Section 3(1) in Bihar Electricity Regulatory Commission (Compensation to Victims of Electrical Accidents) Regulations, 2018
(1)The works of licensees shall be so installed, constructed, maintained or operated or used as to protect the public (including the persons engaged in the generation, transmission or distribution or trading) animals and property from dangers arising from the generation, transmission or distribution or trading of electricity or use of electricity supplied and eliminate the risks of any injury to any person or animal.
