Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Use of Electrical Energy (Regulation) Order, 1999 CONTENTS 1. Short title, extent, commencement and application. 2. Definitions. 3. Consumer to cause energy audit. 4. Authorisation of person as auditor. 5. Authorised auditor to report. 6. Commissioner to give directions. Gujarat Use of Electrical Energy (Regulation) Order, 1999 Whereas it is considered necessary to conserve electrical energy in the State; And whereas for that purpose it is considered necessary to regulate use of electrical energy in the State; Now therefore, in exercise of the powers conferred by clause (a) of sub-sec. (1) of read with sub-sec. (2) of Sec. 6-A of the Bombay Electricity (Special, Powers) Act, 1946 (Bom. XX of 1946), the Government of Gujarat hereby makes the following Order, namely: 1. Short title, extent, commencement and application. :- (1) This Order may be called the Gujarat Use of Electrical Energy (Regulation) Order, 1999. (2) It extends to the whole of the State of Gujarat. (3) It shall come into force at once. (4) It shall apply to (a) a consumer to whom electrical energy is supplied for a purpose other than residential or industrial and whose contracted load is seventy-five kilo-watts or more; (b) a consumer to whom electrical energy is supplied for an industrial purpose and whose contracted demand is 500 kilo volt amperes or more; 2. Definitions. :- In this Order, unless the context otherwise requires, (a) "authorised auditor" means a person authorised by the Commissioner to carry out energy audit; (b) "Commissioner" means the Commissioner of Electricity, Gujarat State; (c) "consumer" means a consumer to whom this Order applies; (d) "electrical apparatus" means an apparatus operated by electrical energy; (e) "electrical installation" means any composite electrical unit for the purpose of generating, transforming, converting, distributing or utilising electrical energy; (f) "energy audit" means examination of an electrical installation or electrical apparatus belonging to a consumer, for the purpose of verifying whether there is leakage or wastage or inefficient use of electrical energy, in operating the electrical installation or electrical apparatus; 3. Consumer to cause energy audit. :- Every person who is a consumer on the date of commencement of this Order and every person who becomes a consumer after such commencement shall within one year from the date of such commencement or, as the case may be, the date of a person becoming a consumer and at an interval of every three years after the first energy audit, cause an energy audit done by an authorised auditor of the electrical installation or electrical apparatus belong to him. 4. Authorisation of person as auditor. :- (1) No person shall be authorised to carry out energy audit under this Order unless he possesses a degree in electrical engineering or a qualification which is equivalent to it from a University established or incorporated by or under a Central or a State Act, or an Institution recognised by the University Grants Commission under the University Grants Commission Act, 1956, and has practical experience in the subject matter of conservation of electrical energy for a period of not less than ten years. (2) (a) The Commissioner may, on receipt of an application from a person in such form as may be prescribed by Commissioner, authorise a person for carrying out the energy audit, (b) The authorisation given by the Commissioner under Clause (a) shall be valid for a period of three years from the date it is given and shall be liable to be cancelled by the Commissioner before the expiry of the period if he is satisfied that the performance of the authorised auditor is not satisfactory: Provided that no such authorisation shall be cancelled unless an opportunity of being heard is given to the person. 5. Authorised auditor to report. :- (1) An authorised auditor shall, within one month after completion of energy audit, prepare a report of energy audit and forward the same to the Commissioner and furnish a copy of the same to the consumer. (2) They report shall contain consumption pattern, steps that could be taken to eliminate leakage, wastage and inefficient use of electrical energy in operating electrical installation or electrical apparatus and detailed analysis of cost benefit of the steps so suggested. 6. Commissioner to give directions. :- (1) On receipt of the report from authorised auditor, the Commissioner shall, having regard to report, give such directions in writing to a consumer for elimination of leakage, wastage and inefficient use of electrical energy in the operation of installation or apparatus, as deemed fit. (2) A consumer to whom the Commissioner has given directions under sub-clause (1) shall carry out the directions within six months from the date of the receipt of such directions by him.