PREAMBLE
In exercise of powers conferred by Section 79 (j)
and (k) read with Section 49 of the Electricity (Supply) Act, 1948, the Orissa
State Electricity Board makes the following Regulations in regard to the
general conditions of supply of Electricity Board.
CHAPTER - I
Regulation 1. Short title.
These Regulations shall be called The Orissa State
Electricity Board (General Conditions of Supply) Regulations, 1995.
Regulation 2. Commencement.
These Regulations shall come into force from the
date notified for the purpose in the Orissa Gazette in which they are
published.
Regulation 3. Definitions.
(a) In these Regulations, unless the context otherwise requires -
(i) "Average Power Factor" shall mean the power factor resulting
from variations of the quantum and duration of the consumer's load during any
month and its value corrected to the nearest per centum figure to be calculated
as a ratio of the registrations during the same period of a Kilo-watt hour
meter and Kilo Volt. Ampr. hour meter;
(ii) "Board" means the Orissa State Electricity Board constituted
under Section 5 of the Electricity (Supply) Act, 1943;
(iii) "Chief Engineer" means the Chief Engineer (Commerce), Orissa
State Electricity Board or any Chief Engineer in charge of Commercial aspects
of supply and distribution of power;
(iv) "consumer" means any person who is supplied with ELECTRICAL
ENERGY by the Board either as owner or as lawful occupier and whose premises
are for the time being connected, for the purpose of receiving energy, with the
works of the Board and includes a consumer whose power supply, notwithstanding
the subsistence of the agreement has been disconnected for the time being;
(v) "consumer's installation" means any composite electrical unit
including whole of the electric wires, fittings, motors, transformers and
apparatus portable and stationary, indoor, outdoor and underground erected and
wired by or on behalf of the consumer in one and the same premises;
(vi) "consumer's incoming supply line" means the lines from the
Board's point of supply to the consumer's main switch;
(vii) "High Tension Consumer" means a consumer who obtains supply
from the Board at high or extra high voltage;
(viii) "Low Tension Consumer" means a consumer who obtains supply
from the Board at low or medium voltage;
(ix) "connected load" means the aggregate of the manufacturer's
rating of all the apparatus including portable apparatus on the consumer's
premises which are supplied with energy and apparatus in respect of which
declaration has been made by the consumer for taking supply. This shall be
expressed in KVA, KW or Horse Power (H. P.), as the case may be. If the ratings
are KVA, the same should be converted to KW by multiplying the KVA with a power
factor of 0. 9. If the same or any of the apparatus is rated by the
manufacturer in HP, the HP rating shall be converted into KW by multiplying it
by 0. 746;
(x) "contract demand" means the maximum Kilo Watt. (KW) or Kilo
Volt Ampr. (KVA), as the case may be, agreed to be supplied by the Board and
reflected in the agreement executed between the parties. Where the agreement
stipulates supply in KVA, the quantum in terms of KW may be determined by
multiplying the KVA with 0.9. For all loads up to but excluding a connected
load of 100 KW the connected load shall be the same as the contract demand;
(xi) "date of commencement of supply" means the date immediately
following the date of expiry of a period of 90 (ninety) days from the date of
intimation to an intending consumer, of the Board's readiness to supply power
or the date of actual availing of supply by such intending consumer, whichever
is earlier;
(xii) "distribution mains" means the portion of any main supply line
owned or managed by the Board with which the service line is or is intended to
be connected;
(xiii) "Maximum Demand" expressed in KW or KVA in relation to any
period shall mean twice the largest number of Kilowatt Hours or Kilovolt,
Ampere Hours delivered at the point of supply of the consumer and recorded
during any consecutive 30 minutes in that period;
(xiv) "demand charges" means the fixed charges payable by the
consumer at the rate fixed by the Board per KVA of Maximum demand or 80% of the
Contract Demand, whichever is higher;
(xv) "reserve demand" means the maximum demand reserved by the
Board for a consumer;
(xvi) "Engineer" means the Executive Engineer of the Division having
jurisdiction over the area of supply in which the premises to be served are
located and includes any other subordinate Engineer duly authorised by him or
his superior officer;
(xvii) "Load Factor" means the
ratio of the total number of units consumed during a given period to the total
number of units that would have been consumed had the contract demand/maximum
demand been maintained throughout the same period and is usually expressed as a
percentage :
Actual units consumed during a given period Load
Factor =-------------------------------X 100;
Contract Demand or Maximum Demand X
Number of Hrs. in the period
(xviii) "Service Line" means any electricity supply line to the
consumer through which energy is or is intended to be supplied by the Board
from distribution mains or directly from Board's installation (irrespective of
the voltage) to one or more consumers;
(xix) "Supplier" means the Orissa State Electricity Board;
(xx) "Tariff Notifications" means the Notifications issued by the
Board from time to time and published in the Orissa Gazette fixing the tariff
or the rate of dues payable by a consumer in respect of 'demand charges' as
well as 'energy charges';
(xxi) "extra high voltage" means the voltage which exceeds 33,000
volts under normal conditions subject, however, to the percentage variations
allowed under the Indian Electricity, Rules, 1956.
(xxii) "high voltage" means the voltage which exceeds 650 volts but
does not exceed 33,000 volts under normal conditions subject, however, to the percentage
variations allowed under the Indian Electricity Rules, 1956;
(xxiii) "medium voltage" means the voltage which exceeds 250 volts but
does not exceed 650 volts under normal conditions subject, however, to the
percentage variations allowed under the Indian Electricity Rules, 1956;
(xxiv) "low voltage" means the voltage, which does not exceed 250
volts under normal conditions subject, however, to the percentage variations
allowed under the Indian Electricity Rules, 1956;
(xxv) "Year" means the financial year commencing on the 1st of
April.
(b) All the expressions used herein but not specifically defined, shall have
the same meaning as defined in the Indian Electricity Act, 1910 and the
Electricity (Supply) Act, 1948 or the rules framed thereunder and if the said
Acts and rules are silent, the expressions shall have the same meanings
assigned to them in the General Clauses Act, 1897 or in the absence thereof,
the meanings as commonly understood in the Electricity Supply Industry.
CHAPTER - II
Regulation 4. Application for supply.
(a) An application for supply or an additional supply of power shall be made
in the prescribed form copies of which may be obtained from the local offices
of the Board free of cost.
(b) The application shall be signed by the owner or the occupier of the
premises for which supply is required and shall be submitted at the local
office of the Engineer alongwith the prescribed fee of Rupees ten only and a
sketch map of the premises. Supply shall not be made go any intending consumer
unless he is in lawful occupation of the premises in-question and is able to
substantiate it with documentary evidence to the satisfaction of the supply
engineer. Any assistance or information required for filling up the application
form may be obtained by the applicant from the local office of the Engineer.
(c) All applications for supply of power shall be filed by the intending
consumer at least two weeks before the expected date of supply; provided that,
in case of high tension service or service requiring Extension of the Board's
distributing mains, the prospective consumer shall submit his application not
less than six months before supply is required by him.
(d) An intending consumer, who is not the owner of the premises occupied by
him shall also execute an indemnity bond, indemnifying the Board, against any
losses arising out of damage to Board's equipments on the premises as also any
damages payable on account of dispute arising out of supply of power to the
premises.
(e) When the Consumer's premises have no frontage on a street and the
service line from the Board's mains has to go over or under the adjoining
premises of any other persons (and whether or not the adjoining premises is
owned jointly by the consumer and such other persons) the consumer shall
arrange at his own expense for necessary way-leave, licence or sanction from
the adjoining owner or co-owner. The Board shall not supply power until such
way-leave or sanction is obtained and produced. Any extra expenditure incurred
in placing the service line in accordance with the terms of way-leave, licence
or sanction shall be borne by the consumer. No way-leave, licence or sanction
once granted shall be cancelled or withdrawn, without giving six months' notice
by registered post to the Supply Engineer and the concerned consumer. The
consumer may however arrange for way-leave for alternative route, if any, to
retain the supply of power. In all such cases the consumer shall bear the cost
of diversion and other incidental expenses as may be estimated by the Supply
Engineer.
(f) A consumer requiring supply for industrial or commercial purposes in
addition to complying with other conditions as provided, shall also obtain from
the local authority and/or from any other competent authority as might be
required under any special law, necessary, licence and/or permission and
produce before the Supply Engineer such licence or permission alongwith the
application.
(g) If the applicant in respect of an earlier agreement either executed by
him or in the name of his spouse or in the name of a firm or company with which
he was associated either as partner, Director or Managing Director, is in
arrears of tariff or other dues payable to the Board, the application shall not
be allowed by the Supply Engineer until the arrears are cleared.
Regulation 5. Supply subject to availability.
The supply of power required, shall be subject to
its availability in the system, technical feasibility of supply, the scheme of
supply being remunerative as per the norms fixed by the Board from time to
time, the consumer bearing the proportionate charges as required by the Board
in case of non-remunerative schemes and the consumer executing agreement in the
standard agreement form prescribed by the Board accepting the terms relating to
tariff and other conditions of supply of the Board.
No additional power shall be supplied by the Board
unless all arrear charges for the existing power supply have either been paid
in full or the consumer has obtained instalments facility from the Board for
unconditionally paying the arrears within the stipulated time.
Regulation 6. Agreement.
(a) Every consumer whose application for supply or additional supply of
power has been approved by the competent authority, shall, before taking such
supply, execute an agreement in the standard form prescribed in Schedule 'A' of
these regulations as may be applicable. Such agreement shall not, however, be
required for domestic and commercial consumers and their applications for power
supply in the form prescribed in Schedule 'B' shall constitute the agreement
between the parties.
(b) During the period the restrictions on power, supply imposed by the State
Government under Section 22 (B) of 1. E. Act, 1910 are in force and power
purchased from other States/agencies is supplied to the .consumer on special
request, a supplementary agreement shall be executed.
Regulation 7. Security.
(a) Any consumer entering into an agreement with the Board for supply of
power shall have to deposit such amount as Security as may be prescribed by the
Board from time to time keeping in view the category of the consumer and the
adequate coverage of the dues payable to the Board for the energy supplied, for
consumption for a period of two months.
(b) In case of enhancement of the tariff or other monthly charges, the Board
shall have the power to revise the security payable by the consumer and demand
payment of additional amount, if any, towards security within a period of two
months from the date of demand.
(c) The security deposit shall be paid in cash or by Bank Draft.
(d) A consumer who has furnished Bank Guarantee towards security shall be
required to tender the entire security deposit in cash/ Bank draft only and
thereafter the earlier security deposit furnished in the form of Bank Guarantee
or Bank Fidelity Guarantee etc., shall be released and the consumer may take
return of the guarantee bond.
(e) The security deposit shall be returned to the consumer only after the
termination of the agreement and after adjustment of all outstanding dues, if
any.
(f) No interest shall be payable on the security deposit made.
(g) In case of default in payment of additional security deposit, if any,
the supply shall be discontinued/disconnected after giving 7 clear days'
notice.
Regulation 8. Service-Line.
(a) The Engineer, on being satisfied that all preconditions for supply of
power are satisfied including payment of security deposit, shall inspect the
premises within two weeks from the date of receipt of security deposit and fix
the date of entry of the supply-line into the consumer's premises (where the
service line extends up to the consumer's premises). The Engineer shall also
fix the position of the service cut-outs/circuit breakers, meters in
consultation with the consumer and/or his licensed electrical contractor in
case of a feeder (HT/EHT feeder) directly taken to the consumer's premises for
his exclusive use from the supplier's sub-station, the metering arrangement
shall be done at the consumer's premises or at the supplier's sub-station
itself if mutually agreed. When the metering arrangements are completed at the
consumer's premises, the position of the service cut-outs or circuit breakers
and meters shall be so fixed as to permit easy access to the employees of the
Board at any time without, as far as possible, disturbing the privacy of the
consumer.
(b) Upon compliance of all conditions including technical feasibility and
viability (vide Regulation 5) the Board shall provide service line free of cost
up to a maximum distance of 30.48 meters from its nearest distributing mains to
a convenient point outside the premises for which power is proposed to be
taken. The cost of service-line poles and fittings, if any, in excess over the
free load of 30.48 meters shall be borne by the Applicant :
Provided that in case of temporary supply, the
entire cost of service line including poles and fittings shall be borne by the
applicant.
(c) Before the work of laying the service line is taken up, the intending
consumer shall pay in full the cost of laying the service-line prepared by the
Engineer in accordance with the rates in force.
(d) The service line, once laid, shall not normally be shifted except when
such shifting is necessary in public interest or for the convenience of the
supplier. Where the shifting of the service-line within the same premises is
undertaken on the request of the consumer, the entire cost of shifting
including the cost of additional materials, if any, shall be borne by the
consumer.
(e) The entire service-line, notwithstanding that a portion thereof has been
paid for by the consumer, shall be the property of the Board and shall be
maintained by the Board which shall always have the right to use it for the
supply of energy to any other persons unless the line has been provided for the
exclusive use of the consumer.
Regulation 9. Point of supply.
Unless otherwise agreed to, the supply shall be at
a single point at the out-going terminals of the Board, i.e.,-
(i) cut-outs or circuit breakers in the case of L.T. consumers; and
(ii) control switch gear/circuit breaker/High Tension fuses that may be in
stalled in the Board's or consumer's premises, as mutually agreed in the case
of H.T. consumers subject to provision under Regulation 8 (a).
Regulation 10. Wiring on consumer's premises.
The wiring on the consumer's premises including
additions and alterations, if any, should conform to the Indian Electricity
Rules, 1956 and be carried out by a licensed Electrical Contractor. As soon as
the consumer's installation or modifications thereof, as the case may be, is
completed in all respects, the consumer shall submit to the Engineer, the
wiring contractor's completion report and test report in the forms prescribed
for approval.
Regulation 11. Consumer's apparatus.
(a) Low tension consumers- Low tension consumers shall, in all cases and at
their cost provide a safety device in the form of linked quick break main
switch and a main fuse on each phase other than the earthed neutral. The switch
shall be fixed within one meter of the meter Board/meter box supplied by the
Board or the consumer, as the case may be, or in such other position as may be
approved by the Engineer.
(b) High tension consumer - High tension consumer (i) requiring a supply of
1000 KW and above shall instal at his cost suitable circuit breakers of
approved make with sufficient rupturing capacity as specified by the Board on
the H. T. incoming side of his load, fitted with automatic overload protective
devices, so adjusted that the circuit breakers supplied by the consumer operate
before terminal circuit breaker/isolating apparatus of the Board activate ;
(ii) requiring a supply up to 1000 KW shall provide on the H. T. incoming side
of his load, a gang operated triple pole isolating switch of approved make with
high tension fuses of fast blowing characteristics or circuit breaker of
adequate rupturing capacity which should be so adjusted that they blow off
before the overload protective devices in the Board's terminal circuit
breaker/isolating apparatus operate.
(c) No HT consumer shall install extra High Tension (EHT)/High -Tension (HT)
switch gear or apparatus and layout thereof without prior permission of the
Supply Engineer.
(d) Use of star-star transformers or delta-star transformers in the HT
installation of consumer-H. T. consumers shall ordinarily instal step-down
transformers having vector group with winding connected in delta on high
voltage side and star on low voltage side.
(e) Supply to the consumer nay be cut off if the wirings, apparatus,
equipments or installations are found to be defective at any time or if the
consumer/ uses any apparatus or appliance or uses the energy in such manner so
as to endanger the service-lines, equipments, electric supply mains and other
works of the Board or interferes with the efficient supply of energy to other
consumers. If the Engineer considers that the continuance of supply may be
injurious to the Board's installation or shall pose a danger to any other
consumer/person, he shall disconnect the supply after giving 48 hours' notice
to the consumer.
(f) No pump sets for irrigation pumping and agricultural purposes shall be
connected to the power supply system of the Board unless the pump sets and the
installation thereof have shunt capacitors and current limiting device and
satisfy following guidelines :
(i) The agricultural pumping system will be equipped with Monoblocks having
ISI mark or pumps and Motors of proper HP having ISI mark. The minimum
efficiency of the Mono-block pump set should be 50 per cent and in the case of
other pump sets, the pump efficiency shall not be less than 60 per cent.
Efficiency of pump sets shall be taken to be-the ratio of its output to the
input.
(ii) The selection of proper HP of the pump set will be governed by the
guidelines issued under ISS-10804-1986.
Regulation 12. Installation of equipments and apparatus.
In case power is required by any prospective
consumer, OSES may ask the prospective consumer to provide accommodation to
instal Board's equipments and apparatus which may be considered necessary by
the Engineer for effecting power supply to the intending consumer. After
permission or authority for fixing the equipments and apparatus is given, the
consumer shall continue to allow aforesaid installation to continue on his
premises, with full control vested in the Board. The installation shall remain
in the premises for a reasonable period even after the termination of the
agreement to enable the Engineer to ensure the supply of power to other
consumers having the benefit from the said installations, without payment of
any compensation to the owner of the premises.
Regulation 13. Inspection and testing.
(a) Upon receipt of the completion report and or the test report, the
Engineer will notify to the consumer the time and the date when the Board's
representative proposes to inspect and test the installations. It shall then be
the duty of the consumer to arrange his Wiring Contractor to be present during
the inspection to give the Engineer or his representative any information
required by him concerning the installations.
(b) No charge shall be made for the first test by the Engineer but for
subsequent tests, if required, charges shall be imposed as provided in the
Rules.
(c) L T. Consumers -
(i) Before taking the Insulation tests of Installations, wirings must be complete
in every respect. All fittings such as lamps, fans, cookers, motors etc., must
be connected up, fuses inserted and all switches placed in the 'ON' position
before the tests are carried out. Temporary wires or fittings or dead ends,
shall not be included in the installations and no part of the work should be
left incomplete. The insulation resistance of the entire installation to earth
shall be tested from the roadside of the Board's terminals.
(ii) The Board shall not connect the installations on the consumer's premises
with its works unless it is reasonably satisfied that the connection shall not,
at the time of making connection, cause leakage from the installations
exceeding one five thousand part of the maximum current supplied to the
consumer's premises.
(iii) The insulation resistance shall be measured by applying between earth
and the whole system of conductors or any section thereof, with all fuses in
place and all switches closed and except in case of earthed concentric wiring,
all lamps in position or both poles of the installations otherwise electrically
connected together, a D.C. Voltage of not less than twice the working voltage
provided that, it does not exceed 500 Volts for medium voltage circuit. When
the supply is derived from three wire (AC or DC) or a poly phase system, the
neutral pole of which is connected to earth either directly or through added
resistance, the working voltage shall be deemed to be that which is maintained
between the outer or phase conductor and the neutral. The insulation resistance
in megohms of an installation shall not measure less than 50 divided by the
number of points on the circuit; provided that the whole installation need not
be required to have an insulation resistance greater than one megohm. Heating
and power appliances and electric signs may, if desired, be disconnected from
the circuit during the tests, but, in that event, the insulation resistance
between the case or frame work and all live parts of each appliance shall not
be less than that specified in the relevant ISS or, when there is no such
specification, shall not be less than half a megohm.
(iv) The insulation resistance shall also be measured between all conductors
connected to one pole phase conductor and all the conductors connected to the
middle wire or to the neutral or to the other pole or phase conductor of the
supply: Such a test shall be made after removing all metallic connections
between the two poles of the installation and in these circumstances,
insulation resistance between the two terminals of the installation shall not
be less than that specified in para (iii) above.
(d) High Tension Consumers -
(i) All transformers, switch-gears and other electrical equipments in the
installations of the consumer and also those directly connected to the feeders
or lines of the Board, shall be of suitable design and make approved by the
Engineer and be maintained to his reasonable satisfaction. The setting on fuses
and relays on the consumer's control gear as well as the rupturing capacity of
any of his breakers shall be subject to the approval of the Board. The starting
currents of motors shall not exceed the limits as prescribed from time to time.
(ii) Manufacturer's test certificates in respect of all H. T. apparatus shall
be produced, if required.
(iii) In addition, the Board may test the H.T. installation by applying
standard test voltage in accordance with the Indian Electricity Rules.
(iv) Testing of a high tension installation, shall, however, be taken up by
the Engineer only after the H. T. consumer obtains the certificates of
inspection of the installations from the electrical Inspector to the State
Government.
Regulation 14. Approval of consumer's installations.
(a) If the Engineer is satisfied that the 'contract demand' as applied for
is not consistent with the test report and all other conditions prescribed in
these regulations for supply of power have not been compiled with or the
applicant is in arrears of dues payable under any earlier agreement with the
Board, the Engineer may reject the application for supply by a reasoned ordered
to be communicated to the applicant forthwith. The Engineer may recall his
rejection order if the applicant subsequently rectifies the defects and fulfils
all conditions.
(b) Before any wiring or apparatus of the L.T. consumers and transformers,
switch gear and other electrical equipments of the H. T. consumers are
connected to the Board's supply system the same shall be subject to the
inspection and approval of the Engineer and no connection shall be made without
such approval. In addition, all EHT/HT installations shall have to be approved
by the Electrical Inspector or any Officer authorised by him in this behalf.
Regulation 15. Commencement of supply.
After the applicant has executed the agreement and
deposited the preliminary installation cost, security and other dues and
installed his own installations as provided in these Regulations and the
application is finally approved by the Engineer, the said Engineer shall within
a reasonable time make arrangements for supply of power to the applicant and
after the arrangements are completed at his end and he is in a position to make
such supply, the Engineer shall intimate the applicant that power may be availed
by him within ninety days from the date of receipt of intimation. If the
applicant fails to avail of the power within the period of ninety days, he
would be liable to pay the demand charges and minimum energy charges
irrespective of not availing the power. The meter when supplied by the Board,
shall be fixed only at the time of taking power supply :
Provided further that the Chairman may in special
circumstances extend the time beyond the period of ninety days, for availing
power supply.
CHAPTER - III
Regulation 16. Board's supply mains and apparatus.
(a) The meters and associated equipments, like metering units. T.P. Boxes
etc. in respect of power supplied at 11 KV and above shall be supplied by the
Board and the cost of such equipments shall be borne by the consumer. Meters
for the domestic and commercial consumers shall ordinarily be supplied by the
consumer. Other consumers have option either to instal meters and associated
equipments procured by them or request the Board to supply the same. The cost
of the equipments supplied by the Board shall be charageable to the consumer.
The meters and associated equipments, if supplied by the consumer, shall be to
the specification and approval of the Engineer.
Notwithstanding that the meter, metering equipment
and other apparatus as indicated above as supplied by the consumer, they shall
remain under the control of the Board so long as the agreement is in force. The
Engineer may at any time replace the existing meter supplied by the Board with
another meter and the consumer shall be estopped from objecting to such
replacement. The meter, metering equipments etc. shall on no account be handled
or removed by anyone except under the authority of the Engineer. The seals,
name plates, distinguishing numbers or marks affixed on the said
equipments/apparatus shall also not be interfered with, broken, removed or
erased by the consumer. In the event, any of the aforesaid equipment/ apparatus
is found to be tampered with or damaged in any manner, the consumer shall bear
the cost of their replacement alongwith all reasonable expenses incidental to
it as decided by the Engineer.
(b) Without prejudice to any other action available under the law and under
these Regulations, supply may be summarily disconnected if the consumer
interferes with any of the Board's apparatus installed in the consumer's
premises inclusive of meters, metering equipments etc., whether provided by the
Board or by the consumer and the service line provided by the Board.
(c) The consumer shall compensate the Board for any damage caused to the
mains, apparatus or instruments or any other property of the Board in the
consumer's premises, occasioned by reasons of any act, omission, lapses or
negligence on the part of the consumer and/or his servants, agents and/or
employees and it supply of power has been disrupted on account of such damage,
the supply may not be restored until the damage is assessed and the cost of
restoration is deposited by the consumer. The Supply Engineer's decision in
regard to the damage caused and the compensation payable, assessed on the basis
of current market rate and the cost of restoration as assessed subject to the
result of the appeal, if any, shall be final and binding. The consumer may
appeal to the concerned Superintending Engineer in regard to the termination of
damage and cost fixed by the Supply Engineer. No damage shall be imposed and no
demand for payment of cost shall be raised, without notice to the consumer and
reasonable opportunity to make representation, if any.
(d) The Board shall be entitled to lay necessary overhead and underground
mains, sub-stations, instal equipments, transformers etc., in accordance with
the Rules on the private property of the consumer, required for the purpose of
supply of power to him. The consumer shall not be entitled to interfere with or
alter any such installation of the Board in his promises at any time for any
reasons, whatsoever. If any such alteration is necessary, the Engineer may be
approached to effect such alteration at the cost of the consumer.
Regulation 17. Meters.
(a) No new power supply shall be given without a meter. Meters will
ordinarily be installed at the point of supply, or at such suitable place as
the Engineer may decide. If installed at the consumer's premises, the same
shall be fixed preferably in the ground floor where it will be easily
accessible for reading and inspection at any time. The consumer shall run his
wiring from such point of supply and shall be responsible for the safety of the
meters, metering equipments, on his premises from theft, damage or
interference.
(b) In the case of High Tension Supply, if HT metering set cannot be readily
provided and installed, an L.T. metering set shall be provided and connected in
the L. T. side of the consumer's transformers and to the readings of the said
metering set, will be added the average losses in the transformers calculated
as follows :
730 x rating of the transformer in KVA
100
= Transformer loss in units per month.
One percentage of the ratings of the transformers
in KVA will also be added to the recorded maximum demand on the L.T. side to
arrive at an equivalent H.T. Demand.
(c) The meters and associated equipments if any shall be properly sealed by
the Engineer and consumer's acknowledgment obtained. These shall not be
interfered with, except in the presence of the consumer or his representative
and his acknowledgement shall also be taken at the time the seal is
subsequently broken.
(d) The consumer may at his own expense, after notice to the Engineer,
instal another check meter if he so desires in his incoming line by the side of
the Board's meter. In case of difference in readings between the Board's meter
and consumer's check meter, the readings on the Board's meters subject to the
results of test, if demanded, shall be taken to be conclusive.
(e) The readings of the Board's meter(s) shall be taken as far as possible,
in the presence of the representative of the consumer once a month or at such
intervals as the Board may direct. The readings so taken, with any
additions/corrections that may be necessary under (b) and (d) above, shall be
binding and conclusive as to the maximum demand and the quantum of electrical
energy supplied to the consumer.
(f) (i) The meters and associated equipments shall be inspected by the
Engineer prior to their commissioning in the service. If meters become defective
in service or are found to be missing, the consumer, in case he has supplied
the meter, shall on such defects/loss being noticed by him or notified to him
by the Engineer remove the defects/replace the meter within a period not
exceeding 3 months. The Engineer shall call upon the consumer to deposit the
cost of replacement if the meter or equipment has been found to have been
tampered. In case such defects in the meter and/or metering units are found to
be recurring, the Engineer may call upon the consumer to instal his own meter
at his cost subject to the approval of the Engineer. Failure on the part of the
consumer to replace the defective/lost meter within a period of three months
shall render him liable for disconnection.
(ii) For the period, the meter remained defective
or was lost, the billing shall be done on the basis of average consumption for
the preceding consecutive three months :
Provided that if the meter is rendered defective or
lost before expiry of three months from the date of commencement of supply, the
bill shall be prepared on the basis of average of three consecutive months'
reading, after the meter is rectified or replaced.
(iii) In case defective meters of domestic,
commercial and small industrial consumers remain unrectified/unreplaced even
three months after the date, they have been called upon to rectify/replace them
as indicated in (i) above, the billing in respect of such consumers after the
three months period shall be done on the basis of load factor as may be fixed
by the Board from time to time as part of the tariff after giving minimum 7
days' public notice and after publication in the Gazette.
(g) Should the consumer dispute the accuracy of meter/meters installed for
recording consumption, he may, upon giving notice and paying the prescribed
fee, have the same tested by the Engineer within a period of one month from the
date of deposit of such fees. Similarly, if the Engineer disputes the accuracy
of the meter he may, after giving due notice to the consumer cause the meter to
be tested by the Board in the presence of the consumer or his authorised
representative only. In the event of the meter being found on test to be
incorrect beyond the limit of accuracy prescribed by the I.E. Rules, 1956 the
bills shall be revised on the basis of test results and testing fees, if paid
by the consumer, shall be credited to the consumer's account and adjustment
shall be made to the extent of the inaccuracy of zero per centum. In case the
date on which the meters become defective cannot be ascertained, the bills for
three months immediately preceding the month of notice shall be adjusted in
accordance with the test results. The repair/ adjustment of the meter should be
so done as to bring the percentage of error within the prescribed limits of
accuracy. In case the adjustment/ repair is not possible, the defective meter
should be replaced by a new meter within a period of three months at the
latest.
(h) In the event there is error in computation of energy supplied due to
erroneous adoption of OP ratio, 'PT ratio or multiplying factor in the
calculation, bills shall be revised from the date of commission of such error.
(i) Readings of meters will be taken by persons authorised by the Board once
in each month or at such intervals as may be fixed by the Board, and such
meter-readers shall have access to the consumer's premises at all reasonable
times for the purpose of such readings. The readings of each meter shall be
entered by such reader in the meter cards to be attached to such meter.
(j) If for any reason whatsoever, the consumer's premises containing the
meter is not accessible and meter reading cannot be taken, the bills shall be
raised on the basis of minimum charge subject to subsequent verification and
revision on the basis of actual meter reading.
If the Engineer apprehends that the consumer is
deliberately avoiding the inspection of meter and meter reading, he may give
notice by registered post to the consumer to remain present in the premises on
the date and time as mentioned in the notice and if the consumer defaults he
may take steps for disconnection of supply after giving appropriate notice to
the consumer and considering his explanation, if any.
(k) If a consumer tampers the meter or metering equipments and misutilises
the facilities provided to him for purpose of power supply and resists the
replacement of old or defective meters by the Engineer, the Engineer may
disconnect the supply after giving seven clear days show cause notice and
opportunity to submit his representation. No disconnection shall be made
without notice and without considering the representation, if any.
Regulation 18. Access to premises and apparatus.
With a view to check unauthorised addition,
alteration of equipments and theft and misuse of energy, diversions of power
by-passing the meter and for carrying out general inspection and testing, the
Engineer or his staff authorised by him shall be entitled to enter any premises
of a consumer availing power at 11 KV and above voltage to which electrical
energy is supplied for the purpose of testing the Board's as well as the
consumer's installations after giving notice to the consumer or the employee
in-charge of the premises and carry out the inspection check of all the electrical
installations including the supply-lines, wirings, fittings, meters whether
supplied by the Board or the consumer. If the consumer or the employee in
charge of the premises refuses to accept the notice and, or obstruct the
Engineer and/or his staff from entering into the premises, the Engineer shall,
without prejudice to the other modes of action available in law, forthwith
disconnect the supply of power to the premises.
In the case of all other consumers availling power
supply at low tension voltage (LT) such inspection shall be made after
informing the consumer or the persons in charge of the premises and in case of
refusal to accept notice or resistance, the power supply may be disconnected.
Regulation 19. Preparation of Inventory and/or Inspection Report.
During the checking and verification of the
electrical installations in the promises of the consumer, including the supply
line and meter, a complete inventory shall be prepared of all connected
equipments, apparatus, machineries, forming integral part of the installations
in the premises of the consumer or his representative and the consumer or his
representative shall be requested to sign the inventory or inspection report,
if the consumer or his representative refuses to sign the inventory or the
inspection report, an endorsement to that effect shall be made by the Engineer
and copy of the said report shall be affixed at his door step. On such
affixture, the consumer shall not be entitled to complain against the
correctness of the inventory and result of inspection.
Regulation 20. Alteration and addition.
No alteration or addition on the consumer's
approved installation shall be made without the express permission of the
Engineer in writing. In case request is made for any substantial alteration or
addition, the procedure for new installation regarding application, security
deposit, test report etc., as applicable to the new applicants shall be
followed. If alteration or addition to existing installations have been made
without prior permission, the Engineer may disconnect supply after giving
minimum 7 days' notice to show cause why the power supply shall not be
disconnected for unauthorisedly altering or modifying the approved
installation. No, disconnection shall be made without considering the explanation,
if any, of the consumer,
Regulation 21. Reduction of contract demand.
(a) No application for reduction of contract demand shall be entertained
within 3 months from the date of commencement of supply, unless the agreement
provides, otherwise.
(b) The contract demand specified in the agreement shall not be allowed to
be reduced more than once within a period of 3 years. The Chairman of the Board
may, however, for reasons to be recorded, allow such reduction more than once
within a period of 3 years.
(c) Every application for reduction of contract demand shall be accompanied
by-
(i) such processing fixed by the Board for the particular category of
consumer;
(ii) Test Report from the licensed electrical Contractor where alterations of
installations were involved; and
(iii) meter reading of the previous three months.
(d) No permission shall be granted to reduce the contract demand if on a
consideration of the investment made by the Board for an effective power supply
to the consumer, the reduction is likely to, result in loss, unless the
consumer is agreeable to bear the financial burden of the loss to be sustained
by the Board for such reduction. The determination of the loss to be sustained
by the Board as estimated by the Engineer shall be final and binding.
(e) No application shall be rejected without recording reasons therefor and
the order passed by the Engineer on the application shall be communicated to
the consumer forthwith by certificate of posting.
(f) When the reduction of contract demand is permitted by the Engineer, the
effective date of such reduction shall be reckoned from 1st day of the month
following the month in which the application complete in all respects was
received by the Engineer.
Regulation 22. Enhancement of contract demand.
(a) Every application for enhancement of contract demand shall be
accompanied by-
(i) such processing fee as fixed by the Board for the particular category of
consumer ;
(ii) Test Report to be furnished from the licensed Electrical Contractor.
(b) An application for the enhancement of the contract demand may be
rejected if-
(i) the additional power cannot be supplied the existing voltage of supply;
(ii) the consumer is not willing to avail the power at higher voltage at
which OSEB is able to supply;
(iii) the consumer is not agreeable to bear the estimated cost of the additions,
alteration is required in the system;
(iv) the consumer is in arrears of OSEB dues.
(c) If as a result of the enhancement of contract demand, the classification
of the consumer would change, the Engineer, before allowing the application may
call upon the consumer to execute fresh agreement, subject to compliance of
other conditions as prescribed under these Regulations.
CHAPTER - IV
Regulation 23. System of supply.
The Board's declared voltage and frequency of
supply shall be generally as follows :
(1) Low tension supply (up to and including 400 volts) Alternating Current- 50-cycles.
(i) Single phase-230 volts between phase and neutral.
(ii) Two or three phase-400 volts between phases.
(2) High tension supply (exceeding 650 volts) Alternating Current three
phase-50 cycle at 11 KV or 33 KV.
(3) Extra High Tension-Alternative Current three phase-50-cycles, 132 KV,
220 KV, 400 KV between phases.
(4) The frequency and voltage of the electrical energy delivered at the
point of supply to the consumer shall be subject to fluctuations as permissible
under the provisions of the Indian Electricity Rules, 1956 as amended from time
to time.
Regulation 24.
The voltage of supply shall be determined by the
Engineer depending on the contract demand of the consumer. The supply voltage
for the contract demands shall normally be as follows :
(a) For contract demand normally not exceeding 3 KW/3.5 KVA, excepting in
the case of Irrigation Pumps and agricultural services, shall be single phase,
two wire and 230 volts.
(b) For Irrigation pumping and agricultural service load up to and including
3 BHP, supply shall be at single phase, two wire and 230 volts, between phase
and neutral or 3 phase, 3 or 4 wire and 400 volts between phases.
(c) For load above 3 KWs/3.5 KVA, supply shall be at 2 phase, 3 wires or 3
phase and 3 or 4 wires at 400 volts.
(d) For a contract demand above 70 KVA, up to but excluding 555 KVA, supply
shall be in 3 phase 3 wire at 11000 volts.
(e) For contract demand above 555 KVA up to but excluding 1110 KVA, supply
may be given at 3 phase 3 wire at 11000 volts or 33000 volts depending on the
convenience of the Board.
(f) For contract demand above 1110 KVA up to but excluding 5000 KVA, supply
shall be in 3 phase 3 wire 33000 volts.
(g) For contract demand above 5000 KVA, supply shall be in 3 phase 3 wire
and at 132000 or 220000 volts or 400000 volts, depending on the convenience of
the Board.
Board at its discretion, may also supply to above
categories at any other voltage depending on system availability/condition.
Regulation 25. Power factor.
(a) The consumer shall so arrange that power factor of his load not to be
less than 90%. Power factor penalty shall be levied if there is a breach of the
aforesaid requirement and supply of power may be disconnected (subject to
notice and opportunity to show cause to the consumer) if the power factor falls
below 60%.
(b) In cases, where for any reason whatsoever, monthly average power factor
of the load cannot be ascertained from the readings of meters/metering
equipments installed for registering the consumers' monthly consumption of energy
and/or 'maximum demand' in his installations/plant, it shall be determined
periodically by the Engineer under normal operating conditions of the consumer
by installing necessary equipments in the consumer's premises and the power
factor so determined shall be considered as the average power factor of the
consumer's installations/load for all purposes till such time, it is
re-determined on the basis of any altered operating conditions.
Regulation 26. Use of shunt capacitors.
Power supply shall not be given to any applicant at
low voltage and for utilising in Induction motors of capacity of 3 H.P. and
above and/or welding transformers of capacity 1 (one) KVA and above, unless
shunt capacitors of appropriate rating are installed by the consumer across the
terminals of his motor(s) and/or welding transformers to achieve average
monthly power factor as specified in Clause 25(a).
CHAPTER - V
Regulation 27. Classification of consumers.
Board may classify the consumers into various
categories and subject to the provisions of Section 49 of the Electricity
(Supply) Act, 1948, fix different tariffs and conditions of supply for
different class of consumers. The classification shall be as follows:
(i) Domestic - This category relates to supply of power to residential premises
for domestic purposes only. This shall also include supply to occupants of
flats in multi-storeyed buildings/residential colonies receiving bulk power at
single point for domestic purposes and for distribution provided the connected
load for non-domestic purposes does not exceed 10% of the total connected load.
In case the non-domestic load exceeds 10% of the total connected load, they
shall be treated as commercial or general purpose consumers. This shall not
cover establishments which have no separate metering arrangement for domestic
consumers residing in their residential colonies.
(ii) Commercial - This category relates to supply of power to, premises which
are utilised for business/commercial purposes with a contract demand up to and
excluding 110 KVA where the non-domestic load exceeds 10% of the total
connected load.
(iii) Street lighting - This category refers to supply of power to a local
authority or public body for providing street lights.
(iv) Railway traction - This category refers to supply of power for Railway
Traction. Supply shall be made at HT at 25 KV or 213 phase E H T at 132 KV or
220 KV depending upon necessity.
(v) Irrigation planning and agriculture - This category refers to supply of
power for pumping of water in Lift Irrigation, flow-irrigation and for lifting
of water from wells, nallas, streams, rivulets, rivers, ponds, dug wells
exclusively for agricultural purposes.
(vi) Public waterworks and sewerage pumping - This category relates to supply
of power for public water supply and sewerage pumping installations owned and
operated by State Government, local bodies or their agents.
(vii) General purpose - This category relates to supply of power for all
general purposes comprising a mixed load and with a contract demand of and
above 110 KVA where the non-domestic load exceeds 10% of the total connected
load.
(viii) Public institution - This category refers to supply of power to
educational institutions including hostels, Government hospitals, dispensaries,
Primary Health Centres, Charitable Dispensaries, religious institutions,
Dhermasalas, electric crematoriums and non-commercial sports organisations.
(ix) Small industries - This category refers to supply of power for
industrial production purpose with a contract demand up to but excluding 22
KVA, where power is generally utilised as a motive force.
(x) Medium industries - This category refers to supply of power for
industrial production with a contract demand of and beyond 22 KVA, up to-and
exceeding 110 KVA, where power is generally utilised as motive force.
(xi) Large industries - This category refers to supply of power to industries
with a contract demand of and above 110 KVA but up to and excluding 25000 KVA,
where power is substantially utilised as a motive force for industrial
production.
(xii) Mini steel plant - This category refers to steel manufacturing units
licensed to operate as mini steel plants with contract demand of 4444 KVA and
above where power is ordinarily utilised in Induction/Arc furnances.
(xiii) Power intensive industries - This category refers to industries where
power is substantially utilised as raw material involving electrochemical
and/or electro-melallurgical processes with a contract demand of and above 2000
KVA having a monthly operational use factor of 80%.
(xiv) Heavy industries - This category refers to industries with a contract
demand of 25000 KVA and above where power is substantially utilised as a motive
force.
(xv) Temporary supply - This category refers to supply of power to meet
temporary needs on special occasions like marriage or other ceremonial
functions, festivals, religious functions or for seasonal business or to meet
any other temporary need provided that supply shall not exceed a period of six
months.
(xvi) Emergency supply in Captive Power Plants (CPP) - This category refers to
supply for emergency assistance to the Captive Power Plants in the State for
start up of the unit or to meet their essential auxiliary and survival
requirements in the event of the failure of the CPP. Such emergency assistance
shall normally be limited to 25% of the rated capacity of the largest unit in
the CPP.
Regulation 28.Special Agreement.
The Board may, for reasons to be recorded and
having regard to the nature of supply and purpose for which supply is required,
by negotiation or otherwise fix special tariff and conditions of supply for the
consumers not covered by the classification enumerated in Regulation 27 and for
such purpose, may enter into Special Agreements with suitable modifications in
the Standard Agreement form, if necessary, but the tariff fixed in such
Agreement shall always be subject to revision by the Board from time to time.
CHAPTER - VI
Regulation 29.Charges for supply.
(a) The tariff and other charges for supply of electrical energy and the
method of charging shall be as fixed by the Board from time to time after giving
minimum seven days' public notice and after publication in the Gazette. The
charges may include (1) Demand charges to cover over-head investment,
installation and standing charges and the charges leviable for the readiness of
the supplier to meet the demand of the consumers and (2) Energy charges.
(b) Demand charges - Monthly demand charges shall be payable by the consumer
on the basis of maximum demand indicated in the demand meter or trivector meter
or 80% of the contract demand whichever is higher in the circumstances
indicated below :
(i) In normal conditions including periods where power supply has been
disconnected on account of default of the consumers during such normal
conditions.
(ii) During statutory power-cuts including periods of disconnection of supplies
on account of consumer's fault during such statutory power-cuts provided such
power-cuts do not exceed 150 hours in a month.
(iii) In conditions of power restrictions imposed by OSEB when such periods of
restrictions do not exceed 150 hours in a month.
(c) Energy charges - Notwithstanding anything to the contrary in the
agreement or the Special Agreement, energy charges shall be payable by all
consumers at such rate as may be notified by the Board from time to time in the
Tariff Notifications published in the Gazette in respect of the category to
which the consumer is classified; provided that different tariffs may be
prescribed for power consumed during different times of the day.
(d) Minimum energy charges - Every consumer, during the continuance of the
agreements, shall be liable to pay the monthly minimum energy charges even if
no electricity is consumed for any reason whatsoever or supply has been
disconnected. The consumer shall also be liable to pay the minimum energy
charges if the dues payable for actual consumption of energy is less than the
minimum charges payable for the particular category of consumer.
Minimum energy charges shall be provisionally
payable if for any reason whatsoever the meter is defective and the immediately
preceding three months' readings are not available.
(e) Rate of minimum energy charges - Minimum energy charges are intended to
cover over-head investment, installation and standing charges and the charges
leviable for the readiness of the supplier to meet the demand of the consumer.
Minimum energy charges in respect of various categories of consumers shall be
as fixed by the Board from time to time as part of the tariff after giving
minimum seven days' public notice and after publication in the Gazette.
Regulation 30. Payment of Bills.
(a) The charges payable by a consumer for supply of electrical power and
other sums payable to the Board under any law shall be billed as far as
possible on monthly basis indicating the period for which charges have been
levied and the consumer shall pay the bill amount within a period of 15 days
from the date of the Bill. The Bill shall be delivered by personal service or
issued by post.
(b) It would be the duty of every Engineer or his authorised agent to ensure
that the Bills are despatched in accordance with the aforesaid procedure and
records of such despatch are duly maintained. If for any reason the Bill for
the preceding month is not received by a consumer within two weeks of the
succeeding month, it would be the obligation of the consumer to approach the
Engineer and collect the copy of the Bill from his office.
(c) If a consumer disputes the correctness of the Bill, it is open to him to
make payment under protest and raise a dispute before the Engineer or his
superior officers regarding the accuracy of the Bill but on no account, he will
withhold the payment. There shall, however, be no arbitration in respect of any
dispute regarding tariff and the correctness of the Bill.
(d) If ultimately it is found that the Bill sent to the consumer was not in
order and/or inaccurate, the amount paid by the consumer shall be adjusted
against the revised Bills and/or the subsequent Bill.
(e) The Bill amount shall have to be paid by the consumer either in cash or
by money order, Bank Draft or Banker's cheque, but not by ordinary cheques.
(f) If the last date indicated in the Bill for payment of the amount is a
Sunday or other public holiday, the amount may be paid on the succeeding
working day.
(g) The amount paid by the consumer shall be first adjusted towards
Electricity Duty provided that in case of part payment by the consumer, the
proportionate share of duty from the total collection shall be adjusted first.
Out of the balance the first adjustment shall be made towards current charges
and the rest towards arrears in the following manner :
Current Electricity Charges.
Current Miscellaneous Charges.
Arrear Electricity Charges.
Arrear Misc. Charges.
Delayed Payment Surcharge.
(h) Where a consumer fails to pay the charges for electrical energy supplied
to him, the Engineer may after giving him not less than seven clear days'
notice in writing and without prejudice to the other rights and modes available
for realisation of the amount, disconnect the supply until the arrears and
re-connection charges are paid by the consumer. Failure to take steps for
clearance of the arrears within a period of three months shall render the
agreement liable for termination.
Regulation 31. Rebate.
Payment of the billed amount in time shall entitle
specified categories of consumers to a rebate of the billed amount excluding
the amount levied towards Electricity Duty, other statutory duty and meter
rent, if any. Every Bill shall indicate the amount payable by the relevant
categories of consumers after payment is made in time and the amount if the
payment is made beyond the time. The categories of consumers who are entitled
to a rebate shall be fixed by the Board from time to time as part of the tariff
after giving minimum seven days public notice and after publication in the
Gazette.
Regulation 32. Delayed payment surcharge.
Specified categories of consumers committing
default in the payment of the billed amount in time shall be liable to pay
delayed payment surcharge at the rate of 2% per month so, however, that there
shall be no surcharge over surcharge. The categories of consumers who are
liable to pay such delayed payment surcharge shall be as fixed by the Board
from time to time as part of the tariff after giving minimum seven days' public
notice and after publication in the Gazette.
Regulation 33.Instalment facilities.
Claim of instalment facilities by a consumer is not
a matter of right. The facilities may, however, be granted if for the purpose
of recovery of arrears, such grant is necessary in public interest, Grant of
instalments for clearing arrears, is, however, without prejudice to the
liability of the consumer, to pay delayed payment surcharge or the disallowance
of rebate, as the case may be, till full clearance of the arrears by the
consumer. The Board shall be competent to prescribe the authorities and the
instalment facilities they may grant to different categories of consumers from
time to time.
Regulation 34. Recovery of arrears.
In addition to other modes of recovery available
under law, the Engineer shall be entitled to take recourse to proceedings under
the Orissa Public Demand Recovery Act for realisation of the Board's dues.
Regulation 35. Adjustment of security deposit.
The Engineer shall be entitled to realise/adjust
the arrears payable by a consumer from out of the security deposit if the
agreement is terminated.
CHAPTER-VII
Regulation 36. Balance of load.
A consumer taking two or three phase supply shall
balance his load in such a way that there will be least difference in loading
of the phases within a tolerance limit of 5%.
Regulation 37. Prohibition against assignment without permission.
No consumer shall assign the agreement or transfer
or part with the benefits under the agreement in favour of any other person
without the express consent/approval of the Engineer in respect of domestic and
commercial consumers and the Chief Engineer, Commerce, in respect of other
categories of consumers. However, in case of death of domestic consumer, his
legal heirs or successor in interest may ask for recognition as a consume in
place of the deceased on production of succession or legal heir certificate.
Regulation 38. Fuse failure.
If at any time, the Board's service fuse or HT fuse
fails, intimation thereof may be sent to the nearest fuse call centre or
section office having jurisdiction over the area for rectifying the defects or
replacing the fuse. None other than the authorised employees of the Board may replace
the fuse in the Board's cut-outs and HV switch gears.
Regulation 39. Prohibition against re-sale, transfer, dishonest abstraction, theft of energy.
(a) No consumer shall re-sale the energy to any other person or transfer or
divert power to other premises other than the one for which agreement has been
executed.
(b) No consumer shall make an unauthorised use of power supplied to him in
excess of the approved contract demand and use power for a purpose other than
the one for which agreement has been executed nor shall he dishonestly abstract
power from the Board's system :
Provided that bulk supply of energy given to an
industrial consumer at one point of supply for the consumption of himself or
his officers or employees residing within its colonies utilising power for
domestic purposes only shall not constitute re-sale or transfer of energy.
Regulation 40. Penalty.
(a) On detection of such unauthorised use, sale, diversion, dishonest
abstraction, transfer or theft of power, the quantum of unauthorised
consumption shall be determined by the same ratio as the unauthorised load
stands to the authorised load.
(b) On assessment of quantum of unauthorised consumption, the period of such
unauthorised consumption shall be determined on the basis of the evidence
adduced by the consumer. On failure of the Consumer to prove the aforesaid
satisfactorily, the Engineer concerned shall levy penalty calculated for a
period of one year prior to the date of detection; provided that if the initial
date of supply is less than a year from the date of the detection, penalty has
to be calculated accordingly for the reduced period only.
(c) The penalty for unauthorised use shall be calculated at double the rate
of tariff applicable to the particular category of consumer, in respect of the
unauthorised use.
(d) The demand charges payable under two part tariff shall be as follows :
(i) 80% of the contract demand or the maximum demand recorded during the
relevant period whichever is higher expressed in KVA and multiplied by the
normal rate of tariff applicable (A).
(ii) Unauthorised connected load expressed in KVA multiplied by double the
rate of tariff applicable (B).
The demand charges payable will be (A) + (B).
(e) In addition to the other powers available under law and/or these
Regulations any consumer unauthorisedly assigning the benefits under the
agreement in favour of another or re-selling or diverting or transferring the
same or committing unauthorised abstraction of power, shall be liable for
disconnection of supply after a notice calling for his explanation within 7
days and after considering the causes shown, if any, by him.
Regulation 41. Re-classification of consumers.
If it is found that a consumer has been classified
in a particular category erroneously or has changed the purpose of the supply
as mentioned in the agreement or has enhanced the consumption of power so as to
exceed the limit of that category or has obtained order of reduction or
enhancement of contract demand, the Engineer may re-classify him under
appropriate category and issue notice to him to execute a fresh agreement on
the basis of altered classification and/or modified contract demand. If the
consumer does not take steps within the time indicated in the notice to execute
the fresh agreement, the Engineer may, after issuing the show cause notice
covering the period of clear seven days and after considering his explanation,
if any, may disconnect the supply of power.
Regulation 42. No parallel operation with Board's system.
Unless the Board grants permission in writing, the
consumer shall not so arrange his existing generating plant, machinery and
apparatus (including any extensions of or additions to the same) as to make
them possible to be used as a parallel system to the supply system of the
Board. The permission of the Board, however, if any, shall not make the Board
or Engineer liable for any damage caused to the consumer's plants, machinery
and apparatus on account of each use, or any evil consequences following
therefrom.
CHAPTER - VIII
Regulation 43. Curtailment and staggering of supply.
The Board shall endeavour to maintain continuous
supply and to restore supply after any failure as quickly as possible but shall
not be liable to pay any damage or compensation for any loss or in convenience
caused to the consumer on account of any tripping or power failure. The consumer
shall forthwith curtail/stagger or altogether stop using electricity when so
directed by the Engineer or the Board if the power position or any other
emergency in the Board's system of supply warrants such a course.
The Board shall always have a right, for the
purpose of maintenance of its supply system, to temporarily discontinue the
supply of power to any area for such period as may be necessary, subject to
such advance notice as may be feasible.
Regulation 44. Deemed termination of agreement.
(a) If power supply to any consumer remains disconnected for a period of
three months for non-payment of tariff or non-compliance of the directions
issued under these regulations, and no effective steps are taken by the
consumer for removing the cause of disconnection and for restoration of power
supply, the agreement of the Board with the consumer for power supply shall be
deemed to have been terminated on expiry of the 3 months' period, without
further notice.
(b) On termination of the agreement, the Board shall be competent to remove
the service line and other installations for supply of power, as of right, from
the premises of the consumer.
Regulation 45. Force majure.
The Board shall not be liable, for any breakdown,
reduction or interruption of supply caused directly or indirectly by any
mechanical break-down or damage to the transmission, line apparatus and
equipments. The Board shall not be held responsible for any delay in or failure
and/or reduction of supply of energy, brought about directly or indirectly by
circumstances beyond its control and by act of God including war invasion,
matiny, enemy action, embargo, blockade, civil commotion, strike, slow-down,
riots, epidemics, non-availability of plant, machinery, equipment and materials
for generation, transmission and distribution of power, earthquakes, floods and
shortage of water in the reservoirs etc. In all such situations indicated in
this Regulation, the Board shall be within rights to regulate, curtail, stagger
or, if necessary to cut-off the supply of power to the consumers at its
discretion.
Regulation 46. Rights of the supplier and the consumers during the period of power restriction.
If on account of shortage in the generation of
electrical energy or break-down of transmission system, restrictions on power
supply are imposed by the State Government under Section 22(B) of the Indian
Electricity Supply Act, 1910 or by the Board under Section 49 of the
Electricity Supply Act, 1948, the Board and Engineers shall be under no
obligation to supply energy contracted for except in accordance with the
restriction order and subject to the other provisions of the Regulations :
Provide d that during the period the restrictions
are in force, the consumer shall not be liable to pay the charges in accordance
with the agreement if the restriction of supply in a month exceeds 150 (one
hundred and fifty) hours but shall only pay in case of two part tariff, on the
basis of actual energy consumption and the recorded maximum demand. In case
there is no actual energy consumption and/or no recorded maximum demand either
on account of no consumption or on account of disconnection resulting from
consumer's default, the consumer shall be liable to pay the demand charges on
the basis of 50% of the contract demand. In cases covered by single part
tariff, the consumer shall pay on the basis of actual consumption of energy.
Regulation 47. Reduced supply during break-down.
If at any time during the continuance of the
agreement between the Board and the consumer, the plant and/or premises of the
consumer are destroyed or so damaged by fire or explosion, natural calamity,
war, civil commotion, strike, lock-out and other unavoidable causes resulting
in a breakdown and rendering the plant or the premises wholly or substantially
unfit for occupation or use, the consumer may on giving seven days' notice in
writing to the Engineer of such a breakdown take a reduced supply of power as
may be necessary and feasible. In such a contingency, he shall not be liable to
pay the charges in accordance with the agreement, but shall only pay towards
demand charges where such charges are payable, on the basis of the maximum
demand as recorded in the demand meter and pay for the energy charges on the
basis of actual energy consumption. The aforesaid period of reduced supply,
shall, however, not count towards the initial period specified in the agreement
and the period of the agreement may be enhanced for a further period equivalent
to the period of reduced supply.
Regulation 48. Appeal.
A consumer aggrieved by any order passed under
these Regulations may file an appeal within thirty days of the date of the
order communicated to him.
The appeal shall lie-
(i) from the original order of the Executive Engineer to the Superintending
Engineer;
(ii) from the original order of the Superintending Engineer to the Chief
Engineer, Commerce;
(iii) from the original order of the Chief Engineer, Commerce to the Chairman
of the Board.
The Chairman, if he so desires may refer any case
to the Board at his option for final disposal.
The order passed in appeal shall be final and
binding.
Regulation 49. Arbitration.
All disputes or differences for which no provision
has been made in any other law for adjudication, shall be referred to the
Arbitration Tribunal, Orissa constituted under Section 41-A of the Arbitration
Act, 1940 as amended in Orissa and the proceedings shall be regulated by the
said Arbitration Act, 1940 as amended in Orissa; provided that any dispute or
difference with regard to the tariff, charge or surcharge or other dues payable
by the consumer, shall not be deemed to be a dispute or difference within the
meaning of this Regulation and shall not be referred to Arbitration.
And provided further that the pendency of a dispute
or difference before the Arbitration Tribunal or any other forum shall not
entitle a consumer to withhold payment of dues including surcharge and delayed
payment surcharge, electricity duty and other charges payable to the Board.
Regulation 50. Place of suing.
All proceedings arising out of these Regulations
and the agreement made thereunder shall be filed only in such Courts in Orissa
under whose jurisdiction the agreement was executed or at Bhubaneswar under the
over-all jurisdiction of the Orissa High Court.
Regulation 51. Service of notice.
Wherever a provision has been made under these
Regulations for service of notice to the consumer, such service may be effected
either by personal delivery of the notice to the consumer or by despatching to
him the notice by registered post. In the case of individual consumers, service
on the registered consumer or his spouse or his representative and in the case
of firm, company or corporation service on the Managing Director, Director or
Principal Officer of such concern shall be sufficient.
Where a consumer refuses/avoids to receive notice,
the notice may be affixed by the Serving Officer on the premises of the
consumer in the presence of two local witnesses and in such case, an
endorsement shall be made to that effect on the copy of the notice. Such
service by affixture shall be deemed to be sufficient service.
Regulation 52. Repeal.
On the commencement of these Regulations, the
Orissa State Electricity Board (General Conditions of Supply) Regulations, 1981
as amended from time to time and all orders/instructions issued thereunder
shall stand repealed and on such repeal, the principles laid down in Section 5
of the Orissa General Clauses Act shall be applicable and all actions taken,
notices issued, proceedings initiated shall be continued and rights and
liabilities, privileges and obligations acquired, accrued or incurred shall not
be affected and all rights and obligations of the supplier and the consumer
under the existing agreements shall be regulated by these Regulations.
SCHEDULE
'A'
Standard Agreement Form for supply
of electrical energy by the Orissa State Electricity Board
[See Regulation 6 of the Orissa State Electricity
Board (General Conditions of Supply) Regulations, 1995]
THIS AGREEMENT made this
the......................day of......................One Thousand Nine Hundred
and between.....................the ORISSA STATE ELECTRICITY BOARD (hereinafter
called "THE SUPPLIER" which expression, unless repugnant to the
subject or context, shall include its successors and assigns) of the ONE PART
and......................(hereinafter called "THE CONSUMER" which
expression, unless repugnant to the subject or context, shall include his
heirs, successors and assigns) of the OTHER PART.
WHEREAS the consumer has requested the supplier to
supply electrical energy to the premises of the consumer situated at in the
district of for the purpose of and the supplier has agreed to supply the same
on terms and conditions stipulated hereunder.
NOW THESE PRESENTS WITNESS that
in consideration of the payments to be made by the consumer as hereinafter
contained, it is hereby MUTUALLY AGREED BY AND BETWEEN THE PARTIES HERE TO as
follows :
1.
Duration of Agreement.
This Agreement shall commence from the date of its
execution and shall continue to be in force until the expiry of FIVE years from
the date of supply, and thereafter shall so continue until the same is
determined by either party giving to the other, three calendar months' notice
in writing of its intention to terminate the Agreement :
Provided that if power supply remains disconnected
for a period of three months for nonpayment of tariff or non-compliance of the
directions issued, under the Regulations, and no effective steps are taken by
the consumer for removing the cause of disconnection and for restoration of
power supply, the Agreement of the Board with the consumer for power supply
shall be deemed to have been terminated on expiry of the 3 months' period from
the date of disconnection, without further notice.
2.
Condition of supply.
The consumer has obtained and perused a copy of the
Orissa State Electricity Board (General Conditions of Supply) Regulations,
1995, understood its contents and undertakes to observe and abide by all the
terms and conditions stipulated therein to the extent they are applicable to
him. The Orissa State Electricity Board (General Conditions of Supply)
Regulations, 1995 as modified from time to time, to the extent they are"
applicable shall be deemed to form part of this Agreement.
3.
Quantum of supply.
Subject to the provisions hereinafter contained and
during the continuance of this Agreement, the supplier, represented by the
Engineer shall supply the consumer and the consumer shall take from the
supplier, a supply up to but not exceeding a contract demand of
......KVA/...... KW.
The Consumer may utilise power up
to..............KVA/ KW..............out of the aforesaid contract demand in
his residential colony for use by himself or his employees.
4.
Type of supply.
The aforesaid supply shall be from a three phase 50
cycles alternating current system at a normal pressure of .............. Volts.
The quantum of supply shall be measured by a suitable metering equipment of
............Volts.
5.
Security deposit.
The consumer, pursuant to the OSEB (General
Conditions of Supply) Regulations, 1995 has made security deposit of
Rs.............. in favour of the Engineer. The consumer undertakes to make any
additional security deposit, as and when called upon by the Engineer.
6.
Charges to be paid by the consumer.
The consumer shall pay to the Engineer, for power
demanded and electrical energy supplied under this agreement 'demand charges',
'energy charges' and 'other charges' in accordance with the provisions of
Regulations and as notified in the Tariff Notifications from time to time :
Provided that the consumer shall pay electricity
duty or such other levy, tax or duty as may be prescribed under any other law
in addition to the charges, fuel surcharge and transformer loss payable under
the Regulations.
7.
The tariff and conditions of supply mentioned in this Agreement shall be
subject to any revision that may be made by the supplier from time to time.
8.
Arbitration.
All disputes or differences for which no provision
has been made in any other law for adjudication, shall be referred to the
Arbitration Tribunal, Orissa constituted under Section 41-A of the Arbitration
Act, 1940 as amended in Orissa and the proceedings shall be regulated by the
said Arbitration Act, 1940 as amended in Orissa; provided that any dispute or
difference with regard to the Tariff, charge or surcharge or other dues payable
by the consumer shall not be deemed to be a dispute or difference within the
meaning of this Regulation and shall not be referred to Arbitration.
9.
Stamp duty.
The consumer agrees to bear the cost of the stamp
duty and all costs incidental to the execution of this Agreement in full.
In WITNESSES WHEREOF the parties hereto have put
their hands
and seats this the day
of..............19..............
Signature of the Consumer
Signature of the
Engineer acting for and on behalf of
the Orissa State Electricity Board.
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Witnesses to the execution by the consumer
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Witnesses to the execution by the Engineer
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1.
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1.
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2.
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2.
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SCHEDULE
'B'
Form of requisition for supply of
electrical energy by the Orissa State Electricity Board
(FOR DOMESTIC AND COMMERCIAL
PURPOSES)
[See Regulation 6 of Orissa State Electricity Board
(General Conditions of Supply) Regulations, 1995]
To
The Sub-Divisional Officer/
Section Officer,
Orissa State Electricity Board.
Sir,
1.
I/We
hereby request you to supply electrical energy to the premises hereinafter
described. I/We am/are the owner/lawful occupier of the premises at in which
supply of electrical energy is now required.
2.
I/We agree
to take supply for TWO YEARS to utilise the energy for domestic/commercial
purposes only. The agreement shall so continue unless terminated by either of
the parties after giving one month's notice.
3.
I/We
agree to pay for the service connection and other dues including the security
as may be payable and shall also pay the charges, surcharges, electricity duty
in accordance with the Regulations framed by the Board from time to time.
4.
I/We have
obtained and perused a copy of Orissa State Electricity Board (General
Conditions of Supply) Regulations, 1995 and understood its contents and hereby
undertake to observe and comply with the terms and conditions stipulated
therein to the extent they are applicable to me/us.
5.
Plot/Holding
No. of the premises
Village/Town/Street :
Address for Correspondence
Owned by :
(Name and full address)
tenanted/occupied by
(Name and full address)
Written permission of the Yes/No/Not
applicable/Applicable landlord/owner tendered.
6.
The
following are my/our electrical installations to be fixed in the premises-
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Lights : Fan.
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No. of points
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Wattage of points
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Total wattage
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Convenience wall
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plugs for lights and fans Domestic electrical
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appliance. Cookers :
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Water heaters
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Refrigerators
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Other purposes Convenience wall
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Plugs (5 Amps) Convenience wall
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Plugs (15 Amps) Industrial
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Pumps
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Other purposes
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7.
My
contract demand is................KW/KVA The Electrical installation
works will be carried out by ................
(Electrical Contractor)
Date : Applicant's signature
Note-(a) Additions or omissions to the connected
load/contract demand to be notified to the supplier and permission obtained
before effecting such charges.
Published vide Orissa Gazette Ext. No. 1085/23.9.1995-Notification. No.
Com. V-23/86 (pt.)-22472/23.8.1995.
The name of the consumer and the
address in detail should be mentioned. In the case of Registered partnership
firm, besides the name and address of the firm the name and address of the
Managing Partner or the Partner executing the agreement on its behalf should be
mentioned. In the case of a Company incorporated under the provisions of the
Companies Act, 1956, the address of the registered office of the Company and
the name of the Managing Director or Principal Officer of the Company duly
authorised to execute the agreement should be stated.