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State of Bihar - Section

Section 9 in Bihar Electricity Regulatory Commission (Compensation to Victims of Electrical Accidents) Regulations, 2018

9. Periodical revision of the quantum of compensation.

- The Commission may, in consultation with the licensees and for reasons to be recorded in writing, enhance the limits of compensation specified Regulation 5 above, on expiry of a period of two years from the date of these Regulations coming into force and thereafter, on expiry of two years from each enhancement.CHAPTER-IV Procedure