Section 10(3) in Bihar Electricity Regulatory Commission (Levy and Collection of Fees and Charges by SLDC) Regulations, 2006
(3)Nothing in the Regulations shall, explicitly or implicitly, prevent the Commission from dealing with any issue or exercising any power under the Act or the Rules and Regulations issued under the Act and to deal with such matters, and exercise such powers and functions in such manner as it thinks proper.
