Section 12 in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007
12. Hearing and local inquiry.
(1)Upon compliance by the applicant of all the conditions pertaining to the submission of documents, obtaining of permissions and publication of the notice and upon the expiry of the time for filing of the objections is over, the Commission may consider the application through a hearing or without hearing as it considers appropriate.(2)(a)If any person objects to the grant of licence applied for under the Act, the Commission may, if it considers necessary, cause a local inquiry to be held for which the notice in writing shall be given to the applicant and the objector and concerned parties, if any(b)Where a local enquiry is ordered and held under clause (a) above, the Commission shall in its order requiring the local enquiry or by further order in writing, specify the time within which the local enquiry is to be completed:Provided that the Commission may, for reasons to be recorded in writing, extend the time fixed by it for the local enquiry.(c)In case a local inquiry is ordered and conducted under Regulation 12(2)(a) above, a memorandum of the result of the enquiry made shall be prepared and signed by the applicant, objector, the Officer or person designated for the purpose and such other person as the Commission may direct.(d)The result of the local enquiry shall be considered by the Commission while hearing the application for grant of Licence.(3)The Commission on deciding to follow a public hearing shall give notice of hearing intimating the name of person filing objection, place, date and time of hearing to the applicant, the Central Government, the State Government, the local authority and such other authority, person or body as the Commission considers appropriate.
