Section 32(4) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(4)If the person fails to bring on record the successors-in-interest within the time allowed under sub-clause (3) above and in the event the application for condoning the delay in bringing on record the successor-in-interest is not condoned under the proviso to sub-clause (3) the proceedings against the deceased person shall abate.
