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[Cites 0, Cited by 0] [Section 0(11)] [Section 0] [Entire Act]

State of Bihar - Subsection

Section 0(11)(d) in Bihar Electricity Supply Code, 2007

(d)Appeal to Appellate Authority Against the Final Assessment Under Section 127 of the Act.
(i)Any person aggrieved by a final order made under sub-clause 11.1(c) above, may, within thirty (30) days of the said order, prefer an appeal to the Appellate Authority designated by the State Government in the manner specified in Bihar Electricity Regulatory Commission (Procedure for Preferring Appeal before the Appellate Authority) Regulations.
(ii)No appeal against the order of assessment under sub-clause (i) above shall be entertained unless the person deposits one half of the amount assessed by the Assessing Officer in cash or by way of bank draft, along with fees specified in the Bihar Electricity Regulatory Commission (Fees, Fines and Charges) Regulations with the licensee and encloses documentary proof of such deposit.
(iii)No appeal shall lie to the Appellate Authority referred to sub-clause (d)(i) above against the final order made with the consent of the assessed person in writing.
(iv)The licensee shall not take any action for recovery of assessed amount for the period of thirty (30) days, mentioned in sub-clause (d) (i) above, where the assessed person intimates the Assessing Officer within this period of his intention of filing an appeal to the appellate authority.
(v)The order of the Appellate Authority referred to in sub-clause (d)(i) above passed shall be final and shall contain the brief of inspection report, submissions made by the person in his written reply and during personal hearing and reasons for acceptance or rejection of the same.