Section 8(1) in Bihar Electricity Regulatory Commission (Levy and Collection of Fees and Charges by SLDC) Regulations, 2006
(1)The SLDC shall file with the Commission, an application/petition for the control period with statements containing details of the Fee and Charges under its currently approved levels of fee and charges along with the proposals, if any, for determination of fee and charges for the ensuing control period by 30th November immediately preceding the first year of the control period.
