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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(d) in Bihar Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2019

(d)"Energy proposed to be handled" :- The energy proposed to be handled by the Distribution Licensee shall mean the total energy purchased by the Distribution Licensee excluding losses in the inter-state and intrastate transmission and sale in U.I but shall include purchase in U.I and proposed in the ARR.