Section 12 in The West Bengal Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2011
12. Class of consumers:. -
12.1- For tariff determination, different classes of consumers may be considered by the licensees, which must include the classes for different licensees as given in Annexure - C1, which is a part of this schedule - 5.12.2- Licensees' tariff proposal for above class of consumers under 12.1 may further be classified for non-TOD tariff. TOD tariff and Pre-paid tariff separately. The tariff plan for different classes of consumers has been given in Annexure -C2, which is a part of this schedule - 5. The Commission may alter the tariff scheme through separate order as and when required.12.3- In tariff application, the information shall be filled up in line with regulation 3.3 after taking into account the item 12.1 and 12.2 of this Schedule.12.4- The licensee intending to propose tariff on the basis of the regulations 3.4, 3.5, 3.6, 3.7, 3.8 and 3.9, shall provide detailed information in the different forms specified in this regulation with due reflection of such proposals.12.5- Notwithstanding anything.contained in these regulations, any consumer whose partial or full demand is met by supply through open access as open access customer and balance demand in consumer mode, then that consumer shall not have any TOD scheme of tariff in consumer mode and for him the applicable tariff will be tariff scheme under the class of consumers where the open access customer as consumer exists. If the applicable tariff scheme is of TOD-scheme in such case the tariff around 24 hours of a day for such open access customer shall be equal to the rate of normal period of TOD scheme.12.6- Notwithstanding anything contained in these regulations, any consumer who has in-situ captive generating set shall not have any TOD scheme of tariff in consumer mode and for him the tariff will be the rate of normal period of that TOD scheme of applicable tariff scheme under emergency category and will be applicable for 24 hours of the day.12.7- The Commission may merge any two or more classes of consumers as and when required through any order.
