Section 5 in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
5. Intra-State Trading by Deemed Licensee.
- A deemed licensee, under Section 14 of the Act, shall undertake Intra-State trading in electricity. The Commission may specify general or specific conditions, if any, under Section 16 of the Act, which shall be deemed to be the conditions for such licence.
