.1. Accounting of charges.

(a)      The above charges do not include any tax that may be payable by the consumer/applicant in accordance with any Law in force.

(b)      The charges collected under these Regulations shall be kept by the Licensee in a separate account. The Licensee shall also ensure that the funds td the extent they are allocated out of this separate account are used only for augmenting the existing Distribution/EHT System and/or creating new Distribution/EHT system. This will bé got verified by the Statutory Auditors and compliance to this provision shall be included in the audit report on Annual Financial Statements:

(i)           Supply Affording Charges specified in these Regulations,

(ii)         Cost of Infrastructure/Electrification specified in these Regulations (excluding Supervision charges).

(c)      The charges/cost recovered as allowed in these Regulations shall be separately captured by the Licensees in their books of Accounts, These shall be construed as cost recovered for the Deposit Works and shall have the same accounting treatment as that of works carried out with consumer contributions. Detailed instructions in this regard are mentioned in Annexure II of these Regulations.

6.2. Power Factor for LT and HT Load.

For the purpose of converting connected load from kW to kVA following factor may be considered: -

(i)           kW = 0.8 X kVA (in case of LT connections)

(ii)         KW = 0.9 X KVA (in case of EHT/HT connections)

6.3. Power to remove difficulties.

The Commission may remove any difficulty in giving effect to any of the provisions of these Regulations by general or specific order.

6.4. Issue of Orders and Practice Directions.

Subject to the provisions of the Electricity Act, 2003 and these Regulations, the Commission may, from time to time, issue orders and issue directions with regard to the implementation of the Regulations and procedures to be followed.

6.5. Power to Amend.

(i)           The Commission may at any time add, vary, alter, modify or amend any provision of these regulations. No change in the above charges for any category of consumers is permitted except with prior written permission from the Commission. Any order/action without such written permission of the Commission shall be treated as null and void.

(ii)         The provisions of these Regulations shall be applicable to the consumer notwithstanding ng anything contrary contained in applicable Madhya Pradesh Electric ty Supply Code and other Regulations prior to notification of these Regulations.

6.6. Repeal and Savings.

(i)           Nothing in these Regulations shall be deemed to limit or otherwise affect the inherent power of the Commission to make such orders as may be necessary to meet the ends of justice or to prevent abuses of the process of the Commission.

(ii)         Nothing in these Regulations shall bar the Commission from adopting in conformity with the provisions of the Act a procedure, which is at variance with any, of the provisions of these Regulations, if the Commission, in view of the special circumstances of a matter or class of matters and for reasons to be recorded in writing, deems it necessary or expedient for dealing with such a matter or class of matters. :

(iii)       Nothing in these Regulations shall, expressly or impliedly, bar the Commission dealing with any matter or exercising any power under the Act for which no Regulations have been framed, and the Commission may deal with such matters, powers and functions in a manner it thinks fit.

(iv)       The "Madhya Pradesh Electricity Regulatory Commission (Recovery of Expenses and other Charges for providing Electric Line or Plant used for, the purpose of giving Supply) Regulations (Revision-I), 2009 {RG-31(1) of 2009} which were notified on 07 September, 2009 and read with all amendments thereto as applicable to the subject matter of these Regulations is hereby superseded.

 

Annexure I: SCHEDULE OF OTHER CHARGES

(To be read with Regulation 5.1)

             I.            Other Charges

           II.            Testing Charges at consumers request (Meters, CTs and metering equipments) #

         III.            Cost of booklets

          IV.            (a) Shifting: of agriculture connection from one premises to another premises

Actual expenditure for shifting of connection based on estimate as per current schedule of rates shall be recovered.

(b) Shifting of Line/ Substation from one location to other location

The consumer has to pay the actual cost incurred in shifting of Line/Substation. Alternatively, the consumer can get the work executed through an approved licensed contrattor/agency on payment of 5% of the cost of work as Supervision Charges to the Distribution Licensee / Transmission Licensee, as the case may be.

(c) Under "Bharat Mala Pariyojna" the supervision charges for shifting of-electrical linés, poles, and sub stations for the works of construction of national highways shall be 2.5%.

            V.            Recovery of Cost of Burnt Meter/Metering equipment

          VI.            Recovery of Cost of Meter and associated equipment/Metering equipment

If licensee supply the meter and associated equipment/Metering equipment to consumers at the time of serving new connection, the cost of such meter and associated equipment/Metering equipment shall be payable by :the - consumer to the Distribution Licensee as per Schedule of Rates preparedsand published periodically.

        VII.            Hiring of Lines, Plants and Equipments

      VIII.            Fee for verification of record of old dues/records

          IX.            Fee for special meter reading

            X.            Charges for maintenance of street lights

The charges for maintenance of street light shall be as per mutual agreement executed between local bodies and the distribution licensee.

          XI.            Maintenance charges for Dedicated feeder

        XII.            Temporary Connections under Tatkal Yojana

      XIII.            Charges for Dishonored Cheque

       XIV.            Charges for Name Transfer of Service

         XV.            Registration fee from HT/LT consumers

The following registration fee is recoverable along with application form from a new EHT/HT/LT consumer and also from such existing EHT/HT/LT consumer (who proposes to change his point of supply and/or increase in the contract demand/connected load). The registration fee shall be adjusted on availing of EHT/HT/LT supply by the consumer. Such fee, however, shall be forfeited if EHT/HT/LT consumer does not avail supply within 180 days or within the stipulated time as per connected load sanction in case of LT consumers and contract demand in case of HT and EHT consumers, whichever is applicable; or cancels the request after sanction of connected load in case of LT consumer and contract demand in case of HT / EHT consumer by the Discom.

       XVI.            Charges for maintenance of transformer, lines and other equipment for HT consumers

If the maintenance of Transformers, lines and other associated esiments is carried out by the Distribution Licensee on the request of HT consumer, the charges for maintenance shall be recovered from the consumer @ 0.5 % per fhonth of cost as per Current Schedule of the Rates.

 

Annexure II

"The Licensees shall adopt the following accounting procedure:

(a)      If new asset is required to be created then,

(i)           On receipt of Consumers contribution, Bank A/c shall be debited and "Consumer Contribution Head" shall be credited.

(ii)         On Commissioning of the Asset (at the time of capitalization), "Consumer contribution Head" shall be debited and "Deferred Income (Consumer contribution) Head" shall be credited to the extent of Consumers contribution. The asset shall be capitalized under Account Head of the Fixed Asset (Group 10).

(b)      If no new asset is required to be created and the consumer contribution is against the existing asset, then Bank A/c shall be debited and "Deferred Income (Consumer contribution)" shall be credited,

(c)      If the asset is created by the consumer under Regulation 3.9 of Chapter [I of these Regulations, then on commissioning, Fixed Assets shall be debited and "Deferred Income (Consumer contribution) Head" shall be credited with the actual cost of the asset.

(d)      At the time of preparation of Annual Account Statements, to offset the impact of Depreciation expenditure of asset created from the consumer contribution, the} "Deferred Income (Consumer contribution) Head" shall be debited and "Income from amortization of deferred income (Consumer contribution) Head" shall be credited to the extent of the Depreciation charged against such asset.

(e)      The Licensee must show the "Consumer contribution received Head", "Deferred Income (Consumer contribution) Head" and "Income from amortization of deferred income (Consumer contribution) Head" in their Annual Accounts as under:

(i)           Balance Sheet:

Consumer contribution received Head shall be shown separately under sources of funds.

(ii)         Profit & Loss Account

(iii)       Balance Sheet

(f)       The work funded through Consumer contribution should not be recorded as Deposit work in the books of accounts.

(g)      The amount allocated to the Companies through final Opening Balance sheet as "Consumer contribution/ Capital Grant & subsidy" should be transferred to "Deferred income (Consumer contribution/ Capital Grant & subsidy A/c" immediately and same shall be amortized over 10 years in equal installments (10% p.a.).