Section 25 in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
25. Technical resources, Capital adequacy and Credit worthiness.
(1)The trader shall maintain the technical resources specified in Regulation 3(1) and provide to the Commission the details of any changes justifying that the capability is, and continues to remain, adequate to cater to the volume of his trade.(2)If the trading volume of the trader exceeds the specified volume of trade in any financial year then the trader shall immediately report to the Commission of his moving to the higher category and increase his net worth to the applicable level as specified in Regulation 3(2)(c) and pay the balance license fee prorated for the rest of the year by the following 30th April.(3)In case of non-reporting of such an event, the Commission may levy penalty on the trader in terms of Section 142 of the Act, in addition to levy of late payment surcharge/interest for non-payment/delayed payment of the additional licence fee due from the Trader as per sub-clause (2) above, in the manner and at the rate specified in Regulation 26, apart from suspension of his licence.The trader shall make reasonable endeavours to maintain investment grade credit rating (obtained from a leading independent Credit Rating Agency) for all debts throughout the period they remain on the books of the trader.
