Section 6 in Bihar Electricity Regulatory Commission (Compensation to Victims of Electrical Accidents) Regulations, 2018
6. Assessment of Compensation.
- The quantum of compensation payable in respect of death or injury to a human being or an animal shall be arrived at by the licensee as specified in the guidelines to be framed by the licensee. The licensee shall frame guidelines within three months from the date of the publication of these regulations in the official gazette.
