Section 10 in Bihar Electricity Regulatory Commission (Compensation to Victims of Electrical Accidents) Regulations, 2018
10. Occurrence report of an Electrical Accident.
- (i) In addition to an independent intimation of accident, the Junior Electrical Engineer or the Assistant Electrical Engineer of the licensee concerned shall send a report under proper receipt through a special messenger to the Chief Electrical Inspector and to the Electrical Executive Engineer concerned forthwith on the knowledge of an electrical accident in the form set out in Annexure-I to these Regulations so as to reach the said Chief Electrical Inspector and Electrical Executive Engineer within twenty four hours of the electrical accident.(ii)The records of all such electrical accidents shall be maintained along with the enquiry report prepared under Regulation 11 and investigation report of the Chief Electrical Inspector.
