Section 18 in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
18. Settlement of Disputes and Arbitration.
- (i) The Commission shall adjudicate the disputes between the licensees or refer any dispute for arbitration on application by any licensee(s).(ii)The Commission shall issue notices to all the concerned licensees indicating the details of the dispute(s) and after hearing the parties concerned, the Commission shall pass such order/direction as it may deem necessary.(iii)If any licensee is not satisfied with order passed by the Commission, the licensee may make a request to the Commission for appointment of an Arbitrator.(iv)On receipt of an application for appointment of an Arbitrator, the Commission shall appoint an Arbitrator under Section 86(f) of the Act duly indicating the terms and conditions of such appointment for settlement of the dispute(s).(v)The Arbitrator(s) nominated by the Commission, after hearing both the parties shall pass a speaking order giving reasons for the decision on all the issues raised in the dispute(s).(vi)The Commission, on receipt of the arbitration award shall communicate the award to the concerned parties for filing their views. After considering the views of the concerned parties, the Commission shall pass final orders, as it deems fit.(vii)The costs of arbitration shall be borne by the concerned licensees, as may be decided by the Commission.
