Section 21(1) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
(1)When the Commission is satisfied that a licensee has failed to comply with any of the conditions of the licence or provisions of the Act or Codes or Regulations, it may direct an investigation into the affairs of the licensee by an independent authority in accordance with the provisions of Section 128 of the Act.
