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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2) in Bihar Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2019

(2)The fees payable to the Commission as prescribed under these Regulations shall be paid by means of bank draft/RTGS/NEFT/IMPS, drawn in favour of Bihar Electricity Regulatory Commission, payable at Patna. In case of RTGS/NEFT/IMPS the petitioner shall furnish to the Commission the computational detail alongwith amount, UTR no. and date of deposit.