Section 20 in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006
20. Change of Tariff.
(1)If the consumer wishes to use electricity for a different purpose which fails in a different category and therefore different tariff, the consumer shall apply for the same in the prescribed form.(2)The Licensee shall inspect and prepare a revised test report.(3)The Licensee shall effect the change of tariff within seven (7) days from the date of application, if the change is from lower tariff to higher tariff.(4)Tariff change from higher rate to lower rate shall be done only after completion of compulsory period of availing of supply.(5)Tariff change from any I.T. category to Agricultural category shall not be permissible
