Section 12 in Bihar Electricity Regulatory Commission (Compensation to Victims of Electrical Accidents) Regulations, 2018
12. Verification and Final Orders.
- i) The authority of the concerned licensee, as specified in the guidelines to be framed by the licensee, may cause verification of the contents of the occurrence report of the Junior Electrical Engineer or Assistant Electrical Engineer and the Enquiry Report of the Electrical Executive Engineer, by himself or through such other officer of the licensee as he may duly authorize in this behalf and assess the compensation in the manner specified under Regulation 6 above.ii) The authority of the licensee may thereupon pass final orders determining the quantum of compensation payable and the persons entitled to the same, namely the dependents of the deceased person or the injured person or the owner of the animal, as the case may be.Provided that the authority of the licensee shall, for evaluation of various disabilities and procedure for certification of disabilities, follow the State Government Guidelines on such matters.iii) Such verification, assessment and passing of final orders on any compensation payable and the persons to whom it is payable shall be completed within 15 days from the date of receipt of a report from the Electrical Executive Engineer:Provided that for reasons to be recorded in writing, such verification and final orders may be made within a period of 30 days from the date of receipt of the enquiry report from the Electrical Executive Engineer.
