Section 4 in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007
4. Recommendations of State Transmission Utility (STU).
(1)The applicant shall immediately on making application in manner specified above, forward a copy of the application along with all the enclosures to the State Transmission Utility for its recommendations.(2)The State Transmission Utility shall acknowledge receipt of the application and shall within thirty (30) days of the receipt of said application, send its recommendations, if any, to the Commission.(3)The State Transmission Utility shall whether it sends its recommendations or not, submit a report to the Commission on the following aspects within thirty days of receipt of copy of the application for grant of licence.(a)Whether the assets mentioned in the application form for licence form part of Intra-State Transmission System.(b)Whether the assets mentioned in the application form part of the transmission plan.(c)Whether the completion schedule mentioned in the application is feasible, synchronizes with expansion of other parts.(d)Technical suitability of the assets.(e)Justifiability of the estimated cost of completion indicated in the application.(f)Any other relevant information the State Transmission Utility desire to convey to the Commission.(4)The recommendations, if any, and report by the State Transmission Utility shall be endorsed to the Applicant.(5)The Commission shall take into consideration the comments of the State Transmission Utility but the recommendations and the report of the State Transmission Utility shall not be binding on the Commission.
