Section 13(2) in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007
(2)After hearing, under Regulation 12, the Commission may decide to grant or refuse to grant licence and if it decides to grant licence, it may do so on general terms and conditions and with such modifications to the general conditions and on such specific conditions as the Commission may decide:Provided that the Commission in no event shall reject an application without giving applicant an opportunity of being heard, either by requiring the applicant to file response in writing or by conducting an oral hearing.
