Section 5 in Bihar Electricity Regulatory Commission (Procedure for preferring appeal before the Appellate Authority) Regulations, 2006
5. Reporting to the Commission.
- Distribution licensee shall furnish to the Commission with one month from the end of the quarter, the status of disposal of the appeals by the Appellant Authority giving the following details:(a)Number of appeals pending at the beginning of the quarter.(b)Number of new appeals preferred during the quarter.(c)Number of appeals disposed of during the quarter.(d)Number of pending appeals at the end of the quarter.- Less than six months- More than six months but less than a year- Over one year
