Section 2012(vii) in The West Bengal Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2011
(vii)Sharing of income from Auxiliary Services- Where the distribution licensee has derived any extra means of income from auxiliary sendees then an amount equal to 40% of the revenue from such other services after deducting the direct and indirect costs attributed to such auxiliary services shall be deducted from the gross aggregate revenue requirement in calculating the revenue requirement for distribution licensee.
