Section 11 in The West Bengal Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2011
11. Manners of Recovering Surcharges from open access Customers. - (a) The surcharge(s) to be recovered from open access customers shall be such charge as will be fixed by the Commission from time to time in line with these regulations.
(b)The open access customers within the state who are exclusively availing inter state transmission system shall also pay applicable surcharge (s), to the extent applicable.(c)The surcharge(s) shall be payable to the concerned distribution licensee of the area of supply where the open access customer's point of drawal of power is situated / located. In case multiple licensees exist within the same area, the surcharge(s) shall be payable to the distribution licensee with whose network the customer point of drawal is connected.(d)If a generating station operates as a captive generating plant and at the end of the year such plant does not qualify as Captive Generating Plant as per the Electricity Rules 2005 or any other rule made under the Act for this purpose, then the user of such generating station is required to pay cross subsidy surcharge and additional surcharge in the manner as laid down in regulation 4.6.3 of these regulations.
