Section 13 in The West Bengal Electricity Regulatory Commission (Recovery of Expenditure for Providing New Connections) Regulation 2005
13. Contribution from Intending Consumer not to be capitalized.
- All expenditures recovered from the intending consumers as specified hereinbefore under Section 46 of the Electricity Act, 2003 shall be treated as consumers' contribution and shall not constitute part of equity/capital base for the purpose of return. These should be kept in a separate account earmarked as consumers' contribution.
