Section 9 in Bihar Electricity Regulatory Commission (Levy and Collection of Fees and Charges by SLDC) Regulations, 2006
9. Non compliance of directions.
(1)State Load Despatch Centre may give such directions and exercise such supervision and control as may be required for ensuing integrated operation of the power system for achieving maximum economy and efficiency and every licensee, generating company, sub station and any other person connected with the operation of the power system shall comply with such directions.(2)If any licensee, generating company or any other person fails to comply with the directions issued, shall be liable to a penalty not exceeding Rs. 5 lakhs.
