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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(1)(e) in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006

(e)Street Lights - The Licensee shall as soon as possible attend to complaints relating to non working of street lights or not operating property, to the extent the matter lies within the purview of the Licensee, atleast 90% of the cases be attended and resolved within the time limit as specified in Schedule in chapter 7.