Section 13 in Bihar Electricity Regulatory Commission (Multi Year Distribution Tariff) Regulations, 2015
13. Order approving the Business Plan and Tariff Order.
- 13.1 An Order approving with such modifications or such conditions as may be specified in that order or rejecting the Business Plan shall, as far as practicable, be issued before the issue of tariff order separately or with the tariff order as the Commission may deem fit and practicable.13.2The Commission shall, within one hundred and twenty (120) days from receipt of a complete application for determination of ARR and tariff and after considering all suggestions and objections received from the public and after hearing all stakeholders and general public:-(a)issue a Tariff Order accepting the application with such modifications or such conditions as may be specified in that Order;(b)reject the application for reasons to be recorded in writing, if such application is not in accordance with the provisions of the Act and the Rules and Regulations made thereunder or the provisions of any other law for the time being in force:Provided that an applicant shall be given a reasonable opportunity of being heard before rejecting its application.13.3The applicant shall publish the tariff approved by the Commission within seven days of issue of tariff order in at least two (2) English and two (2) Hindi daily newspapers having wide circulation in the area of supply of the applicant and shall put up the approved tariff / tariff schedule on its internet website and make available for sale, a booklet containing such tariff schedule to any person upon payment of reasonable reproduction charges.13.4The tariff so published shall be in force from the date specified in the said Order and shall, unless amended or revised, continue to be in force for such period as may be stipulated therein.
