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[Cites 0, Cited by 0] [Section 19(19)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(19)(d) in Bihar Electricity Regulatory Commission (Multi Year Distribution Tariff) Regulations, 2015

(d)The Distribution Licensee shall assess quantum of power available at its disposal from state's generating plants, central generating utilities, IPPs etc. and month-wise deficit/surplus schedule shall be developed, separately stated for both peak and off-peak period: