Section 7 in The West Bengal Electricity Regulatory Commission (Recovery of Expenditure for Providing New Connections) Regulation 2005
7.
- After the payment of estimated amount as mentioned for different categories of consumers under para 4 of this Regulation and before the completion of work, if the applicant declines to take the supply the deposited amount shall be refunded after deducting therefrom actual cost incurred including 15% supervision charge plus either 10% of the amount of estimates or Rs. 20,000/- in case of LT and Rs. 50,000/- in case of HT applicants whichever is less. In the case of EHT applicant if the applicant declines to take the supply after the payment of estimated amount and before the completion of work the deposited amount shall be refunded after deducting therefrom the actual cost incurred including 15% supervision charge plus either 20% of the amount of estimates or Rs.1,00,000/- whichever is less.However, if the applicant withdraws before starting the work of laying of electric line, erection of electrical plants and creating any other facilities for extending supply to the applicant seeking new connection, the total amount after deducting 5% of the amount of estimate or Rs. 5,000/- whichever is less shall be refunded by the licensee to the applicant. No interest will be paid on the deposits refunded as above.
