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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(5) in Bihar Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2019

(5)The Commission shall issue a notice to the person specifying the nature of non-compliance or violation on the person’s part and also call upon him to show cause within the time specified in the notice as to why Fines and/or Charges may not be imposed on him for such non-compliance or violation.