Section 20 in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007
20. Deemed grant of the Transmission Licence.
(1)Until otherwise directed by the Commission, any person engaged in the business of transmission of electricity under the provisions of the repealed laws or any Act shall be deemed to have applied for and granted the Transmission Licence under the first provision to Section 14 of the Act, and subject to the fulfillment of the conditions contained in Regulation 20(2)(2)The licensee under Regulation 20(1) shall:(i)not directly or indirectly undertake trading in electricity or transmission or supply of electricity outside its area of operation and transmission and supply of electricity shall be strictly restricted to the relevant approved purpose;(ii)establish the electric line or works only within the area of operation;(iii)furnish to the Commission such information required by the Commission for the purposes of the discharge of the functions of the Commission as the Commission may from time to time direct;(iv)comply with the provisions of the Act, the Regulations of the Commission, technical codes such as Grid Code, Supply Code, Standards of Performance or any other guidelines issued by the Commission;(v)comply with all applicable rules and regulations concerning the safety and security of the operation; and(vi)comply with any directions which the Commission may issue from time to time in regard to the charges which licensee may levy on the consumers taking into account the charges prevailing in the nearby area of supply of electricity supplied by a licensee.(3)The Commission shall be entitled to issue appropriate directions from time to time as it may consider it to be necessary and take appropriate action against a licensee under this Regulation in accordance with the provisions of the Act for any breach of conditions of license.(4)The Commission may, by an interim or final order, direct the Licensee under this Regulation to cease to transmit electricity in the area of operation or any part thereof.(5)If any difference or dispute arises as to whether the person is entitled to undertake transmission of electricity as a Licensee under these Regulations, the decision thereon of the Commission shall be final.
