Section 21 in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
21. Enforcement of order passed by the Commission.
(1)When the Commission is satisfied that a licensee has failed to comply with any of the conditions of the licence or provisions of the Act or Codes or Regulations, it may direct an investigation into the affairs of the licensee by an independent authority in accordance with the provisions of Section 128 of the Act.(2)On receipt of investigation report from the investigating authority, the Commission may give an opportunity to the licensee to make representation on the findings contained in the report. After examining the representation of the licensee, the Commission may(i)direct the licensee to take such action in respect of any matter arising out of the report as the Commission may think fit; under Section 129 of the Act; or(ii)revoke or suspend the business of the distribution licensee(3)The Commission may also, after giving reasonable notice to the licensee, publish the report submitted by the investigating authority or relevant portion of the report, as it may deem necessary.(4)The Secretary shall ensure enforcement and compliance of the orders passed by the Commission, under the Conduct of Business Regulations and in accordance with the provisions of Section 129 of the Act.
