Section 16 in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
16. Amendment, alteration etc to a Licence.
(1)The Commission may on an application by the licensee or either suo-motu or otherwise and in public interest, make such amendments, alterations etc to the terms and conditions specified in a licence, as it may deem necessary.(2)Such amendments or alterations shall generally be with the consent of the licensee concerned unless the Commission considers it unnecessary.(3)Before making alterations or amendments, the following conditions shall be observed:(a)Where the licensee makes an application under sub-regulation (1) above proposing an alteration or amendment, the licensee shall publish a notice of such application with details and in such manner as may be specified by the Commission.(b)Where any alteration or amendment is proposed, otherwise than on an application, the Commission shall publish such alterations or amendments with such particulars as it may deem necessary.(c)Any alteration or amendments shall be made only after considering all the suggestions or objections received with-in thirty days from the date of publication of such notice.
