Section 17(6) in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007
(6)In case of an application proposing alterations or modifications in respect of area of supply, comprising the whole or any part of any cantonment, aerodrome, forests, dockyard or camp or of any building or place in the occupation of the Government for defence purpose, the Commission shall not make any alterations or modifications except with the consent of Central Government.
