Section 19(4) in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007
(4)If the Commission decides to revoke the licence, the Commission shall serve a notice of revocation upon the licensee stating the effective date from which such revocation shall take effect. The Commission shall also forward a copy of the order of Revocation to the State Government, STU, CEA, Local Authority and to such other person/body as the Commission considers it necessary.
