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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1) in Bihar Electricity Regulatory Commission (Levy and Collection of Fees and Charges by SLDC) Regulations, 2006

(1)Generating Companies, Licensee and Long-term Open Access customers requiring long-term access and short term Open Access customers requiring short-term access to the State Grid shall submit an application to the SLDC in the specified format as per Annexure A & B of these Regulations at least one month before the proposed date of connection to the State Grid, along with Fee of a Rs. 10,000 (Rupees Ten Thousand only) for long-term access and Rs. 5000 (Rupees five thousand only) for short-term access. The existing Licensees and Generating Companies shall also register themselves with SLDC by filing an application along with the above mentioned Fee.