Section 9 in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
9. Objections.
(1)Any person who desires to file an objection for grant of licence to the applicant, shall file his objections/suggestions to the Commission, with a copy to the applicant, within 30 days from the date of publication of the notice by the applicant.(2)The Commission, if it considers necessary, may call for the comments of the applicant on the objections/suggestions, if any received within the stipulated time, and take a suitable decision on the application for grant of licence.
