Section 3 in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007
3. Application for grant of Transmission Licence.
(1)Any person intending to engage in the business of transmission of electricity in the State of Bihar, shall make an application to the Commission for grant of licence in the form specified in Appendix 1 and in the manner directed by the Commission and accompanied by such fee as may be prescribed under Section 15(1) of the Act by the Government of Bihar.The fee shall be payable by Bank draft/Pay order drawn in favour of Secretary/ Bihar Electricity Regulatory Commission from time to time.(2)Any person intending to apply for licence shall duly comply with the conditions and requirements laid down by the Commission.(3)The Commission may, if it considers necessary, invite applications from the public fulfilling such eligibility requirements, as may be specified by the Commission from time to time for grant of licence for transmission of electricity by a public notice through issue of advertisements in newspapers always guaranteeing the principle of transparency.(4)The application for grant of licence shall be signed by the applicant or by an authorised signatory on behalf of the applicant and shall be addressed to the Secretary of the Commission. The application shall be filed in six (6) sets accompanied by documents and particulars required to be provided as per the application form specified in Appendix - 1 to the Regulations.(5)The application for licence shall be supported by an affidavit duly notarised.
