Section 17 in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007
17. Amendment of the Transmission Licence.
(1)The Commission may initiate proceedings for amendment of a transmission licence suo motu or on an application of the transmission licensee or on receiving complaint or information from any person.(2)The application for amendment of the licence made by the licensee, shall be in such form as may be directed by the Commission. Such application shall be accompanied with a statement of the proposed amendment and shall be supported by an affidavit.(3)The applicant shall within seven (7) days from the date of admission of the application for amendment, publish a notice in two daily news papers, one in English language and other in local language, having wide circulation in area of operation of the transmission licence sought to be amended, giving the following particulars:(i)Brief Details of existing Transmission Licence;(ii)Proposed amendments to the existing Transmission Licence; and(iii)Brief reasons for seeking the amendment.(iv)The names, addresses and other necessary details of the person(s) nominated by the applicant in major cities or towns of area of proposed transmission licence, who can make available for inspection application and other documents or from whom they can be purchased in person or by post at reasonable charges, not exceeding photocopying charges;(v)A statement that any person, desirous of making any suggestion or objection to the proposed amendment, may do so by filing written petition in six copies addressed to the Secretary within thirty days from the date of the first publication of the notice.(4)Where an amendment to a Transmission Licence is proposed by the Commission suo motu, the Commission shall publish a notice in two daily newspapers one in English language and the other in Hindi language having wide circulation in the area of operation of the Transmission Licence sought to be amended, giving the following particulars:(i)Name of the Transmission Licensee and address of main office in the area of supply;(ii)Description of alteration or amendment proposed to be made by the Commission;(iii)Brief reasons for proposed alteration or amendment;(iv)A statement that any person, desirous of making any suggestion or objection to the proposed amendment, may do so by filing written petition in six copies addressed to the Secretary within thirty days from the date of the first publication of the notice.All objections to the proposed amendment, received within one month from the date of first publication of notice, shall be considered by the Commission before effecting or rejecting the proposed amendment.(5)Unless otherwise specified in writing by the Commission, the procedure specified in these Regulations for grant of licence, in so far it can be applied, shall be followed while dealing with an application for amendment of the licence.(6)In case of an application proposing alterations or modifications in respect of area of supply, comprising the whole or any part of any cantonment, aerodrome, forests, dockyard or camp or of any building or place in the occupation of the Government for defence purpose, the Commission shall not make any alterations or modifications except with the consent of Central Government.
