Section 13 in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
13. Compliances with Acts, Rules, Regulations etc.
(1)The Trading licence shall comply with the provisions of the Act, Rules, Regulations, orders and directions issued by the Commission from time to time and the provisions of all other laws applicable to electricity industry including National Electricity Policy and Plan, State Government Policy for development and promotion of trading and market.(2)The Trading licensee shall also comply with Regulations on phasing of open access in electricity distribution, Standards of Performance, Electricity Supply Code, specified by the Commission, etc.(3)The Trading licensee shall furnish to the Commission such information as may be required to monitor the trader's performance, compliance with the terms and conditions of the licence and any other legislative or regulatory requirement.(4)The Trading licensee shall comply with all the directions issued by the State Load Despatch Centre (SLDC)(5)The trader shall provide all data and his trading business plan to the Commission, the State Transmission Utility and the SLDC annually by a date specified by the Commission and also at request.(6)The trading margin, if any, fixed by the Commission under Section 86(1) (j) of the Act for the Intra-State trading shall be applicable to the trader.
