Section 8 in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007
8. Publication of notice of application.
(1)The applicant shall within seven (7) days from the date of submission of application, publish public notice in at least two daily newspapers, one in English language and other in Hindi language having wide circulation in the area of transmission of electricity for which the licence is sought, with the following particulars,(i)Name of the Applicant in bold at the top clearly bringing out whether the Applicant is an individual, or a partnership firm registered under the Indian Partnership Act, 1932 (9 of 1932), or a private limited company or a public limited company, incorporated under the Companies Act, 1956 (1 of 1956) or any other incorporated or unincorporated body giving full particulars of its office address and also the registered office address if any;(ii)A statement that the Applicant has submitted an application to the Bihar Electricity Regulatory Commission (BERC) for grant of Licence for transmission of electricity in the area (to be specified) in the State of Bihar under sub-section (1) of Section 15 of the Act.(iii)Financial and technical strength of the applicant, management profile shareholding pattern, summary of activities and past experience in similar activities.(iv)Proposed geographical areas within which the Applicant will undertake transmission of electricity as stated in the application submitted to the Commission;(v)A statement to the effect that the application and other documents filed before the Commission from time to time, are available with the Applicant for inspection by any person;(vi)The names, addresses and other necessary details of person(s) nominated by the applicant in major cities or towns of area of proposed Transmission licence, who can make available for inspection the application and other documents or from whom they can be purchased in person or by post at reasonable charges, not exceeding photocopying charges;(vii)A statement to the effect that complete application is available on the website of the Applicant or any other authorised website and can be downloaded free of cost;(viii)A statement that objections and suggestions if any, may be filed before the Secretary, BERC within 30 days from the publication of the notice giving full address of office of the Commission:Provided that the applicant may request the Commission to permit it to refrain from publishing any of the above information in order to protect its business interests or rights in intellectual property with sufficient and reasonable grounds and the Commission may grant such request after due consideration:Provided further that the Applicant may be required to publish, in the manner specified, a non-confidential summary of the above information.(2)The applicant shall within seven days from the date of publication of the aforesaid notice submit to the Commission an affidavit with the details of the notice published alongwith copies of the relevant newspapers in which the notices have been published.
