Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT RESTRICTION ON CONSUMPTION AND REGULATION OF SUPPLY OF ELECTRICAL ENERGY AND PERIODS OF WORKS ORDER, 1984 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Restriction on consumption of supply by extra high voltage and high voltage industrial consumers excluding continuous process industries 4. Restriction on consumption of supply by extra high voltage and high voltage continuous process industries 5. Regulation of supply of electrical energy and periods of work 6. . 7. Exemption 8. Power of the State Government to relax any of the provisions 9. Repeal and Savings SCHEDULE 1 :- Licensees and Sanction Holders SCHEDULE 2 :- Continuous Process industries GUJARAT RESTRICTION ON CONSUMPTION AND REGULATION OF SUPPLY OF ELECTRICAL ENERGY AND PERIODS OF WORKS ORDER, 1984 GUJARAT RESTRICTION ON CONSUMPTION AND REGULATION OF SUPPLY OF ELECTRICAL ENERGY AND PERIODS OF WORKS ORDER, 1984 1. Short title, extent and commencement :- (1)This order may be called the Gujarat Restriction on Consumption and Regulation of Supply of Electrical Energy and Periods of Works Order, 1984. (2) it extends to the whole of the State of Gujarat. (3) it shall come into force from 7.00 a.m. of 25th May, 1984. 2. Definitions :- in this order, unless the context otherwise re- quires,- (a) "Act" means the Bombay Electricity (Special Powers) Act, 1946. (b) "Board" means the Gujarat Electricity Board constituted under Section 5 of the Electricity (Supply) Act, 1948 (c) "Schedule" means a schedule appended to this order. (d) The words and expressions used, but not defined in this order shall have the meanings assigned to them in the Act, the Electricity Act, 1910 and the Electricity (Supply) Act, 1948. 3. Restriction on consumption of supply by extra high voltage and high voltage industrial consumers excluding continuous process industries :- (1) All extra high voltage and high voltage industrial consumers excluding continuous process industries, specified in Schedule II shall, subject to condition mentioned in sub-clause (2) so reduce their maximum demand of electrical energy 1 [(either recorded in any two months during the period of April, 91 to March 95 or contracted whichever is lower)] between 7.00 a.m. on a day and 7.00 a.m. on the next day by eight percent. (2) All such extra high voltage and high voltage industrial consumers shall, if so required by the Board either directly or through licensees and sanction holders adjust their processes in such a way that their maxi- mum demand after the aforesaid reduction is further reduced by such percentage not exceeding 92 percent as the Board may direct. 1. Substituted by S. No. 9, dt. 31.8.1995. 4. Restriction on consumption of supply by extra high voltage and high voltage continuous process industries :- (1) All extra high voltage and high voltage continuous process industries specified in Schedule II, shall subject to the condition mentioned in sub-clause (2) so reduce their maximum demand of electrical energy 1 [(either recorded in any two months during the period of April, 91 to March 95 (2) All such extra high voltage and high voltage continuous process industries shall, if so required by the Board either directly or through licensees and sanction holders adjust their processes in such a way that their maximum demand after the aforesaid reduction is further reduced by such percentage not exceeding 42 percent as the Board may direct. 1. Substituted by S. No. 9, dt. 31.8.1995. 5. Regulation of supply of electrical energy and periods of work :- (1) The licensees and sanction holders specified in schedule I shall supply and distribute electrical energy in such a way that each extra high voltage, high voltage, medium voltage and low voltage industrial consumer in the area of licensees and sanction holders shall not use nor be supplied electrical energy for specified hours in the evening and for that purpose each such licensee and sanction holder shall arrange each extra high voltage, high voltage, medium voltage and low voltage consumer into groups in such a manner that each extra high voltage, high voltage, medium voltage and low voltage industrial consumer shall not use nor be supplied electrical energy for certain specified hours in the evening and give intimation of such arrangement to its extra high voltage, high voltage, medium voltage and low voltage industrial consumers: Provided that nothing in this clause shall apply to continuous process industries specified in schedule II and also to processing section and humidification plant of textile mills. (2) With effect from 7.00 a.m. of the 25th May, 1984, each of the licensees and sanction holders specified in Schedule I shall so supply and distribute electrical energy that each extra high voltage, high voltage, medium voltage and low voltage industrial consumer other than continuous process industries specified in Schedule II shall not use nor be supplied electrical energy for one day in a week except to meet essential requirements of maintenance and production limited to ten percent of the average maximum demand 1[either recorded in any two months during the period of April, 91 to March, 95 or contracted whichever is lower)], and for that purpose each such licensee and sanction holder shall arrange its extra high voltage, high voltage, medium voltage and low voltage industrial consumers into groups in such a manner that each extra high voltage, high voltage, medium voltage and low voltage industrial consumer shall neither use nor be supplied electrical energy for one day in a week except to meet their essential requirement of maintenance and production limited to ten percent of the average maximum demand 2[(either recorded in any two months during the period of April, 91 to March, 95 or contracted Provided that nothing in this sub-clause shall apply to such of the extra high voltage, high voltage, medium voltage and low voltage industrial consumers who are supplied power through rural feeders which are subject to load shedding; 3[(3) With effect from 7.00 a.m. of 4th October, 1985 each licensees and sanction holders mentioned in Schedule I, shall so supply and distribute electrical energy that each 4[extra high voltage, high volt- age), medium voltage and low voltage industrial consumer, and being 5[extra high voltage, high voltage], medium voltage an low voltage industrial consumer to whom power is supplied through rural feeders, other than continuous process industries mentioned in Schedule II, shall not use nor shall be supplied electrical energy for one additional day in a week except to meet their essential requirements of maintenance limited to five per cent of the average demand referred to in sub-clause (2), which shall be the day following the day referred to in sub-clause (2) of clause 5 as the Gujarat Electricity Board may direct.) 6 [(3-a) With effect from 7.00 a.m. of 24th September, 1995, each of the licensees and sanction holders mentioned in Schedule I, shall so supply and distribute electrical energy that each extra High Voltage, High voltage, medium voltage and low voltage industrial consumer not being extra high voltage, high voltage, medium voltage and low voltage industrial consumer to whom power is supplied through rural feeders other than continuous process industries mentioned in Schedule II, shall not use nor shall be supplied electrical energy for second additional day in a week which shall be the day following the day referred to in sub-clause (3) of clause (5) as the Gujarat Electricity Board may direct.] (4) in order to enable the textile mills to operate their humidification plants, electrical energy shall be supplied to them one hour before start of the first shift on the day following the day in a week (i.e. holiday) referred to in sub- clause (2) and (3). (5) The extra high voltage and high voltage industrial consumers other than continuous process industries referred to in Schedule II who have been working seven days in a week for the last two years immediately preceding the date of commencement of this order or (6) Such of the units which are referred to in clauses 3, 4 and 5 which have been permitted to the use their own generators may use such generators to the extent to which their demand for power is curtailed by any order of the State Government: Provided that where a case arises whether such units have com- plied with the curtailment of the use of power under any order, the burden of proving that the provisions of such order of curtailment of power have been complied with shall lie on such units. 1. Substituted by S.No. 9. d. 31.8.1995. 2. Substituted by S.No. 9. d. 31.8.1995. 3. Substituted by Notfn. dated 3.10.1985, Pub. in G.G.G. Ext. Pt. IV-B, dated 3.10.1985, No. 196 4. Amended by Notfn. dated 4.12.1995. Pub. in G.G.Gaz.,Ext..Pt. IV- B. dated 4.12.1995. p. 209. 5. Amended by Notfn. dated 4.12.1995. Pub. in G.G.Gaz.,Ext..Pt. IV- B, dated 4.12.1995. p. 209. 6. Sub-clause (3-a) added vide Notfn. dated 4.12.1995. Pub. in G.G.Gaz..Ext.,Pt. IV-B. dated 4.12.1995. p. 210-1. 6. . :- 1 [xxx] 1. Deleted vide Notfn. dated 4.12.1995, Pub. in G.G.Gaz..Ext.,Pt. IV-B. dated 4.12.1995. p. 208-1. 7. Exemption :- Nothing contained in this order shall apply to the distribution, supply or consumption of electrical energy to the follow- ing categories of consumers if such consumers are supplied electrical energy from the feeders other than the rural feeders, namely:- (a) Defence Services, (b) Railways, (c) State and Municipal Transport undertakings. (d) Aerodromes, (e) Posts and Telegraphs, (f) Hospitals run by Government or local authorities, (g) Municipal Services such as water pumps, sewage and sanitation, (h) Police Wireless, (i) Ports and Harbours, (j) Koyali Refinery, (k) Printing process of daily newspapers, (1) All India Radio, (m) State Government Presses, (n) Construction projects of Government of Gujarat and Government of India, Gujarat Electricity Board, Railway and Defence, (o) Oil and Natural Gas Commission, (p) Khadi Gramodyog Centres run by Gujarat State Khadi Gramudyog Board, (q) Indian Oil Corporation and 1[(r) industrial units located in Kandia Free Trade Zone 2[as well as in Surat Export Processing Zone] and other 100% Export Oriented Units located in the State. (Green Card Holders).) 3 [(s) Heavy Water Plants.] 1. Deleted and inserted by Notfn. dated 20.11.1991, Pub. in G.G.Gaz.,Ext.,Pt. IV-B, dated 25.11.1991. p. 260-1. 2. Ins. vide Notfn. dated 13.3.1996, Pub. in G.G.Gaz..Ext.,Pt. IV- B, dated 13.3.1996, p. 76(1). 3. Ins. vide Notfn. dated 27.8.1991, Pub. in G.G.Gaz..Ext..Pt. IV- B. dated 28.8.1991, p. 194-1. 8. Power of the State Government to relax any of the provisions :- Notwithstanding anything contained in the foregoing provisions of this order, the State Government may, from time to time, relax for such period to such extent, and subject to such conditions (if any) as may be specified in such notification, application of all or any of the provisions of this order in the whole State or any part thereof, and may at any time rescind such relaxation. 9. Repeal and Savings :- The Government orders. industries, Mines and Power Department Nos. GHU-79-187-ELC-1079-11197-K, dated 22nd August, 1979 and GHU-79-221-ELC-1079-11197-K, dated 12th October, 1979 are hereby repealed: Provided that anything done or action taken including any orders made or deemed to be made, or proceedings pending under the superseded orders shall be deemed to have been done, taken, made or pending under the provisions of this order, and accordingly such proceedings shall be continued and disposed of under the provisions of this order: Provided further that any order of relaxation made by the State Government under the orders so repealed shall, notwithstanding that (so far as) it is inconsistent with any provision of this Order, continue in force until altered, repealed or amended by any order made under this order. SCHEDULE 1 Licensees and Sanction Holders 1. Gujarat Electricity Board, Baroda. 2. Ahmedabad Electricity Company Ltd., Ahmedabad. 3. Surat Electricity Company Ltd., Surat. 4. Baroda Municipal Corporation, Baroda. 5. Karjan Gram Panchayat, Karjan. 6. Kandia Port Trust, Kandia. SCHEDULE 2 Continuous Process industries 1. Manufacture of Complex Fertilizers based on Petrochemicals Feedstock. 2. Primary Petrochemicals. 3. Pulp and Paper. 4. Starch Manufacture. 5. Cement. 6. Industrial Gases. 7. Pharmaceuticals (Antibiotics only). 8. Caustic Soda/Chlorine. 9. Soda ash. 10. Steel/Mildsteel (Limited to maintenance of head in arc furnaces) 11. Cold Storages. 12. Alcohol (Industrial). 13. Manufacture of Ice. 14. Handling pasteurisation of liquid milk by dairies 1[x x x]. 15. Crimping and texturising of synthetic yarns (except single heater pin type crimping machines). 16. Manufacture of Rayon. 17. Manufacture of Nylon. 18. Manufacture of glass by continuous automatic or semi automatic process. 19. Manufacture of Yellow Phosphrous by Muffled Arc Furnace. 20. Pthoalic Anhydrid. 21. Cyanaric Chloride. 22. Cyanaric Chloride. 22. Manufacture of Hydrogen Peroxide by Electrolysis. 23. Manufacture of Nitre Phenols. 24. Manufacture of Nitrite/Nitrate by oxidation of Ammonia. 25. Manufacture of Chlorobenzene. 26. Manufacture of Sulphuric Acid. 1 [27. Manufacture of Cinema Arc Carbons (including Gouging Carbons and Process Carbons).] 28. Manufacture of Chloramphenicol. 29. Manufacture of Aluminium Oxide Abrasive grains. 30. Manufacture of Fromic Acid. 31. Manufacture of Glue and Gelatine. 32. Heavy Water Project. 33. Petrol Pumps. 34. Sodium and Potassium Chlorate. 35. Calcium Gluconate. 36. Electroplating Industries. 37. Manufacture of Screens for textile Printing. 38. Calcination. 39. Sodium and Potassium Dichronate. 40. Manufacture of Synthetic Fibre/Multifilament Yarn. 41. Manufacture of Polynasic Fibre. 42. Manufacture of Misch Metals. 43. Manufacture of Sodium Metal. 44. Manufacture of Magnesium Metal. 45. Recovery of Zinc Metal. 46. Manufacture of Hard Gelatine Capsules. 47. Acetic Acid. 48. Acetaldehyde. 49. Formaldehyde. 50. Manufacture of Malt Product. 50. Manufacture of Malt Product. 51. Manufacture of Sugar by Vacuum Pan Process. 52. Manufacture of Citric Acid. 53. Manufacture of Bread and Biscuits. 54. Manufacture of Alumina. 55. Manufacture of aluminium metal. 56. Utilities of all industries including steam generation, vaccuum compressed and instrument air, water softening etc. 57. Effluent treatment and disposal system. 58. Manufacture of Liquid Bromine. 59. Manufacture of H-acid. 60. Carbon Black. 61. Penta Erithritol. 62. Acetic Enhydride. 63. Aluminium Chloride. 64. Spondex Yarn. 65. Hydrogenation of Vegetable Oils. 4[66. Manufacture of Ammonium Persulphate/Potassium Persul- phate/Sodium Persulphate by Electrolysis Process.] 67. Manufacture of Alpha Olefin Sulphonate. 68. Manufacture of Fatty Acids. 69. Manufacture of Cyanides from Natural gas and Ammonia. 5[70. Manufacture of Automobile Tyres and Rubber Belts.] 71. Recovery of Nickel Metal. 72. Manufacture of Thionyl Chloride. 73. Manufacture of Chloro Acetyl Chloride. 74. Manufacture of Chloro Propionyl Chloride. 75. Manufacture of Bioxially Oriented Poly Propylene Films. 6[76. Manufacture of Lactose.] 7[77. Solvent Extraction Plants (having extractor with rotating scree belts).] 8[78. Di-Ethyl Thio Phosphouryl Chloride. 79. Phosphorus Trichloride. 80. Trimethyl Phosphite. 81. Tissue Culture Industry.] 9[82. Microcrystalline Cellulose Granular. 83. Synthetic Cresol.] 10[84. Isoproturon. 85. Anilophos. 86. PCEC Vaccine. 87. Pentoxiiyiline/Roxatidine/Tonophosphan.] 11[88. Ceramic Fibre.] 12[89. Manufacture of Ethylene Amines and Poly Amines.] 13[90. Manufacture of lead acid battery plate.] 14[91. Manufacture of Colour Picture Tube.] 15[92. Copper Smelter Units.] 16[93. 94. 95.] 17[96. Integrated Steel Plant. 97. Manufacture of Dehydrated Onion/Garlic/Vegetables.] 18[98. Manufacture ofPre-sensitive Offset Printing Plates (Coil Line).] 19[99. Manufacture of Stainless Steel and Alloy Steel alongwith secon- dary refining facility.]