Section 27 in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
27.
(1)At the end of every quarter, the trader shall provide information to the Commission in such form and manner as may be directed by the Commission from time to time to demonstrate that he has complied with the net worth criteria mentioned in Regulation 3(2) (c).(2)The trader shall comply with Regulations, Codes, Orders and directives such as Regulations on phasing of open access in electricity distribution, Standards of Performance, Electricity Supply Code, Billing and Settlement Code, etc.(3)The trader shall furnish to the Commission such information as may be required to monitor the trader's performance, compliance with the terms and conditions of the licence and any other legislative or Regulatory requirement.(4)The trader shall comply with any direction issued by the State Load Dispatch Centre (SLDC).(5)The trader shall provide data and his business plan to the Commission, the State Transmission Utility and the SLDC, annually, as well as on request.(6)The trading margin, if any, fixed by the Commission under Section 86 (1) (j) of the Act for the Intra-State trading shall be applicable to the trader.(7)To enable the Commission to determine the trading margin, the trader shall file the details in such form and in such manner as may be required by the Commission from time to time.(8)The trader shall as soon as practicable report to the Commission: (a) any significant changes in his circumstances which may affect the trader's ability to meet his obligations under the Act, Rules and Regulations Directions/Orders issued by the Commission, the State Grid Code, agreements or the licence;(b)any material breach of the provisions of the Act, rules and the regulations, directives/orders issued by the Commission, the State Grid Code, agreement or the licence; and(c)any major change in shareholding pattern, ownership or management of the trader.
