Section 6 in Bihar Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2019
6. Payment of Fines and Charges.
(1)The Fines and/or Charges imposed by the Commission shall be paid within 30 days of the order of the Commission imposing the Fines or Charges or within such extended date as may be allowed by the Commission in such order.(2)The Fines and/or Charges shall be payable in the same manner as provided under sub clause (2) of clause 3 of these Regulations.(3)All amounts received as fines and / or charges under these Regulations shall be deposited in a separate Bank Account opened and maintained by the Commission therefor and shall form part of the Fund after the State Govt. so notifies, under clause (c) of sub-section (1) of Section 103 of the Act.(4)If the Fines and/or Charges ordered by the Commission are not paid within the prescribed time, they shall be recoverable as arrears of land revenue.Chapter - IV Miscellaneous
