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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(5)(e) in Bihar Electricity Regulatory Commission (Multi Year Distribution Tariff) Regulations, 2015

(e)In case the capital expenditure is required for emergency work, the licensee shall submit an application, containing all relevant information along with reasons justifying the emergent nature of the proposed work, seeking post facto approval by the Commission.