Section 4 in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
4. Language of the Commission.
(1)The proceedings of the Commission shall be conducted in English or Hindi.(2)No Petition, documents or other matters contained in any language other than English or in Hindi may be accepted by the Commission unless the same is accompanied by a translation thereof in English:Provided that such translation may be dispensed with at the discretion of the Commission.(3)Any translation which is agreed to by the parties to the proceedings or which any of the parties may furnish with an authenticity certificate of the person who had translated into English, may be accepted by the Commission as a true translation.(4)The Commission in appropriate cases may direct translation of the petitions, pleadings, documents and other material into English by an officer or person designated by the Commission for the purpose.
