Section 6 in The West Bengal Electricity Regulatory Commission (Recovery of Expenditure for Providing New Connections) Regulation 2005
6. Incurring of the rest of the costs by the Licensee:
-6.1- Wherever the initial applicant(s)/intending consumer(s) bear(s) a part of the costs of extension of the distribution mains for the purpose of obtaining new connection, the rest of the costs beyond the part borne by such applicant(s)/intending consumer(s), shall be borne by the distribution licensee. The amount recovered from the applicant under this regulation based on the estimates shall be subsequently adjusted on completion of the work on the basis of actual cost through supplementary bills, or through refund vouchers after providing the requisitioned supply.
