Section 16 in The West Bengal Electricity Regulatory Commission (Recovery of Expenditure for Providing New Connections) Regulation 2005
16. Licensee to make cost estimates intelligible. -
16.1- Cost estimates/quotations to be supplied to the initial applicant(s)/intending consumer(s) by the distribution Licensee under the applicable Regulations, shall contain all the necessary details and break-ups so as to make the total expenditure fully intelligible to the initial applicant(s)/intending consumer(s).16.2- The distribution licensee shall not claim any payment or reimbursement from an applicant for supply of electricity if such expenditure is allowed to be recovered as part of Annual Revenue Requirement (APR) of the distribution licensee.16.3- The distribution licensee shall not claim any payment or reimbursement from an applicant for supply of electricity if the cost for effecting the supply is met from any source like the State Government or the Central Government in terms of any scheme, or project, or plan financed by such a Government. However. when such schemes or projects or plans cover the development of distribution system only up to a distribution main, the distribution licensee will be entitled to recover expenditure for laying the service line from the existing distributing main to the consumer's premises according to the provisions made under the Regulation 4.1 of these Regulations.
