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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(3) in Bihar Electricity Regulatory Commission (Levy and Collection of Fees and Charges by SLDC) Regulations, 2006

(3)The SLDC shall prepare and furnish necessary bills for monthly operating charges as approved by the Commission, to the Generating Companies and the Licensees for each billing month with in seven days after the last day of the preceding month.