Maharashtra Electricity (Supply) Rules, 1963

Maharashtra Electricity (Supply) Rules, 1963

The Maharashtra Electricity (Supply) Rules, 1963

Published vide Notification No. G. N., I. & L. D., No. ESA. 2262/4587-Electricity, dated 12th December, 1963 (M. G., Part 4A, p. 1152)

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LEGISLATIVE HISTORY 6

In exercise of the powers conferred by clauses (a) to (g) of sub-section (2) of section 78 of the Electricity (Supply) Act, 1948 (54 of 1948), and of all other powers enabling it in that behalf and in supersession of the Bombay Electricity (Supply) Rules, 1957, Government of Maharashtra hereby makes after considering the objections and suggestions to the Draft Rules published under Government Notification No. ESA. 2262/110386-Electricity, dated the 21st June, 1963, the following rules, namely :-

Part I

Preliminary

1. Short title. - These rules may be called the Maharashtra Electricity (Supply) Rules, 1963.

2. Definitions. - In these rules, unless the context otherwise required-

(1) "Act" means the Electricity (Supply) Act, 1948;

(2) "Board" means the Maharashtra State Electricity Board constituted under section 5 of the Act;

(3) "Bond" includes a mortgage bond, and a mortgage debenture executed or issued by the Board under the Act;

(4) "Chairman" means the Chairman of the Board;

(5) "Committee" means a Local Advisory Committee constituted under section 17;

(6) "Council" means the State Electricity Consultative Council constituted under section 16;

(7) "Government" means unless otherwise specified in any Particular context the Government of Maharashtra;

(8) "Government servant" means a person in the employment of Government;

(9) "Member" means a member of the Board, including the Chairman, wherever the context so requires;

(10) "Section" means a section of the Act;

(11) "Secretary" means in relation to the provisions of Part II. the Secretary to the Board appointed under section 15; and in relation to the provisions of Part III, the Secretary of the Council;

(12) "Security" means any bond issued or any mortgage created by the Board;

(13) Any expressions used in these rules but not defined have the meanings respectively' assigned to them in the Act.

Part II

The Board

[3. Terms of office and re-appointment of Chairman and other members. - (1) The Chairman and every other member of the Board shall hold office for a period of three years from the date of his appointment as a member :

Provided that, where all the members of the Board are not appointed on one and same date and some members are appointed by the State Government later on, either on the same date or on different dates, then the term of office of such members (whether appointed before or after the commencement of the Maharashtra Electricity (Supply) (Amendment) Rules, 1982 shall be co-terminous with the term of office of the members first appointed by' the State Government.

(2) Notwithstanding anything contained in sub-rule (1), where a person, who at the time of his appointment as Chairman or other member of the Board, was a State Government or Central Government servant or a servant of the Board, the State Government may, by notification in the Official Gazette, at any time reduce his term of office by any period, but not earlier than the date on which lie attains the age of compulsory retirement prescribed for members of the service to which he belonged.

(3) Notwithstanding anything contained in the preceding sub-rules, the State Government may, in public interest, by notification in the Official Gazette, extend from time to time, the term of office of all or any of the members of the Board on the same terms and conditions, for such period or periods, not exceeding six months in the aggregate, as the State Government may specify.

(4) A member of the Board shall be eligible for re-appointment on the terms and conditions provided under the preceding sub-rules.]

4. Resignation. - The Chairman or any other member may resign his office by giving three calendar months' notice in writing to the Government. The Government may, if it think fit, waive such notice. No such notice shall, however, be necessary in the case of a member appointed by virtue of his office under Government.

5. Casual Vacancies. - In the event of vacancy occurring on account of death, resignation or otherwise in the office of the Chairman or any other member, the State Government may appoint another person who shall hold office so long only as the Chairman or member in whose place he is appointed would have held it, if the vacancy had not occurred.

6. Remuneration. - Except as otherwise provided in the case of the Chairman or any other member by the State Government in any case, the remuneration of the Chairman and other members of the Board (not being salaried members thereof) shall be [Rs. 60] for each day of attendance at a meeting of the Board, [or at a meeting of any Committee constituted by the Board]. It shall however, be open to such Chairman or other member not to draw any remuneration and to work in an honorary capacity.

7. Travelling Allowance. - The Chairman and other members shall, for journeys performed for the purposes of the Board, be entitled to such travelling allowance as is admissible to the Officers of the Pay Group I of the Board :

Provided that, the Chairman and other members may in the discharge of their duties, travel -

(i) by the highest class of accommodation available by railway, including air-conditioned accommodation, or

(ii) by air.

8. Leave. - (1) The Chairman or any other member of the Board (excluding however, an employee thereof), to whom a consolidated monthly remuneration is paid, shall during his term of office, be entitled to the following leave benefits :-

(a) earned leave at the rate of one-eleventh of the number of days spent in office as Chairman or member, as the case may be;

(b) the maximum period of leave, may be availed of at any one time, shall be [ninety days];

(d) the leave salary shall be to his consolidated monthly remuneration.

(2) It the Chairman or any other member is re-appointed by the Government, he shall not be entitled to carry forward any leave which may have been to his credit at the end of his previous term of office.

(3) Leave shall be granted by the Government to the Chairman on his application and to any other member on a recommendation made by the Chairman.

(4) The leave account of the Chairman and other members shall be maintained by the Financial Adviser and Chief Accounts Officer of the Board.

9. Medical facilities. - The Chairman or any other member of the Board to whom a consolidated monthly remuneration is paid shall be entitled to such medical facilities as are admissible to the officers of the Pay Group I of the Board.

10. Government servants. - Notwithstanding anything contained in rules 6 to 9, the allowances, leave and medical benefits admissible to the Chairman or any other member, who is a Government servant or who has superannuated and is re-employed after retirement from Government service shall be such as may be determined by the State Government in each case.

11. Responsibility of Chairman. - The Chairman shall be responsible for properly carrying out the directions and decisions of the Board. He shall serve as the Liaison Officer between the Government and the Board in all matters arising out of the administration of the Act to the extent the Government is concerned.

12. Difference of opinion to be reported. - The Chairman shall bring to the notice of the Government any difference of opinion on matters of policy arising between him and the other members of the Board. He may also similarly refer any other matter of policy to the Government and place the directions or advice received from the Government for consideration and action by the Board.

13. Distribution of duties and functions. - (1) Subject to the provisions of Act, the Chairman shall distribute the duties and functions among the officers of the Board.

(2) In respect of distribution of duties and functions pertaining to the disposal of the case work in the Secretariat of the Board on such subjects as are not to be included in the regular agenda of the Board's meeting the orders of the Chairman shall be final.

[14. Payment of travelling and other allowances to members. - Travelling allowance and other allowance (if any) admissible to the Chairman or any salaried member shall be payable to him on presentation of a bill signed by him. Any such allowance admissible to any other member shall be payable to him on presentation of a bill signed by him and countersigned by the Secretary to the Board.]

15. Performance of journey outside the jurisdiction of the Board. - (1) The Chairman shall be competent to allow the members to undertake journeys for the performance of the duties of the Board, outside the jurisdiction of the Board but within India and also to make temporary arrangements for the discharge of their functions and duties in their absence.

(2) In respect of every journey to be undertaken by any member outside India, the Chairman shall obtain the prior approval of Government to such proposal and shall for that purpose furnish to Government full Particulars as to the necessity of the journey, the source of funds and the Board's Resolution in extenso hereon.

16. Records of proceedings. - The proceedings of every meeting of the Board shall be recorded in the form of a Resolution or a set of Resolution in a minute book to be kept for the purpose for each year of account and shall be signed by the Chairman of the meeting at that or the next succeeding meeting, as per the Board's procedure in this behalf. Where a member so desires, such Resolution shall state the expression of his dissent thereto and the reasons therefor. The Secretary shall be responsible for the custody and safe preservation of all the minute books.

[16A. Procedure for enquiry. - The enquiry against a member for the purpose of sub-section (1) of section 10 will be conducted according to the procedure prescribed by rule 55 of the Central Civil Services (Classification, Control and Appeal) Rules, 1950.]

16B. Provision for remuneration during suspension. - While under suspension under section 10 a member shall draw such remuneration as may be decided by the State Government exceeding one-half of the total amount he would have drawn but for his suspension; provided that, if he is reinstated, the State Government may decide whether he should be allowed any additional remuneration for the period of his suspension so however that the total amount received by him during such period shall not exceed the amount he would have drawn but for his suspension.

16C. Provision for not leaving headquarters and accepting any private employment during suspension. - While under suspension under section 10 a member shall not leave his headquarters without prior permission of the State Government and also shall not take up any other employment.)

Part III

State Electricity Consultative Council

17. Secretary of Council. - (1) An officer of the Board, not being a member thereof may be appointed by the Board to be ex officio Secretary of the Council.

(2) It shall be the duty of the Secretary, with the approval of the Chairman, to call meetings of the Council, and, save in extraordinary circumstances, to give to the members thereof not less than 14 days notice in writing of the date, time and place or the proposed meeting.

18. Matters to be placed before Council. - The Board shall place before the Council :

(i) The Annual Financial Statement of the next year of account, not later than the tenth day of January, of each year;

(ii) A Supplementary Statement for the current year of account, as and when necessary but not later than the tenth day of January, of each year;

(iii) A (provisional) Profit and Loss Account of the preceding year of account as soon as may be after the end of that year;

(iv) The Annual Report of the preceding year of account not later than the fifteenth day of September of each year;

(v) Any proposal relating to or any matter concerning its tariff policy.

19. Placing new matters before meeting. - The Chairman may bring or cause to bring any new matters which in his opinion, is urgent, before any meeting of the Council without notice.

20. Matters not be discussed. - The Chairman shall, if in his opinion it would be contrary to the public interest to discuss or answer any Particular matter relating to the Board at a meeting of the Council, exercise his discretion to disallow such matter. The Chairman of the Board shall forthwith report in full every such instance to Government.

21. Term of office of members of Council. - The members of the Council, who are not members of the Board, shall hold office for a period of four years, commencing on the 1st of January, [or for such period and commencing on such date if any, as the State Government may appoint :

Provided that, the State Government may, in the public interest, by notification in the Official Gazette extend or reduce the period of office of all or any of the members of the State Electricity Consultative Council on the same terms and conditions as before for such period or periods as it may think fit. The total period of such extension or reduction shall, however, not exceed twelve months].

22. Record of proceedings. - The proceedings of every meeting of the Council shall be recorded in a minute book to be kept for the purpose and shall be signed by the Chairman of the meeting at that, or at the next succeeding meeting.

23. Decision on point of order. - Any point of order raised at a meeting of the Council shall be decided by the Chairman of the meeting and his decision thereon shall be final.

24. Quorum. - The quorum for a meeting of the Council shall be one-third of the other members of the Council appointed by the Government under sub-section (2) of section 16.

[If, within half-an-hour of the time appointed for the meeting, the quorum is not present, then the meeting shall stand adjourned to such day, lime and place as the Chairman shall determine. If, at such adjourned meeting, the quorum is not present, then within half-an-hour from the time appointed for holding the adjourned meeting, those members who are present shall constitute the quorum and may transact the business for which the meeting is called.]

25. Officers to attend Council meeting. - Officers of the Board may be invited by the Chairman to attend any meeting of the Council; and may, with the previous consent of the Chairman of the meeting, take Part in its deliberations only.

26. The Chairman of the meeting. - The Chairman shall preside at every meeting of the Council. In his absence, the Council shall elect a Chairman from amongst the other members of the Board present at the meeting.

27. Fees and travelling allowances for members of the Council. - A member of the Council, other than a Government servant, shall be entitled lo receive, for each day of attendance at a meeting of the Council, a daily allowance and travelling allowance at the rate admissible to the officers of the Pay Group I of the Board :

Provided that, a member of the Board shall not be entitled to draw the aforesaid allowance for attending any meeting of the Council, if on the same day in the same town a meeting of the Board is also held.

28. Prohibition on disclosure of confidential information by any member of Council. - No member of the Council shall, except with the previous permission in writing of the Chairman, disclose to any person, other than a member of the Council any information relating to the affairs of the Council or allow such person to inspect or have access to any books, documents or other papers relating to the business of the Council required to be treated as "Confidential".

Part IV

Local Advisory Committees

29. Terms of office. - A Local Advisory Committee shall consist of such members as shall, in the opinion of the Government, be representative of the different classes of consumers in the area concerned.

30. Secretary of the Committee. - (1) An officer of the Board may be appointed by the Board to serve as the ex officio Secretary to any of the Committees.

(2) It shall be the duty of the Secretary of the Committee to call meetings of the Committee in accordance with the instructions of the Chairman of the Board.

31. Meetings of the Committees. - Meetings of the Committees shall be held on such dates and at such places as maybe notified by the Secretary to the Committee concerned. Between two such meetings there shall not be an interval of more than six months.

32. Travelling allowances for members of Local Advisory Committees. - A member of Local Advisory Committee, who is not a Government servant, shall be entitled to travelling allowance in accordance with the scale laid down in Appendix XLII-A of the Bombay Civil Services Rules, Volume II.

33. Restriction on matters to be discussed at meetings. - Notwithstanding anything in these rules, the Board shall not be bound to furnish any information at a meeting of the Committee, if, in the opinion of the Chairman or other member of the Board presiding at the meeting, it would be contrary to public interest to furnish such information. The Chairman of the Board shall forthwith report in full to Government every such instance.

34. Prohibition on disclosure of Confidential information by any member of the Committee. - No member of the Committee shall, except with the previous permission in writing of the Chairman of the Board, disclose to any person other than a member of the Board or Council or Committee any information relating to the affairs of the Board, or allow such person to inspect or have access to, any books, documents or other papers relating to the business of the Board, Council or Committee required to be treated as "Confidential".

Part V

The Finance of the Board Borrowing

35. Particulars of proposed borrowing to be furnished to Government. - Whenever the Board proposes to borrow any sum for the purposes of the Act. it shall apply to the Government for previous sanction under subsection (1) of section 65 with the following Particulars :-

(a) the total amount proposed to be borrowed,

(b) the purpose for which the amount is intended to be expended,

(d) a detailed note on the ways and means position of the Board sufficient to justify the need for such borrowing, and

(e) any other Particulars which the Government may require the Board specially to furnish.

36. Temporary borrowing by Board. - The Board may. for the purpose of meeting any current expenditure properly chargeable to revenue or preliminary expenses connected with raising of money by issue of bonds or otherwise, borrow by way of temporary loan or overdraft from any bank or otherwise, such sums as it may require, on such terms, conditions and security, and in such form, as may be approved by the Government. The amount so borrowed, together with the interest thereon, shall be repaid by it from the current revenues within a period of twelve months from the date of the temporary borrowing, or such extended period as the Board may in consultation with the Government determine.

37. Power to reborrow. - The Board shall have power to borrow money for the purpose of -

(a) repaying any money which was previously borrowed by it and which will become due for payment in the immediate future, or

(b) repaying the amounts temporarily borrowed by it during the previous 12 months under the provisions of these rules, or

(c) replacing the amounts of its current revenues which have been applied towards the repayment of the temporary borrowings made in accordance with these rules :

Provided that, the provisions of this rule will not apply to any money borrowed by issue of bonds or any other security in the open market.

38. Issue of bonds at discount. - If bonds are issued at a price lower than that at which they are to be redeemed, the difference between the price of issue and the price of redemption should be treated as "deferred revenue expenditure" of the Board which may be written off by charging it to the Board's current revenue by equal annual instalments extending over half the period within which the bonds are to be redeemed :

Provided that, if the bonds are redeemed prior to the due date, the entire balance of the said expenditure not written off in the past years shall be charged to the revenues of the year in which the bonds are redeemed.

39. Power to issue and renew bonds. - Subject to the provisions of these rules, the Board may issue and renew bonds.

[40. Security for bonds. - (1) The principal money for which the scrips are issued by the Board and interest thereon shall be secured on the covenant of the Board to pay: and in the case of scrips issued in the form of debenture, it will be secured by creating a charge on the revenues of the Board.]

(2) The scrip shall be called "The Maharashtra State Electricity Board Debentures" or, as the case may be, "The Maharashtra State Electricity Board Bonds".

(3) "The Maharashtra State Electricity Board Debentures" or "The Maharashtra State Electricity Board Bonds" shall be transferable by endorsement and may not be registered.

(4) The scrips shall be issued in denominations of rupees one hundred, five hundred or one thousand or multiples thereof, as the case may be.

41. Application of money borrowed. - Except with the previous sanction of the Government the Board shall not apply the money raised by the issue of bonds for purposes other than those for which the money was raised :

Provided that, the Board may utilise temporarily a Part of the money raised under the provisions of these rules for the purpose of meeting any of its current expenses, such as payment of salary and wages of the employees, purchases of consumable stores (including fund lubricant and the like oils) or any other payments which the Board is obliged to make so as to ensure the unimpaired working of the Board's existing supply system. The money so utilised shall be repaid by it from the current revenues within a period of twelve months from the date of such utilisation.

42. Redeemability of Bonds. - (1) The principal money secured by the bonds shall be repayable on such date, not being earlier-than five years from the date of each issue, as may be determined by the Board, with the previous approval of the Government, and such date shall be specified in the bond.

(2) Notwithstanding the currency of the bonds issued by the Board, the Board shall be at liberty to redeem any bonds before the expiration of the said period, if so desired by the Board and the holder thereof shall be bound to accept repayment of the bonds held by him provided the interest is paid or agreed to be paid by the Board upto the date previous to the day of such premature redemption ;

Provided that, no bonds shall be redeemed before the expiration of the latest date for repayment mentioned in the bonds unless at least three calendar months' notice of the intention so to redeem them has been given by the Board in at least three daily newspapers having wide circulation throughout India.

43. Extinction of securities redeemed or purchased. - The Board shall have power to purchase its own bonds and in that case the bond or bonds so purchased shall be extinguished from the register provided by rule 45.

44. Appointment of Registrar. - The Board shall, before any bonds are issued and before any mortgage or charge is created appoint and thereafter continue to appoint on such conditions and instructions not inconsistent with the Act and these rules, as it thinks expedient, a Registrar of Bonds for all or any of the purposes of these rules. The Registrar may be either an officer of the Board or any banking or other Company: provided that, if the Reserve Bank of India is appointed as the Registrar, the general practice of the Reserve Bank shall apply in respect of such securities issued under these rules.

45. Registers of securities, fees for transfer. - (1) The Registrar shall maintain a register or registers showing therein the number of each bond issued and its denomination.

(2) Except as otherwise provided by the conditions on which any security is issued, the Registrar shall be entitled to charge a fee not exceeding Rs. 3 as the Board may from time 10 time prescribe in respect of the registration of each one of the following :-

(1) Probate of will or letters of administration:

(2) Change of name;

(3) Power of attorney:

(4) Order of Court; and

(5) Any other document affecting the registration of a security.

(3) If any such registration affects more than one class of security, a separate fee may be charged in respect of each class.

(4) The Registrar shall also be entitled to charge a fee not exceeding Rs. 3 as the Board may from time to time prescribe for the sub-division or consolidation of any certificate.

46. No notice of trusts. - The Board shall not take any notice, express, implied or be constructive of any trust in respect of any security giving title to any mortgage nor shall any indication thereto on any certificate of mortgage or in any other document relating hereto affect the Board or the Registrar and the receipt given by any person in whose name the mortgage stands as shown by the appropriate register shall be a sufficient discharge for the Board for any money paid in respect of such security or certificate.

47. Transfer on death. - (1) In the case of death of any holder of a bond his interest therein both as regards the principal and interest or otherwise shall vest in and shall be transferable by his lawful executor or administrator.

(2) Where two or more persons are registered as holders of a security, they shall be deemed to be the joint holders thereof with the right of survivorship between them.

(3) In the case of death of a holder of any security, the Registrar may require his executors or administrators to produce the probate of the will or letters of administration to the estate of the deceased or the succession certificate as required under the Indian Succession Act, 1925 (XXXIX of 1925) or other satisfactory evidence admissible in a Court of law, whereby a person claims title to the security: and unless and until this is done, the Board or the Registrar may refuse to take cognizance of the transfer. The Registrar may require all the executors or administrators to join in the transfer.

48. Change of Registrar. - Subject to the conditions on which any security is issued, the Board may, by a resolution to that effect, at any time terminate the appointment of any Registrar of security or class of securities and appoint another Registrar in his place.

49. Defaced or lost certificates. - (1) If any certificate or any security is worn out or defaced, the Registrar shall, on surrender of such certificate, issue a new certificate, to the person entitled to the surrendered certificate on payment of a fee of Rs. 3 per certificate.

(2) If it is proved to the satisfaction of the Registrar that the certificate has been lost or destroyed, the Registrar shall after the notification in two daily newspapers having a wide circulation in the State at the cost of the holder and on receiving from him a fee of Rs. 3 and on taking an indemnity bond to his (the Registrar's) satisfaction against all claims in respect of such lost or destroyed certificate, issue a new certificate to the person entitled to the lost or destroyed certificate. The Registrar shall on the issue of a new certificate as provided in this sub-rule, make an entry to that effect in the register provided by rule 45.

50. Arrangements regarding maintenance of the register, etc. - The Board may subject to the provisions of these rules, make any arrangement with any banking or other company or broker or financial agent and fix the remuneration to be paid therefor, with regard to the issue of securities, payment of- periodical interest on securities and also all other matters incidental to the issue, management and redemption of securities.

51. Power of revocation. - The Board may, by resolution at any time revoke, in whole or in Part, any resolution passed by it previously for the creation of any security if and so far as the same has not been acted on by the issue or grant of securities as provided therein, and on passing such resolution shall forthwith give notice thereof to the Government.

52. Saving for Government. - The Board shall not issue any bond in respect of which the payment of the principal and interest on the money secured thereby is to be guaranteed by the Government, unless the previous written approval of Government has been obtained in respect of -

(a) the amount to be raised,

(b) the price at which the bond is to be issued,

(d) the period of currency of the bond and the date on which the bond shall be redeemed or repaid,

(e) the date and method of issue of the bond,

(f) the arrangement for the application of the proceeds of the issue and also the arrangement as regards repayment of the loan proposed to be raised,

(g) any other matter which the Government may by order require.

No variation of any such arrangements shall be made by the Board without the like approval of the Government.

Part VI

Annual Financial Statement and Other Statements and Reports to be Submitted by the Board

53. Form of Annual Financial Statement. - The Annual Financial Statement to be submitted by the Board to the Government under section 61 shall be in the Form specified in Appendix 'A'. It shall also contain (a) a descriptive itemised review of the activities of the Board during the current year, and (b) a descriptive itemised statement of the various major schemes proposed to be taken by the Board for execution in the next year, to which the said Statement pertains.

54. Supplementary Statement. - A supplementary statement shall also be prepared by the Board in the Form specified in Appendix A'.

55. Submission of advance copies of statement to Government . - The Board shall send to the Government an advance copy of each of the Annual Financial Statement and Supplementary Financial Statement submitted to the Council and in due course forward to the Government the views of the Council thereon.

56. Annual Statement of Accounts. - (1) The annual statement of accounts of the Board shall be drawn up and submitted to the Government in the Form specified in Appendix B.

(2) The Board shall submit to Government not later than the fifteenth day of October each year the Annual Statement of Accounts for the previous year together with audit report thereon.

(3) The statement of accounts shall be published at the cost of the Board in the Official Gazette and printed copies thereof shall be put on sale at a price to be fixed by the Board not exceeding Rs. 5 per copy.

[57. Submission of Annual Report under section 75(1). - The Board shall as soon as possible, after the 31st day of March in each year but not latter than the 30th day of September next following submit to the State Government an annual report of the Board's operations during the financial year ending on the 31st day of March.

The annual report shall include the following matters, namely

(a) statistical data to be furnished in the form specified in Appendix 'C':

(b) progress made in the planning or construction of any new source of electric power;

(d) details of any station or stations which the Board has closed down or over which the Board has assumed control during the year, and those already designated as controlled stations;

(e) details of transmission lines used by the Board under section 41;

(f) details of arrangements made by the Board for purchase or sale of electricity under section 43;

(g) details of restrictions imposed on establishment of new generating stations or major additions or replacement of plant in generating stations as well as details of such works allowed by the Board under section 44:

(h) details of alternative arrangements for purchase or sale of electricity under section 47:

(i) details of supply of electricity under section 49:

(j) details of lease of generating stations under section 56;

(k) names of licensees for whom Rating Committee were set up by the Board during the year under section 57-A to examine the charges for supply of electricity:

(l) details of any directions given to the licensees being local authorities in respect of their undertakings under section 58:

(m) details of provision of any inter-State agreement entered into under the provisions of section 6;

(n) the matters under reference to the Central Electricity Authority for arbitration or otherwise;

(o) the latest estimate (which may not be final in audit) of expenditure incurred on the schemes of the Board and of the total receipts by way of sales of energy or otherwise and report on the overall and the general financial position of the Board including reference to the profit and loss made during the year; .

(p) financial prospects for the ensuring year and the technical progress anticipated during the year;

(q) details of the tariffs of the Board during the year;

(r) review of the work of the Electricity Consultative Council:

(s) Particulars regarding education, training facilities and welfare schemes for staff and labour of the Board;

(t) a brief chapter on establishment matter of the Board;

(u) a descriptive schemewise review of the physical targets achieved:

(v) the names of villages electrified (with their taluka names and census numbers) during the reporting year:

(w) the number of agricultural pumps connected on to the supply system in the different regions and the total horse power thereof:]

58. [* * *]

59. Progress Reports. - (1) The Board shall submit to the Government by the end of the succeeding month -

(i) a monthly progress report of the Board's schemes which shall contain a descriptive of physical targets as well as the figures of expenditure;

(ii) statistics of sales of power in the pro forma specified in Appendix 'D'

(2) The Board shall also submit to the Government a quarterly statement of its revenues in the months of July, October, January and April.

Part VII

Miscellaneous

60. Remuneration of members of the Rating Committee. - The remuneration and travelling allowance to the members of any Rating Committee constituted under section 57-A, who are not paid servants of Government or of the Board, shall be Rs. 40 for every day of attendance at the meeting of the Rating Committee and travelling allowance admissible to Class I Officers of Government. It shall, however, be open to any member of the Rating Committee not to draw any remuneration on travelling allowance or both and lo work in an honorary capacity :

Provided that, a member of the Rating Committee who is also a member of the Board, shall not be entitled to draw the aforesaid remuneration and allowance if on the same day in the same town, a meeting Of the Board is also held.

[Appendix 'A']

(See rules 53 and 54)

Maharashtra State Electricity Board

Annual Budget for 19 ...

(In accordance with section 61 of the Act)

Annual Financial Statement I

Abstract of Capital Receipt and Expenditure

Sr. No.	Particulars	Actual previous year	Budget estimate current year	For the last 8 months August to March of the previous year	For the 1st 4 months April to July of the current year	Revised estimate current year	Budget estimate next year	Explanations for the variation in the actuals previous year and revised estimate current year	Explanations for the variation in the revised estimate current year and budget estimate next year
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)
		Rs.	Rs.	Rs.	Rs.	Rs.	Rs.	Rs.	Rs.
	A. Receipt
1.	Opening balance
2.	Subvention from Government (section 63)
3.	Loans from Government (section 64) (vide Annexure I)
4.	Borrowings under section 65 (vide Annexure II)
5.	Other Capital Debts and Deposits (vide Annexure III)
6.	Borrowings from -
	(a) Depreciation Reserve
	(b) General Reserve etc.
7.	Receipts in connection with scheme of manufacture etc., under section 20 (vide Note 1).
8.	Consumers' contributions for service connections
9.	Receipts from sale of plant and equipment and stores
10.	Other items
					Total

B. Expenditure

		Construction Acquisition
1.	Power station and connected works	“
2.	Transmission Lines (including sub-stations)	“
3.	Distribution system (including sub-stations)	“
4.	Expenditure in connection with schemes of manufacture under section 20	“
5.	Public Lighting	“
6.	Administrative and Residential Buildings	“
7.	Loans and Advances to Licensees (wide Annexure IV)	“
8.	Loans and Advances to the employees (vide Annexure V)	“
9.	Other items (to be specified)	“
10.	Lumpsum for unforeseen	“
	Expenses-Total
	Closing Balance

Note. - (1) Detailed statement should be added in support of receipts and payments in connection with schemes of manufacture etc., undertaken under section 20 if the number and size of the undertakings justify such a course.

(2) The main heads under B - Expenditure should be supported with the details under the headings prescribed in Subsidiary Statement VII.

Annexure I

Statement of Loans received from Government under section 64 of the Electricity (Supply) Act, 1948

(Reference item 3 of Annual Financial Statement I - Capital Receipts)

Sr. No.	Particulars of Loans	Balance at the beginning of the 19... 19...	Estimated receipts during 19... 19...	Estimated repayment during 19... 19...	Balance at the end of 19... 19...	Remarks
		Rs.	Rs.	Rs.	Rs.

Annexure II

Statement of Borrowing under section 65 of the Electricity (Supply) Act, 1948

(Reference item 4 of Annual Financial Statement I - Capital Receipts)

Sr. No.	Description of stocks, bonds, loans, etc.	Total amount outstanding at the commencement of 19... -19...	Estimated borrowing during 19... -19...	Estimated repayments during 19... -19...	Estimated amount outstanding at the end of 19... -19...	Remarks regarding terms etc. of borrowings during 19... -19...
		Rs.	Rs.	Rs.	Rs.	Rs.
1.	Borrowing guaranteed under section 66 -
	(a) Bonds
	(b) Stocks
	(c) Other Borrowings (to be specified)
	Total
2.	Borrowing not guaranteed -
	(a) Bonds
	(b) Stock
	(c) Other Borrowings (to be specified)
	Total
	Grand Total - 1 and 2

Note. - Maximum amount of loan fixed by the State Government under section 65(3) of the Electricity (Supply) Act.

Annexure III

Statement of Debt and Deposits Transactions

(Reference item 5 of Annual Financial Statement I - Capital Receipts)

Sr. No.	Particulars	Total amount outstanding at the 19.. -19..	Estimated receipts 19.. -19..	Estimated repayments 19.. -19..	Net receipts repayments 19.. -19..	Estimated amount outstanding 19.. -19..	Remarks
		Rs.	Rs.	Rs.	Rs.	Rs.
I.	Debt -
	Provident Funds (where provident funds are managed by the Board).
II.	Deposits. -
	(1) Public works deposits
	(2) Security deposits from consumers
	(3) Security deposits from contractors
	(4) Other deposits (to be specified)

Annexure IV

Statement of Loans and Advances to Licensees under section 23 of the Electricity (Supply) Act, 1948

(Reference item 7 of Annual Financial Statement I- Capital Expenditure)

Sr. No.	Name of Licensee	Particulars of loans and advances	Total amount outstanding at the commencement of 19.. -19..	Estimated payment during 19.. -19..	Estimated receipts during 19.. -19..	Net payment receipts during 19.. -19..	Estimated amount outstanding at the end of 19.. 19..	Remarks
			Rs.	Rs.	Rs.	Rs.	Rs.

Annexure V

Statement of Loans and Advances to Employees

(Reference item 8 of Financial Statement I - Capital Expenditure)

Sr. No.	Particulars	Total amount outstanding at the commencement of 19.. -19..	Estimated payment during 19.. -19..	Estimated receipts during 19.. -19..	Net payment receipts during 19.. -19..	Estimated amount outstanding at the end of 19.. -19..	Remarks
		Rs.	Rs.	Rs.	Rs.	Rs.
I.	Advances bearing interest -
	(1) House building
	(2) Purchase of motor conveyances
	(3) Purchase of other conveyances
	(4) Other advances (to be specified)
II.	Advances not bearing interest -
	(1) Advances of T. A.
	(2) Advances of Pay
	(3) Festival Advances
	(4) Other Advances (to be specified)

Annual Financial Statement II

Abstract of Revenue Receipt and Expenditure

Sr. No.	Particulars	Actual previous year	Budget estimate current year	Actuals		Revised estimate current year	Budget estimate next year	Explanations for the variation in the actuals previous year and revised estimate current year	Explanations for the variation in the revised estimate current year and budget estimate next year
Sr. No.	Particulars	Actual previous year	Budget estimate current year	For the last 8 months August to March of the previous year	For the 4 months April to July of the current year	Revised estimate current year	Budget estimate next year
(1)	(2)	(3)	(4)	(5)(a)	(5)(b)	(6)	(7)	(8)	(9)
		Rs.	Rs.	Rs.	Rs.	Rs.	Rs.
A.	Receipt
1.	From sale of electricity
2.	Miscellaneous revenue from consumers
3.	Revenue from trading
4.	Other revenues (to be specified)
	(i) Sale of steam
	(ii) Repair of lamps and other apparatus
	(iii) Commission for collection of electricity duty etc.
5.	Receipts in connection with schemes of manufacture undertaken under section 20 (vide Note 2 below).
	Deduct
B.	Expenditure (Operation and Maintenance) General Works Cost -
1.	(a) Hydro
	(b) Thermal/Diesel
	(The works cost to be worked out as prescribed in the 8th Schedule to the Electricity Supply Act. 1948 excluding depreciation and interest).
2.	Power purchased
3.	Transmission (extra high voltage) (operation and maintenance).
4.	Distribution (High, medium and low voltage) operation and maintenance.
5.	Public lighting (Operation, maintenance and renewals).
6.	Consumers servicing etc.
7.	Expenditure in connection with schemes of manufacture etc., under section 20 (vide Note 2).
8.	Administration and general expenses (vide Note 1).
9.	Other charges (to be specified).
10.	Provision for unseen expenses.
	Total
	Net Surplus/Deficit from trading

Note. - (1) Details of administrative expenditure should be shown in a separate statement in a form similar to account subsidiary Statement X of Appendix B.

(2) Detailed statement should be added in support of receipts and payments in connection with schemes of manufacture etc., undertaken under section 20 if the number and size of the undertaking justify such course.

Annual Financial Statement III

Abstract of Net Revenue Surplus

Sr. No.	Particulars	Actual previous year	Budget estimate current year	Actuals		Revised estimate current year	Budget estimate next year	Explanations for the variation in the actuals previous year and revised estimate current year	Explanations for the variation in the revised estimate current year and budget estimate next year
Sr. No.	Particulars	Actual previous year	Budget estimate current year	For the last 8 months August to March of the previous year	For the 4 months April to July of the current year	Revised estimate current year	Budget estimate next year
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)
		Rs.	Rs.	Rs.	Rs.	Rs.	Rs.
Consolidated net surplus/deficit from trading (E/F from Statement II).
Add. -
	(i) Interest on securities and investments.
	(ii) Rent receivable on property.
	(iii) Subvention from Government.
Deduct. -
1.	Transfer to taxation reserve.
2.	Interest on Bonds not guaranteed under section 66.
3.	Interest on Stock not guaranteed under section 66.
4.	Credits to depreciation reserve.
	Deduct. -
5.	Interest on Bonds guaranteed under section 66.
6.	Interest on Stock guaranteed under section 66.
7.	Interest on sums paid by (tie State Government guaranteed under section 66.
8.	The write down of amounts paid from capital under proviso to section 59.
9.	The write down of amounts in respect of intangible assets.
10.	Contribution to General Reserve.
11.	Interest on loans from Government including arrears.
12.	Contribution to Tariff Reserve.
13.	Contribution to Development Reserve.
14.	Contribution to the Consolidated Fund of the State.

Annual Financial Statement IV

Schedule of Staff for the year 19 ........ 19...........

Sr. No.	Name of the office and designation of the post	Time Scale if any	Number of posts sanctioned in that time scale	Provision for the year based on the pay drawn	Allowances		Total provisions for the year for allowances	Remarks
Sr. No.	Name of the office and designation of the post	Time Scale if any	Number of posts sanctioned in that time scale	Provision for the year based on the pay drawn	Dearness allowances	Compensatory and other allowances	Total provisions for the year for allowances	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)
		Rs.	Rs.	Rs.		Rs.	Rs.

Note. - The total provision proposed in columns 5 and 8 should agree with the provisions for pay and allowances included under the various heads in Statement II.

[Appendix B]

(see rule 56)

Maharashtra State Electricity Board

Balance Sheet as on 31st March .......

Previous Year	Liabilities	Reference to Schedule	Current Year	Previous Year	Assets	Reference to Schedule	Current Year
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)
Rs.			Rs.	Rs.			Rs.
	Capital Liabilities -
	Share Capital -				Fixed Assets -
	[a] By conversion of existing loans (.......equity shares of Rs....... each)				[a] Capital amount expended on assets in use	10 (Part I)
	[b] By fresh investment (.......equity share of Rs...... each)				[b] Written down cost of obsolete and unserviceable assets	10 (Part II)
	Loans from State Government	1			Less accumulated provision for depreciation
	Loans from others	2			Capital works in progress including capitalised interest charges	10 (Part III)
	Reserves and Surplus -				Investments Current Assets -	11
	(i) General Reserve	3			[a] Other operating stores	12
	(ii) Capital Reserve	4			[b] Capital stores for specific projects	10-A
	(iii) Consumer's contribution	5			[c] Loans and advances	14
	(iv) Other reserves	6			[d] Sundry debtors	13
					Less provision for bad and doubtful debts
	A. Current liabilities Other liabilities	7			[e] Other receivables	15
	B. Provisions -	8			[f] Cash and Bank balances	16
	Provision for income tax payable				Miscellaneous Expenses -
	Provision for dividend on share capital.	9			[i] Deferred Revenue Expenditure	18
	Other provisions				[ii] Intangible assets of capital nature	17
	Total				Total
Notes. -	(1) Maximum borrowing power under section 65(3) of the Electricity (Supply) Act, 1948
Notes. -	(2) Contingent liabilities	25

State Electricity Board

Revenue Account for the year ended on 31st March............

Previous Year	Particulars	Reference to Schedule	Current Year	Previous Year	Particulars	Reference to Schedule	Current Year
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)
Rs.			Rs.	Rs.			Rs.
	To Expenditure on Operation of Generating Stations	19			By sale of power	20
	To cost of fuel	19			By Miscellaneous Revenue from customers	21
	To power purchased	19			By Revenue from Trading	20
	To Salaries and Wages etc.	19			By Interest on Loans and Investments	20
	To Repair and Maintenance	19			By Commission on collection of electricity duty	20
	To General Administration Expenses	22			By Commission on collection	20
	To Depreciation (excluding that on general assets which is included in General Administration Expenses)	10			By Miscellaneous Receipts
	To expenses of earlier period paid during the year	26			By income of earlier years received during the year	26
	To recoupment to capital on account of shortfall of O. & M. expenditure met therefrom in previous year/years				By recoupment of shortfall of O. & M. expenses met from capital
	To contribution to pension fund
	To net surplus carried over to net revenue and appropriation account
	Total				Total

Notes. - (1) Shortfall of O. & M. expenses amounting to Rs met from capital.

(2) Shortfall of O. & M. expenses amounting to Rs met from capital during the year recouped this year.

State Electricity Board

Net Revenue and Appropriation Account for the year ended on 31st March..........

Previous Year	Particulars	Reference to Schedule	Current Year	Previous Year	Particulars	Reference to Schedule	Current Year
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)
Rs.			Rs.	Rs.			Rs.
	To intangible assets written off	19			By net surplus from Revenue Account
	To interest on loans/bonds etc., other than Government loans	23			By subvention from State Government	24
	To interest on State Government loans	23
	To repayment of interest paid by State Government under section 66 on behalf of Electricity Board.
	To contribution to development rebate	4
	To contribution to Investment Allowance Reserve	4
	To transfer to Taxation Reserve	5
	To contribution to General Reserve	3
	To contribution to Sinking Fund	6
	To proposed dividend on share capital
	To appropriation of balance or Development Fund
	Total				Total

State Electricity Board

Schedule 1 - Forming Part of the Balance Sheet Details of Government Loans Interest

Sr. No.	Particulars	Code Head	Rate of interest	Opening Balance as on 1st April	Amount received during the year	Payment made during the year	Closing Balance on 31st March	Amount of interest for the year	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)
1.	Loans from State Government under section 60 of the Electricity (Supply) Act, 1948.	1001
2.	Loans from the State Government under section 64 of the Electricity (Supply) Act, 1948.	1002
	Total

State Electricity Board

Schedule 2 - Forming Part of the Balance Sheet Details of Loan from other sources

Maximum Borrowing Limit...........

Sr. No.	Particulars	Code Head	Rate of interest	Opening Balance as on 1st April	Amount received during the year	Payment made during the year	Closing Balance on 31st March	Amount of interest for the year	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)
1.	Loans from Life Insurance Corporation	1003
2.	Loans from Rural Electrification Corporation	1004
3.	Debentures/Bonds	1005
4.	Loans from Agriculture Finance Corporation	1006
5.	Loans from Agriculture Refinance Corporation	1007
6.	Other loans	1008
	Total

Note. - Loans will be grouped under the following three sub-heads :-

(i) Unsecured and Unguaranteed Loans.

(ii) Loans secured by mortgage of fixed and floating assets.

(iii) Loans guaranteed by the State Government under section 66 of Electricity (Supply) Act, 1948.

State Electricity Board

Schedule 3 - Forming Part of the Balance Sheet

Details of General Reserve

Sr. No.	Particulars	Code Head	Opening Balance as on 1st April	Addition during the year		Total	Total Withdrawals during the year		Total	Closing Balance as on 31st March	Remarks
Sr. No.	Particulars	Code Head	Opening Balance as on 1st April	Appropriation during the year	Transfer of Profit on sale of assets	Total	Transfer of loss on sale of assets	Other withdrawals	Total	Closing Balance as on 31st March	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)	(11)	(12)
1.	General Reserve	1102

State Electricity Board

Schedule 4 - Forming Part of the Balance Sheet

Details of Capital Reserve

Sr. No.	Particulars	Code Head	Opening Balance as on 1st April	Addition during the year	Withdrawal during the year	Closing Balance as on 31st March	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)
1.	Other Capital Receipts	110105
2.	Development Rebate Reserve	1103
3.	Investment Allowance Reserve	1118
4.	Subvention from State Government	1110

State Electricity Board

Schedule 5 - Forming Part of the Balance sheet

Details of Consumers Contribution

Sr. No.	Particulars	Code Head	Opening Balance as on 1st April	Addition during the year	Withdrawal/ Adjustment during the year	Closing Balance as on 31st March	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)
1.	Consumers contribution for service connections and lines	110101
2.	Contribution for assisted wiring	110102
3.	Contribution for assisted industrial schemes	110103
4.	Contribution for deep Tube-well Irrigation Schemes	110104
	Total

State Electricity Board

Schedule 6 - Forming Part of the Balance Sheet

Details of other reserves

Sr. No.	Particulars	Code Head	Opening Balance as on 1st April	Addition during the year	Withdrawal/ Adjustment during the year	Closing Balance as on 31st March	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)
1.	Sinking fund for redemption of debentures/ bonds	1105
2.	Development Fund	1104
3.	Other reserves (Details to be specified)

State Electricity Board

Schedule 7 - Forming Part of the Balance Sheet

Details of Sundry Creditors

Sr. No.	Particulars	Code Head	Balance as on 31st March (Current year)	Balance as on 31st March (Previous year)
(1)	(2)	(3)	(4)	(5)
1.	Sundry creditors for capital equipment Part A	1201
2.	Sundry creditors for supply material	1202
3.	Sundry creditors for supply of power	1203
4.	Electricity duty payable to State Government	1211
5.	Excise duty on generation payable to Central Government	1212
6.	Interest on loans payable to State Government	1213071
7.	Sundry creditors and others	1204
	Total

Part B

Details of amount payable to sister Boards and other Public Sector Undertakings should be given.

State Electricity Board

Schedule 8 - Forming Part of the Balance Sheet

Details of other liabilities

Sr. No.	Particulars	Code Head	Balance as on 31st March (Current year)	Balance as on 31st March (Previous year)	Remarks
(1)	(2)	(3)	(4)	(5)	(6)
1.	Consumer Security Deposit in cash	120501
2.	Security Deposits from suppliers/contractors	1206
3.	Security Deposits from employees in cash	120701
4.	Deposits for execution of works	1208
5.	Advances from customers for supply of material	1209
6.	Excise or Generation payable to Central Government	1212
7.	Interest accrued and due on loans and advances	1213
8.	Unpaid wages and Bonus	1214 1226
9.	Security and other Deposits (other than in cash)	120502 120702
10.	Temporary accommodations and overdrafts and Government advances redeemable	1216
11.	Interest accrued but not due on loans and advances	1220
12.	Suspense Heads	1228 1229 1230
13.	Other miscellaneous liabilities	1215 1217 1218 1219 1221 1223 1224 1227
14.	Provision for losses pending investigation	1225
	Total

State Electricity Board

Schedule 9 - Forming Part of the Balance Sheet

Details of provisions made

Sr. No.	Particulars	Code Head	Opening Balance	Addition during the year	Total	Withdrawals/ Adjustment during the year	Balance at the close of the year	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)
1.	General Provident Fund	1111
2.	Contributory Provident Fund	1112
3.	Staff Benevolent Fund	1113
4.	Pension Reserve	1114
	(i) From Revenue
	(ii) From Capital
5.	Retirement Gratuity Reserve	1115
	Total

State Electricity Board

Schedule 10 - Forming Part of Balance Sheet

Part I

Details of Fixed Assets and Depreciation thereof

Sr. No.	Particulars	Code Head	Original Cost
Sr. No.	Particulars	Code Head	Cost as on 1st April	Additions during the year	Transfers and adjustments during the year	Balance as on 31st March
(1)	(2)	(3)	(4)	(5)	(6)	(7)
1.	Assets in use
	A. Hydraulic Power Plant
1.	Land and rights
2.	Buildings and Civil Engineering Works
3.	Plant and Machinery in generating stations
4.	Hydraulic works forming Part of a hydro-electricity system
5.	Switchgear including cable connections
6.	Lightning arrestors
7.	Transport equipment
8.	Miscellaneous equipment
	Total - Hydraulic Power Plant
	B. Steam Power Plant
1.	Land and Rights
2.	Buildings and Civil Engineering Works
3.	Plant and Machinery in generating stations
4.	Cooling towers and circulating water system
5.	Boiler plant and equipment including plant foundations
6.	Switchgear including cable connections
7.	Lightning arrestors
8.	Miscellaneous equipment
	Total - Steam Power Plant
	C. Internal Combustion Power Plant
1.	Land and rights
2.	Buildings and Civil Engineering Works
3.	Plant and Machinery in generating stations
4.	Cooling towers and circulating water systems
5.	Switchgear including cable connections
6.	Lightning arrestors
7.	Miscellaneous equipment
	Total - Internal Combustion Power Plant
	D. Transmission (HV and EHV)
1.	Land and rights
2.	Buildings and Civil Engineering Works
3.	Sub-station transformers, transformers kiosks, substations equipment and other fixed apparatus including plant foundations
4.	Switchgear including cable connections
5.	Lightning arrestors
6.	Underground cables
7.	Towers pole fixtures, overhead conductors and devices
8.	Miscellaneous equipment
	Total - Transmission Plant
	E. Distribution (HV)
1.	Land and rights
2.	Buildings and Civil Engineering Works
3.	Sub-station transformers, transformers kiosks, substations equipment and other fixed apparatus including plant foundations
4.	Switchgear including cable connections
5.	Lightning arrestors
6.	Underground cables
7.	Towers, poles fixtures, overhead conductors and devices
8.	Service equipment
9.	Metering equipment
10.	Miscellaneous equipment
	Total - Distribution (HV)
	F. Distribution (M & LV)
1.	Land and rights
2.	Buildings and Civil Engineering Works
3.	Sub-station transformers, transformers kiosks, sub station equipment and other fixed apparatus including plant foundations
4.	Switchgear including cable connections
5.	Towers, poles, fixtures, overhead conductors and devices
6.	Lightning arrestors
7.	Underground cables
8.	Service lines
9.	Metering equipment
10.	Miscellaneous equipment
	Total-Distribution (M & LV)
	G. Public Lighting Equipments
1.	Street lighting and signal system
	Total - Public Lighting
	H. General equipment
1.	Land and rights
2.	Building and Civil Engineering Works
3.	Office furniture and equipment
4.	Transportation equipment
5.	Laboratory and meter testing equipment
6.	Workshop plant and equipment
7.	Tools and works equipment
8.	Communication equipment
9.	Air-conditioning plant
10.	Miscellaneous equipment
	Total - General Equipment
	I. Wiring and Sales Equipment
1.	Land and rights
2.	Buildings and Civil Engineering
3.	Office furniture and equipment
4.	Showroom equipment
5.	Demonstration equipment
6.	Miscellaneous
	Total -Wiring and Sales Equipment
	J. Manufacture and Electrical Plant
1.	Land and rights
2.	Buildings and Civil Engineering Works
3.	Office furniture and equipment
4.	Transportation equipment
5.	Tools and works equipment
6.	Communication equipment
7.	Miscellaneous equipment
	Total - Manufacture of Electric Plant.
	Total of Capital Assets Issue.

Depreciation				Depreciation as on 31st March Code Head 1221	Net cost as on 31st March	Previous year
Depreciation as on 1st April Code Head 1221	Depreciation during the year	Adjustments and arrears depreciation for earlier period	Amount withdrawn during the year	Depreciation as on 31st March Code Head 1221	Net cost as on 31st March	Previous year
(8)	(9)	(10)	(11)	(12)	(13)	(14)

State Electricity Board

Schedule 10

Part II

Statement showing written down cost of Obsolete Unserviceable Fixed Assets on which no further depreciation shall be allowed as a charge on the Revenue for the year ended 31st March ..............

Sr. No.	Particulars of Assets under Major Heads of A/c	Balance of written down cost of assets at the beginning of the year	Additions during the year	Written down cost of assets sold during the year	Amount realised from the sale of obsolete etc., the assets during the year	Loss/ profit on sale of obsolete etc., assets during the year transferred to general reserve (Schedule 3)	Balance written down cost at the end of the year (3-4-5)
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)
1.
2.
3.
4.
5.
6.
7.
and so on

State Electricity Board

Schedule 10

Part III

Enclosure to the Balance Sheet Statement of Works in progress for the year ended on 31st March........

Sr. No.	Particulars of assets	Balance at the beginning of the year	Materials plant and equipment including civil works and advances	Salaries and wages	Proportion of Administration and Management expenses	Interest capitalised in any	Total (4+5+6+7)	Value transferred to assets in use	Balance at the end of the year (3+8-9)
1	2	3	4	5	6	7	8	9	10
1.	Generating Power Plants -
	A. Hydraulic
	B. Steam
	C. Gas Turbine
	D. Internal Combustion
2.	Transmission (including substations switching stations, switchgears etc.)
3.	Distribution (including sub-stations switching stations, switchgears etc.)
	A. High Voltage
	B. Medium and Low Voltage
	C. Public Lighting
	Total (A+B+C)
4.	General Equipment
	Grand Total

State Electricity Board

Schedule 10-A - Forming Part of the Balance Sheet

Details of Capital Stores for specific projects

Sr. No.	Name of Project	Cost of Stores at the close of the year
(1)	(2)	(3)

State Electricity Board

Schedule 11 - Forming Part of the Balance Sheet

Sr. No.	Particulars	Code Head	Opening Balance as on 1st April			Additions during the year			Adjustment retirements during the year			Closing Balance as on 31st March			Remarks
Sr. No.	Particulars	Code Head	Face value	Market Value	Cost	Face value	Market Value	Cost	Face value	Market Value	Cost	Face value	Market Value	Cost	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)	(11)	(12)	(13)	(14)	(15)	(16)
1.	Investments in Government securities	0701
	(i) (ii) (iii) (iv) (v) and so on
2.	Investments in bonds raised by other Electricity Boards and shares of Corporation and Public Ltd. companies :	0702
	(i) (ii) (iii) (iv) (v) and so on
3.	Other Investments	0703
	(i) (ii) (iii) (iv) (v) and so on

Note. - The fact whether quoted or unquoted should also be indicated in the Schedule.

State Electricity Board

Schedule 12 - Forming Part of Balance Sheet Details of Stores in Stock

Sr. No.	Particulars	Code Head	Opening Balance as on 1st April	Purchases during the year and adjustments	Issues during the year and adjustments	Closing Balance as on 31st March	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)
1.	Other Operating Stores	050102
2.	Manufactured components not transferred for stores	0502
3.	Stores in transit	0513
4.	Stores pending inspection	0514
5.	Stores issued on Loans	0515
6.	Stores issued to fabricators	0516
7.	Scrap	050103
	Total

State Electricity Board

Schedule 13 - Forming Part of Balance Sheet

Details of Sundry Debtors

Sr. No.	Particulars	Code Head	Balance as on 31st March			Balance as on 31st March			Remarks
Sr. No.	Particulars	Code Head	Current year balance	Less provision for bad debts	Net balance	Previous year balance	Less provision for bad debts	Net balance	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)
	Part A
1.	Sundry Debtors for supply of power etc.	0507
2.	Sundry Debtors for Electricity Duty	0508
3.	Sundry Debtors and others	0509 0510
4.	Sundry Debtors for interest due on securities, Bank Drafts and other investments	0511
5.	Amount recoverable from employees	0517 and 0518
	Total

State Electricity Board

Schedule 14 - Forming Part of the Balance Sheet

Details of Loans and Advances

Sr. No.	Particulars	Code Head	Balance as on 31st March (Current Year)	Balance as on 31st March (Previous Year)	Remarks
(1)	(2)	(3)	(4)	(5)	(6)
	Part A
1.	Advances to licensees	0601
2.	Advances to staff not bearing interest	0601
3.	Advances to staff bearing interest	0603
4.	Advances to suppliers for Capital Stores/Contracts	0606 0607
5.	Advances to suppliers for operating stores	0605 0608
6.	Advances with clearing agent	0609
7.	Deposits with Customs, Port Trust and Excise authorities	0610 0611 0612
8.	Other Advances (details to be specified)	0604
	Total..

Part B

Details of loans and advances to sister Boards and other public sector undertakings should be given.

State Electricity Board

Schedule 15 - Forming Part of the Balance Sheet

Details of other receivables

Sr. No.	Particulars	Code Head	Balance as on 31st March (Current Year)	Balance as on 31st March (Previous Year)	Remarks
(1)	(2)	(3)	(4)	(5)	(6)
1.	Material Suspense Account including shortages, in transit and stock	050301 0504 0505 & 0506
2.	Accrued income	0512
3.	Claims recoverable	0613
4.	Securities other than in cash per contract	0614
5.	Prepaid expenses	0615
6.	Inter-unit transfers	050305, 050306
7.	Income Tax paid in advance	0616
8.	Income Tax deducted at source	0617
	Total ...

State Electricity Board

Schedule 17 - Forming Part of the Balance Sheet

Details of Intangible Assets

Sr. No.	Particulars	Code Head	Balance as on 31st March (Previous year)	Additions during the year	Adjustment during the year	Balance as on 31st March (Current year)	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)
1.	Fees and expenses for the formation of Board	0301
2.	Office expenses incidental to organising the Board	0302
3.	Discount on stocks. Bonds etc., is sued	0303
4.	Expenses incurred on raising finance	0304
5.	Other expenses	0305
	Total

State Electricity Board

Schedule 18 - Forming Part of the Balance Sheet

Details of Deferred Revenue Expenditure

Sr. No.	Particulars	Code Head	Opening balance as on 31st April	Addition during the year	Adjustment during the year	Balance as on 31st March	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)
1.	Deferred Revenue Expenditure	0902

State Electricity Board

Schedule 19 - Forming Part of the consolidated Revenue and Expenditure Account

Abstract of Revenue Expenditure

Sr. No.	Particulars	Code Head	Hydraulic power generation	Thermal power generation	Internal combustion power generation	Transmission (HEH & HV)	Distribution (HV)	Distribution (M & LV)
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)
1.	Expenditure on operation of generating stations	300101-03 300201-03 300301-03
2.	Cost of fuel	300206 300306
3.	Salaries and wages	300104 05, 11 & 20 etc.
4.	Repair and Maintenance	300112 13, 14, 15, 17, 18, 19, 21, 27 etc.
	Total
6.	Depreciation	As per Schedule 10
7.	Total
8.	General Administration Expenses	As per Schedule 22
9.	Total
10.	Share of interest charges	As per Schedule 23
11.	Share of intangible assets written off
12.	Total
13.	Previous year's figures

Sr. No.	Particulars	Code Head	Public Lighting	Consumer servicing and meter reading	Expenditure on assisted wiring, coil sales, hire purchase of apparatus	Expenditure on Manufacture of Electrical equipments	Total	Previous year figures
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)
1.	Expenditure on operation of generating stations	300101-03 300201-03 300301-03
2.	Cost of fuel	300206 300306
3.	Salaries and wages	300104 05, 11 & 20 etc.
4.	Repair and Maintenance	300112 13, 14, 15, 17, 18, 19, 21, 27 etc.
	Total
6.	Depreciation	As per Schedule 10
7.	Total
8.	General Administration Expenses	As per Schedule 22
9.	Total
10.	Share of interest charges	As per Schedule 23
11.	Share of intangible assets written off
12.	Total
13.	Previous year's figures

State Electricity Board

Schedule 20 - Forming Part of the Consolidated Revenue and Expenditure Account

Details of Revenue from sale of power to various categories of consumers

Previous Year			Particulars of Revenue	Code Head	Current Year
Units sold MK WH	Income Rs.		Particulars of Revenue	Code Head	Units sold MK WH	Income Rs.
		1.	Domestic and Residential -
			(a) Lights and Fans	200101
			(b) Small Power	200102
			(c) Combined load	100103
		2.	Commercial
			(a) Lights and Fans	200201
			(b) Small Power	200202
			(c) Combined load	200203
		3.	Industrial -
			(a) Low and Medium Voltage	200301
			(b) High and Extra High Voltage	200302
		4.	Public-Lighting -	2004
		5.	Traction -
			(a) Traction-Tramways	200501
			(b) Traction-Electric Railways	200502
		6.	Irrigation -	2006
		7.	Public Water Works and Sewage Pumping -	2007
		8.	Supplies in bulk to controlled stations -	2008
		9.	Supplies in bulk to other State licensees etc. -
		10.	Supplies in bulk to others -	2010
			Total

State Electricity Board

Schedule 21 - Forming Part of the Consolidated Revenue and Expenditure Account

A. Details of other Income

Previous Year Rs.		Particulars	Code Head	Current Year Rs.
(1)		(2)	(3)	(4)
	1.	Miscellaneous Revenue from customers -
		(a) Rent of meters	2101
		(b) Public lighting maintenance charges	2102
		(c) Other Receipts	2103
	2.	Revenue from Trading -
		(a) Sale of Electrical Plant manufactured by the Board	2201
		(b) Sale, hire purchase, or hire of apparatus and wiring	2202
		(c) Sale of stores	2203-01
		(d) Sale of scrap	2203-02
		(e) Other Miscellaneous Receipts	2205
	3.	Interest on Loans and Investments -
		(a) Interest on securities	2301
		(b) Interest on Bank Deposits	2302
		(c) Interest on other investments	2303
		(d) Interest on Loans and Advances to licensees	2304
		(e) Interest on Loans and Advances to staff	2305
	4.	Miscellaneous Receipts -
		(a) Sale of Steam	2501
		(b) Income from Rents	2504
		(c) Other Miscellaneous Income	2502-03 & 2505
	5.	Commission for collection of Electricity Duty	2401
		Total

State Electricity Board

Schedule 22 - Forming Part of the Consolidated Revenue and Expenditure Account

Details of General Administration Expenses

Sr. No.	Particulars	Total Expenses	Apportioned to capital work	Net Chargeable to Revenue Account	Hydraulic Power Plant	Steam Power Plant	Internal Combustion Power Plant
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)
		Rs.	Rs.	Rs.	Rs.	Rs.	Rs.
1.	Pay and allowances of officers and staff
2.	Travelling expenses, including Travel Concessions
3.	Medical expenses
4.	Provident Fund
5.	Gratuity
6.	Bonus
7.	Leave and Pension contribution
8.	Printing and Stationery
9.	Postage, Telegrams and Telephone charges
10.	Books and Periodicals
11.	Transport expenses
12.	Licence and Registration
13.	Social Welfare Charges
14.	Uniforms and Liveries 15.Insurance
16.	Repair and Maintenance
17.	Deferred revenue expenditure written off
18.	Electric and water charges
19.	Losses written off
20.	Bad debt written off
20A.	Provision for Bad Debts
21.	Miscellaneous office expenses
22.	Entertainment
23.	Legal charges
24.	Payment to consultants
25.	Audit charges
26.	Expenditure on Advertisement
27.	Contribution to ESI Fund
28.	Payment under Workmen's Compensation Act
29.	Payment of stipend to apprentices
30.	Interest on contribution General Provident Fund
31.	Interest on consumers security deposits
32.	Interest on other security deposits
33.	Depreciation on General Assets
34.	Miscellaneous expenses
35.	Total
36.	Previous year's figures

Sr. No.	Particulars	Transmission	Distribution (HV)	Distribution (M & LV)	Public Lighting	General Equipment	Wiring and Sales Equipment	Manufacture of Electric Equipment
(1)	(2)	(9)	(10)	(11)	(12)	(13)	(14)	(15)
		Rs.	Rs.	Rs.	Rs.	Rs.	Rs.	Rs.
1.	Pay and allowances of officers and staff
2.	Travelling expenses, including Travel Concessions
3.	Medical expenses
4.	Provident Fund
5.	Gratuity
6.	Bonus
7.	Leave and Pension contribution
8.	Printing and Stationery
9.	Postage, Telegrams and Telephone charges
10.	Books and Periodicals
11.	Transport expenses
12.	Licence and Registration
13.	Social Welfare Charges
14.	Uniforms and Liveries 15.Insurance
16.	Repair and Maintenance
17.	Deferred revenue expenditure written off
18.	Electric and water charges
19.	Losses written off
20.	Bad debt written off
20A.	Provision for Bad Debts
21.	Miscellaneous office expenses
22.	Entertainment
23.	Legal charges
24.	Payment to consultants
25.	Audit charges
26.	Expenditure on Advertisement
27.	Contribution to ESI Fund
28.	Payment under Workmen's Compensation Act
29.	Payment of stipend to apprentices
30.	Interest on contribution General Provident Fund
31.	Interest on consumers security deposits
32.	Interest on other security deposits
33.	Depreciation on General Assets
34.	Miscellaneous expenses
35.	Total
36.	Previous year's figures

State Electricity Board

Schedule 23 - Forming Part of Net Revenue and Appropriation Account

Statement showing Apportionment of Interest Charges

Sr. No.	Particulars	Code Head	Total interest charges for the year	Less interest charges capitalised	Net interest charges to Revenue Account	Less interest not payable for want of sufficient revenue surplus
(1)	(2)	(3)	(4)	(5)	(6)	(7)
1.	Interest on loans from Life Insurance Corporation	330101
2.	Interest on loans from Rural Electrification Corporation	330102
3.	Interest on loans from Agricultural Finance Corporation	330103
4.	Interest on loans from Agriculture Refinance Corporation	330104
5.	Interest on Bonds not guaranteed under section 66 of E.S.I. Act, 1948	330105
6.	Interest on stocks not guaranteed under section 66 of E.S.I. Act, 1948	330106
7.	Interest on Bonds guaranteed under section 66 of E.S.I. Act, 1948	330107
8.	Interest in storks guaranteed under section 66 of E.S.I. Ac), 1948	330108
9.	Interest on other loans	330109
10.	Interest on Government loans	330110
11.	Total previous year's figures
	Add :Interest charges for earlier years paid during the year
	Previous year's figures
	Total Interest Charges

Net amount chargeable to revenue	Hydraulic Plant	Steam power plant	Internal combustion power plant	Transmission	Distribution (HV)	Distribution (M & LV)	Public lighting	General equipment	Wiring and sales Equipment	Manufacture of electric equipment
(8)	(9)	(10)	(11)	(12)	(13)	(14)	(15)	(16)	(17)	(18)

State Electricity Board

Schedule 24 - Forming Part of Net Revenue and Appropriation Account

Details of Subvention from the State Government

Sr. No.	Particulars	Code Head	Amount received		Remarks
Sr. No.	Particulars	Code Head	Current Year	Previous Year	Remarks
1.	Subsidy from State Government - General	2601
2.	Subsidy from State Government Rural Electrification	2602
	Total

State Electricity Board

Schedule 25 - Forming Part of the Balance Sheet

Details of Contingent Liability

Sr. No.	Particulars	Opening balance at the beginning of the year	Added during the year	Cleared during the year	Closing balance at the end of the year
(1)	(2)	(3)	(4)	(5)	(6)
1.	Interest on Government loan
2.	Depreciation
3.	Other Contingent liabilities (to be specified)
	Total previous year's figures

State Electricity Board

Schedule 26 - Forming Part of Revenue Account

Details of Prior Period Adjustments

Expenditure	Rs.	Income	Rs.

Total		Total

State Electricity Board

Schedule 27

Details of Expenditure (Income on Township and other social heads)

Previous Year

Particulars

Current Year

Transport

Social and cultural activities

Schools Education

Medical

Township

Total

Township

Medical

Schools and Education

Social and cultural activities

Transport

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

(9)

(10)

(11)

(12)

(13)

Rs.

EXPENDITURE

Rs.

(i) Expenditure on staff

(ii) Maintenance and Repairs

(iii) Expenditure on Medicines

(iv) Other Miscellaneous Expenses

(v) Grants

Total Expenditure

Income

(i) Receipts on account of Rent, Electricity and Water Charges Electricity.

(ii) Miscellaneous receipts

Total Income

Net Expenditure on Social Overheads

Part II - Capital Expenditure

(i) Opening Balance

(ii) Additions during the year

(iii) Total

(iv) Depreciation for the year

(v) Accumulated provision for depreciation

(vi) Net value of Assets at the close of the year

State Electricity Board

Schedule 28

Technical Particulars

Previous Year

Particulars

Current year

(1)

(2)

(3)

Year of working

Area of supply in square km.

Approximate population in the area of supply

Installed capacity -

(a) Generating Station -

(i) Hydraulic Power Plant

(ii) Steam Power Plant

(iii) Internal Combustion Power Plant

(iv) Total

(b) Receiving Station Transformers

Aggregate maximum demand on system

Power generated kwh -

(a) Hydraulic Power Plant

(b) Steam Power Plant

Power used in auxiliaries (kwh)

Power purchased from other agencies (kwh)

Power available for sale (6+8+7)(kwh)

10.

Power supplied free (kwh)

11.

Power sold (kwh)

12.

System lossed (9-10-11)

13.

Fuel -

(i) Coal consumed in tonnes

(ii) Average calorific value per kg. of coal

(iii) Average cost of coal per tonne

(B) Oil consumed in litres -

(i) Average calorific value of per litre of oil consumed

(ii) Average cost of oil per K. L.

(a) Quantity Consumed (K. L.)

(b) Average cost per K. L.

14.

Details of consumers and connected load -

Consumers Load

(Nos.) in kw

(a) Domestic and Residential

(b) Commercial

(i) Low and medium voltage

(ii) High and extra high voltage

(d) Public lighting

(e) Traction

(f) Irrigation - Agriculture

(g) Public Water Works

(h) Supplies in bulk

(i) Inter-State sales

(j) Total

Subsidiary Statement XI

Summary of technical Particulars for the year ended on 31st March 19.............

Corresponding figures of the previous year		Particulars	Figures for the current year
	1.	Year of working
	2.	Area of supply in square miles
	3.	Approximate population in the area of supply
	4.	Installed capacity -
		(a) Generating plant (excluding retired plant) -
		(i) Hydraulic	Kw.
		(ii) Steam	Kw.
		(iii) Internal combustion	Kw.
		Total	Kw.
		(b) Receiving Station Transformers	Kw.
	5.	Normal maximum demand on the system	Kw.
	6.	Kwh. generated -
		(i) Hydraulic	Kwh.
		(ii) Steam	Kwh.
		(iii) Internal combustion	Kwh.
		Total	Kwh.
	7.	Kwh. used for generating station auxiliaries
	8.	Kwh. purchased for other agencies
	9.	Kwh. available for sale (6-7) +8
	10.	Kwh. supplied free (if any) to officers and staff
	11.	Kwh. supplied free (if any) to officers, canteen, etc.
	12.	Kwh. sold
	13.	Kwh. unaccounted (for 9-10+11+ 12) segregated as under
		(i) Transformation loss
		(ii) Transmission loss
		(iii) Distribution loss

Appendix C'

[See rule 57(2)]

Annual Statistics

[Statement I]

Particulars of Generating Plant

A. Generating Plant owned and operated by the Board

Name of Power Station	Installed capacity of Power Plant
	As at the end of the previous year		Addition during the year		As at the end of the year
	Generators	Boilers	Generators	Boilers	Generators	Boilers
(1)	(2)	(3)	(4)	(5)	(6)	(7)
Steam - (i) (ii) (iii) etc. Oil - (i) (ii) (iii) etc. Hydro- (i) (ii) (iii) etc.	KW	Kgms./hr.	KW	Kgms./hr.	KW	Kgms./hr.

B. Generating Plant controlled by the Board

Name of Power Station	Installed capacity of Power Plant
	As at the end of the previous year		Addition during the year		As at the end of the year
	Generators	Boilers	Generators	Boilers	Generators	Boilers
(1)	(2)	(3)	(4)	(5)	(6)	(7)
Steam - (i) (ii) (iii) etc. Oil - (i) (ii) (iii) etc. Hydro- (i) (ii) (iii) etc.	KW	Kgms./hr.	KW	Kgms./hr.	KW	Kgms./hr.

Statement II

Particulars of the Board's Transmission Lines

(11 KV and above)

Name of section	Voltage	No. of circuits	Length in circuit Kilometres
Name of section	Voltage	No. of circuits	As at the end of the previous year	Additions during the year	As at the end of the year
(1)	(2)	(3)	(4)	(5)	(6)

Statement III

Particulars of the Board's Transmission Lines

District area	Voltage	Length in kilometres
District area	Voltage	As at the end of the previous year	Additions during the year	As at the end of the year
(1)	(2)	(3)	(4)	(5)

Statement IV

Particulars of Transformers

District or area	Total Transformer KVA
	As at the end of the previous year		Additions during the year		As at the end of the year
	11 KV and below	above 11 KV	11 KV and below	above 11 KV	11 KV and below	above 11 KV

Statement V

Particulars of the Board's Electricity Production

		Owned	Controlled	Total
1.	Aggregate maximum demand - kw
2.	kwh generated and/or purchased -
	(a) Generated by Steam
	(b) Generated by Oil
	(c) Generated by Hydro
	(d) Purchased
	Total
3.	Fuel consumed -
	(a) Coal in tons
	(b) Oil in tons
4.	kwh used for auxiliaries in Power Station

Statement VI

Particulars of the Board's Electricity Production

		kwh
1.	Domestic -
	(i) Heat and power
	(ii) Light and fans
2.	Commercial light and small power -
	(i) Heat and power
	(ii) Light and fans
3.	Industrial power -
	(i) Low and medium voltage
	(ii) High voltage
4.	Street lighting
5.	Tramways
6.	Electric railways
7.	Irrigation and agricultural de-watering
8.	Public water works and sewage pumping
9.	Supplies to military services
10.	Supplies in bulk to -
	(i) Owners of Controlled Stations
	(ii) Distributing Licenses in the State
	(iii) Extra State Consumers
11.	Total electricity sales

Statement VII

Particulars of Consumers served directly by the Board

		Number of consumers served
		As at the end of the previous year	Addition during the year	As at the end of the year
1.	Domestic -
	(i) Heat and power
	(ii) Light and fans
2.	Commercial light and small power -
	(i) Heat and power
	(ii) Light and Fans
3.	Industrial power -
	(i) Low and medium voltage
	(ii) High voltage
4.	Street lighting
5.	Tramways
6.	Electric railways
7.	Irrigation and agricultural de-watering
8.	Public water works and sewage pumping
9.	Supplies to-military services
10.	Supplies in bulk to -
	(i) Owners of Controlled Stations
	(ii) Distributing Licensees in the State
	(iii) Extra State Consumers
	Total

Statement VIII

Particulars of the Board's Connected Load

		Total connected load
		As at the end of the previous year	Addition during the year	As at the end of the year
1.	Domestic -
	(i) Heat and power
	(ii) Light and fans
2.	Commercial light and small power -
	(i) Heat and power
	(ii) Light and Fans
3.	Industrial power -
	(i) Low and medium voltage
	(ii) High voltage
4.	Street lighting
5.	Tramways
6.	Electric railways
7.	Irrigation and agricultural de-watering
8.	Public water works and sewage pumping
9.	Supplies to-military services
10.	Supplies in bulk to -
	(i) Owners of Controlled Stations
	(ii) Distributing Licensees in the State
	(iii) Extra State Consumers
	Total

Statement IX

Particulars of Towns and Villages provided with Electricity Supply

	Number of towns and villages
	As at the end of the previous year	Additions during the year	As at the end of the previous year
Over 1,00,000
50,000-1,00,000
20,000-50,000
10,000-20,000
5,000-10,000
Below 5,000
Total

Appendix 'D'

[See rule 59(1)]

Electricity Sales by Class of Consumers for the month of

(Kilowatt-hours in millions)

Domestic heat and small power	Domestic light and fans	Commercial heat and small power	Commercial light and fans	Industrial power at low and medium voltage	Industrial power at high voltage	Public lighting	Traction	Irrigation and agricultural watering	Public water works and sewage pumping
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)