Bare Acts Live

The U.P. Electricity (Regulation of Distribution and Consumption) Order, 1972

Published vide Notification No. 4484-ELC/23 P-4, dated November 17, 1972, published in U.P. Gazette, (Extraordinary), dated 17th November, 1972

up677

(a) 'Factory', means a factory as defined in the Factories Act, 1948, but does not include a factory in which no manufacturing process is being or is ordinarily carried on which the aid of power;

(b) the expressions 'shop' and 'commercial establishment' have respectively the meanings assigned to them in the Uttar Pradesh Dookan Aur Vanijya Adhisthan Adhiniyam, 1962, but, except in clause (10), do not include shops and commercial establishments to which that Act does not apply.

(a) in relation to factories, by the Inspectors appointed under the Factories Act, 1948, and the provisions of Sections 52 and 53 of that Act to the extent they are not inconsistent with the provision of this order, shall mutatis mutandis apply in relation to weekly holidays provided by this Order as they apply in relation to weekly holidays referred to in the said Section 52;

(b) in relation to shops and commercial establishments, by the Inspectors appointed under the Uttar Pradesh Dookan Aur Vanijya Adhisthan Adhiniyam, 1962, and the provision of Sections 5, 8 and 9 of that Adhiniyam, to the extent they are not inconsistent with the provisions of this Order, shall mutatis mutandis apply in relation to hours of business and closed days provided by this order as they apply in relation to hours of business and closed days provided by that Adhiniyam.

(a) For purposes of working out the average monthly consumption in kilowatt hours where monthly readings are taken, the highest average consumption of any two consecutive months during the period 1st July, 1971 to 30th June, 1972, will be taken in the case of consumers for purposes of applying the aforesaid cut. All consumers will work out the average themselves on the basis of electrical energy already rendered to them.

(b) In the case of consumers where meter readings are taken once in two months any such highest readings actually taken during the said period will be considered for purpose of applying the aforesaid cut. All consumers will work out the average themselves on the basis of bills of electrical energy rendered to them :

(i) In the case of a factory or commercial establishment engaged in the production or manufacture of goods requiring continuous process' the consumer shall have the right to adjust the excess consumption in the monthly billing period next following; and

(ii) In the other cases where the excess consumption is not more than 10 per cent, the consumer shall have the right to adjust this excess in the billing period next following monthly or two monthly, as the case may be :

(c) For working out the average monthly consumption in KW hours the load factor in respect of new connections shall be assessed having regard to the nature of the industry and the consumption in relation to the contract demand shall be worked out on the basis of such assessed load factor. It shall then be reduced by 25 per cent, to prescribe the ceiling of consumption each month to that particular consumer. The assessment of load factor shall be done by the supplier of electricity and shall be binding on the consumer.

(b) Nothing in clause 6 shall apply to any factory with a contracted demand of more than 75 KW which before August 6, 1972, worked only in one shift of 8 hours in the day time and changes over to night working between 21.30 hours to 6.00 hours the next day :

(i) no consumer in an urban area receiving supply of electrical energy direct from the U.P. State Electricity Board or from any licensee who obtains bulk supply of electrical energy from the U.P. State Electricity Board shall on any day during the period November 18, 1972 to November 30, 1972, use such electrical energy from 8 a.m. to 2 p.m.;

(ii) no industrial consumer receiving supply electrical energy as aforesaid and who uses three phase motive power in any urban area shall with effect from December 1, 1972, run his installation from 2 p.m. to 8 p.m.

(a) except with the prior permission of the State Government or any officer authorised by it in this behalf display or cause to be displayed any decorative, ornamental or advertising lights on any shop, commercial establishment or factory except on one board thereon during its hours of business;

(b) Use or cause to be used any room heater in any factory, shop or commercial establishment on in any office of the Government or a local authority or a corporation owned or controlled by the Government;

(c) with effect from December 1, 1972 perform or cause to be performed any cinema show on any day from 3.30 p.m. to 6.30 p.m.

Schedule

(See Clause 3)