Section 25(2) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
(2)If the trading volume of the trader exceeds the specified volume of trade in any financial year then the trader shall immediately report to the Commission of his moving to the higher category and increase his net worth to the applicable level as specified in Regulation 3(2)(c) and pay the balance license fee prorated for the rest of the year by the following 30th April.
