Section 17(4) in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007
(4)Where an amendment to a Transmission Licence is proposed by the Commission suo motu, the Commission shall publish a notice in two daily newspapers one in English language and the other in Hindi language having wide circulation in the area of operation of the Transmission Licence sought to be amended, giving the following particulars:(i)Name of the Transmission Licensee and address of main office in the area of supply;(ii)Description of alteration or amendment proposed to be made by the Commission;(iii)Brief reasons for proposed alteration or amendment;(iv)A statement that any person, desirous of making any suggestion or objection to the proposed amendment, may do so by filing written petition in six copies addressed to the Secretary within thirty days from the date of the first publication of the notice.All objections to the proposed amendment, received within one month from the date of first publication of notice, shall be considered by the Commission before effecting or rejecting the proposed amendment.
