Section 36(2) in Bihar Electricity Regulatory Commission (Multi Year Distribution Tariff) Regulations, 2015
(2)Cross-subsidy surcharge and additional surcharge shall be shown as revenue from the tariff from the consumer categories who have been permitted open access and such amount shall be utilized to meet the cross-subsidy requirements of subsidized categories and fixed costs of the Distribution Licensee arising out of his obligation to supply.Provided that the licensee shall provide such details in its annual filings.(g)Tariff Design - (1) The Commission shall be guided by the objective that the tariff progressively reflects the efficient and prudent cost of supply of electricity.
