Section 13 in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007
13. Grant of Transmission Licence.
(1)Before granting a licence under Section 14 of the Act, the Commission shall publish a notice in two daily newspapers one in English and other in Hindi language having wide circulation in the area for which licence is sought, stating the name and address of the person to whom it proposes to issue the licence;(2)After hearing, under Regulation 12, the Commission may decide to grant or refuse to grant licence and if it decides to grant licence, it may do so on general terms and conditions and with such modifications to the general conditions and on such specific conditions as the Commission may decide:Provided that the Commission in no event shall reject an application without giving applicant an opportunity of being heard, either by requiring the applicant to file response in writing or by conducting an oral hearing.(3)When Commission has approved grant of transmission licence, the applicant shall be informed of such approval and also the conditions to be satisfied by the applicant including the initial and annual licence fees to be paid by the applicant for grant of the licence. The licence and the condition of licence shall be in the form specified in Appendix -2 of these Regulations:Provided that the Commission may add or alter or amend the form specified for a licence as it may at its discretion, deem necessary.(4)On receiving an intimation in writing from the applicant that he is willing to accept a licence on the terms approved by the Commission and after the applicant satisfies the conditions imposed for grant of the licence, the Commission may direct the applicant to publish licence or such part thereof in abridged form as the Commission considers to be appropriate.(5)The Commission may issue a licence for intra-state Transmission of electricity on being satisfied that the Applicant qualifies for issue of such licence under the provisions of the Act, rules and regulations for the time being in force.(6)The Commission shall immediately after issue of a licence, forward a copy of the licence to the Government of Bihar, State Transmission Utility, Central Electricity Authority, local authority, and to such other person/body as the Commission considers necessary.
