Section 6(3) in Bihar Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2019
(3)All amounts received as fines and / or charges under these Regulations shall be deposited in a separate Bank Account opened and maintained by the Commission therefor and shall form part of the Fund after the State Govt. so notifies, under clause (c) of sub-section (1) of Section 103 of the Act.
