Section 19 in Bihar Electricity Regulatory Commission (Compensation to Victims of Electrical Accidents) Regulations, 2018
19. Consequences of non-compliance.
- Contravention of any of the provisions of these Regulations and non-compliance with the orders or directions of the Commission under these Regulations shall be deemed to be noncompliance and contravention within the meaning of Sections 142 and 146 of Electricity Act, Central Act 36 of 2003.
