Section 32(3) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(3)In case any person wishes to bring on record the successors-in-interest, etc. the application for the purpose shall be filed within 90 days from the event requiring the successors-in-interest to come on record:Provided that the Commission may, if it is satisfied that there is sufficient cause for not filing the application within the time allowed condone the delay subject to such terms and conditions, as the Commission may consider appropriate.
