PHOOL CHAND AGARWAL Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE complainant petitioner in this case set up a rice, flour and oil mill in 1985-86. For running the mill he applied for and obtained an electric connection for a load of 40 H.P. in 1986. He installed two motors of 20 H.P. capacity each for running of the mills. The first bill which he received on 24th March, 1987 for electric consumption was according to him, computed on the basis of minimum guaranteed consumption for 40 H.P. load. The contention of the complainant is that, as he had installed two electric motors of 20 H.P. each, he should have been billed for at the Low Tension Industrial Service Tariff and the minimum base charge has to be worked out on the capacity of one of the two motors viz. 20 H.P. only and not on the basis of the total H.P. of the two motors viz. 40 H.P.

(2.) BECAUSE of the complainant's contention that he had been billed for under the wrong tariff, the bill was not paid by him and his representations on this point remained unheeded leading to disconnection for non-payment of the Bill.

(3.) IT is not necessary to go into the facts of this case further for the disposal of this complaint.