Section 5(4) in Bihar Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2019
(4)Before imposing any Fines and/or Charges, the Commission shall give an opportunity to the person upon whom such Fines and/or Charges are proposed to be imposed, to represent against the proposal to impose such Fines and/or Charges and also on the quantum or extent of the Fines and/or Charges proposed to be imposed.
