Section 27(8) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
(8)The trader shall as soon as practicable report to the Commission: (a) any significant changes in his circumstances which may affect the trader's ability to meet his obligations under the Act, Rules and Regulations Directions/Orders issued by the Commission, the State Grid Code, agreements or the licence;(b)any material breach of the provisions of the Act, rules and the regulations, directives/orders issued by the Commission, the State Grid Code, agreement or the licence; and(c)any major change in shareholding pattern, ownership or management of the trader.
