Section 3(1) in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007
(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.
