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State of West Bengal - Section

Section 4 in The West Bengal Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2011

4.1Components of Tariff.-
4.1.1- The charges for the electricity supplied by a Distribution licensee to a consumer shall generally consist of any one or more of the following :
(a)fixed charges;
(b)demand charges;
(c)minimum charges;
(d)energy charges for electricity supplied.
Such charges for electricity may be determined either in the form of a single part tariff or a two part tariff.
4.1.2- Rent for meter or any other equipment(s) provided by the licensee at the premises of a consumer and other charges are non-tariff charges that shall be determined by the Commission. While submitting an application for tariff determination or APR, the licensees shall provide existing meter charges in the Form 2.8 contained in Annex - 2 of these regulations for all classes of consumers inclusive of those mentioned in the Annexure C1 of these regulations and a separate list covering other charges.
4.2.1- Fixed charges, which will be applicable for LV and MV consumers having contract load below 30 KVA and quantified in terms of per KVA/month, shall be based on contract demand.
4.2.2- The recoverable fixed charge from consumer through tariff shall be determined by the Commission through tariff order from time to time and it may be part or full value of the applicable fixed charge in terms of the ceiling of the fixed charge as detailed below. The ceiling of the fixed charge against each KVA of contract demand of a consumer of a licensee for a month shall be FC_UL where
FC_UL = Annual Fixed Cost in rupees for the licenseefor the ensuing year
(Projectedpeak demand of the licensee in KVA for the ensuing year based onprojected sale of its electricity to its consumers in that year)x 12
Where projected peak demand of the licensee in KVA based on sale of electricity to the consumer in the ensuing year as mentioned in denominator is computed by reducing the projected maximum system peak demand, projected on the basis of past trend, by the amount proportionate to normative average distribution loss of that ensuing year and using power factor as 0.85.
4.2.3- While determining the tariff the Commission may change the Fixed Charges for an ensuing year at a rate not more than 100% of the said charges of the base year or the preceding ensuing year of the control period in the cases where such charges exist. However, for a class of consumers for whom no such fixed charges exist, the Commission can introduce such charges at a rate not higher than that of the highest rate applicable for any other class of consumers.
4.2.4- For fixed charge computation of any consumer, contract demand below 1 KVA shall be treated as 1 KVA.
4.3.1- Demand charge will be applicable to all HV and EHV consumers and also to those LV and MV consumers who have contract load of 30 KVA or above and at a rate as stipulated in the respective tariff order. Demand charge will also come Into force for the following classes of consumers having contract load of below 30 KVA at a rate as stipulated in the respective tariff order as per the following schedule.
Category of Consumers Earliest Date of introduction of Demand charge
LT Industry 1st April 2015
LT Commercial having Contract Demand 10 KVA and above 1st April 2016
LT Public Water Works 1st April 2016
However, if required the Commission may reschedule the above time frame through subsequent order(s).
4.3.2- The recoverable demand charge from consumer through tariff shall be determined by the Commission through tariff order time to time and it may be part or full value of the applicable demand charge in terms of the ceiling of the demand charge as detailed below. The ceiling of monthly Demand charge against each KVA of contract demand of a consumer of a licensee for a month will be DC_UL where
DC_UL = Demand/CapacityCharges in rupees to be paid annually as per agreement bylicensee with other licensee or generating company irrespectiveof power drawn or not + FC_UL;
(Projectedpeak demand of the licensee in KVA for the ensuing year basedon projected sale of its electricity to its consumers in thatyear) x 12
and FC_UL is as defined in regulation 4.2.2. The denominator of the first term in the above formula is computed in the same method as specified in the regulation 4.2.2.
4.3.3- The demand charge shall be based on the data available from the recording in consumer's meter of average supply in terms of demand for every 15 minutes time block as is applicable under ABT mechanism. In order to meet the need of technological upgradation of the meter the existing system of half hourly recording may continue up to 31st March, 2015.
4.3.4- While determining the retail tariff applicable to the consumers, the Commission may change the demand charge for an ensuing year at a rate not exceeding 20% of the said charge of the base year or the preceding ensuing year of the control period in the cases where demand charges exist. However, for a class of consumers for whom no such demand charges exist, the Commission can introduce such charges at a rate not higher than the highest rate applicable for any other class of consumers.
4.3.5- Demand Charge shall be levied on the basis of maximum demand, recorded during the month or 85% of the contract demand whichever is higher.
4.3.6- No demand charge shall be payable by any consumer for that period when load of the consumer is interrupted/ totally shed/ partially restricted because of any fault of the licensee or its system or for non-availability of power with the licensee due to lower availability of power from its own generating station and / or its other suppliers of power or imposition of any restriction by the licensee on drawal of power by consumer. However, such exemption from demand charge shall not be available if the interruption is caused by grid failure or automatic under-frequency relay tripping or any force majeure event not related to licensee or due to disconnection of supply for any fault on the part of the consumer. Accordingly, after taking into consideration regulations 4.3.2, 4.3.3, 4.3.4, and 4.3.5, the demand charge in a billing period for a consumer shall be determined in accordance with the following formula :
DC = DCAx (H - ∑Hi)x MD +∑Hix RDi)
H
WhereDC = Computed Demand Charge applicable to a consumer for billing periodDCA = Applicable rate of demand charge for a consumer.H = Total hours in the billing period.Hi = The duration involved for the incidence of interruption / total shed / partial restriction in supplying power to the consumer which is not to be considered as per this regulation.MD = Maximum Demand considered for levying demand charge as per regulation 4.3.5.RDi = Restricted load imposed on the consumer corresponding to the incidence or actual drawal during the period of such restriction whichever is higher.