Section 11(d) in The West Bengal Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2011
(d)If a generating station operates as a captive generating plant and at the end of the year such plant does not qualify as Captive Generating Plant as per the Electricity Rules 2005 or any other rule made under the Act for this purpose, then the user of such generating station is required to pay cross subsidy surcharge and additional surcharge in the manner as laid down in regulation 4.6.3 of these regulations.
