Section 4 in The West Bengal Electricity Regulatory Commission (Recovery of Expenditure for Providing New Connections) Regulation 2005
4. Recovery of Reasonable Expenditure for providing New Connections:
-4.1New Connections where mains already exists : - Where distribution mains already exist in the vicinity, the cost of service line measuring up to 30.48 meters (i.e. 100 ft.), from tee off/intersection points but not falling on the premises of the consumer including the cost of installation shall be borne by the licensee. The cost of any additional length of service line (in excess of 30.48 meters) including the cost of its installation shall be recovered by the licensee from the applicant(s)/intending consumer(s).Explanation : - Technically justifiable length of service line required for providing connection shall be as specified by the licensee.4.2- New connections where supply will require new plants, lines & distribution mains to be installed or extension of the existing distribution mains or both :-Where distribution mains will need to be extended or new plants, lines, distribution mains are to be installed or both in order to supply electricity to any applicant(s)/intending consumer(s), the distribution licensee shall recover the cost for the same from the applicant(s)/intending consumer(s) in the manner specified hereinafter.4.2.1- The cost of the extended portion of the common facilities, including the costs of electrical plants, lines, distribution mains, etc. shall be borne by a new consumer/consumers in proportion to his/their respective connected loads. Those new consumers who might be served by the same extended portion of the common facilities subsequently, shall also bear the cost of the aforesaid extended facilities in proportion to their respective connected loads till the costs incurred by the licensee in extending the said facilities are fully recouped.4.2.2- The aforementioned mode of recovery of costs shall be followed notwithstanding that a licensee may be required, in some cases, to commission lines and plants etc. of capacities, which are in excess of the need of a single initial intending consumer/a group of such initial intending consumers, or the minimum standard ratings, or in consonance with good practices.4.2.3- In the case of multiple dwelling units such as apartment blocks, or large housing complexes, or cooperative societies, or multistoried flats, if application seeking connection by individual owners/occupiers of such individual dwelling units are made in a staggered manner, the licensee may recover the expenditures laid down in these Regulations from the owners' association, or cooperative society or promoter, or any other similar body or person responsible for arranging supply to individual owners/occupiers of the aforesaid dwelling units.
