Section 14(b) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
(b)If the licensee fails to pay to the Commission the prescribed fee on the due date, the licensee shall be liable:(i)to pay to the Commission interest on the outstanding amount a simple interest at the rate of 1½ % per month or part thereof. The interest shall be payable for the period from the day on which the amount became due and ending on the day on which the Commission receives the payment; or(ii)to the proceedings for the recovery of such fees as stipulated in the Act in case of non-payment of fees and/or interest, as the case may be; or(iii)to revocation of his licence by the Commission under Section 19 of the Act; as the Commission deems fit.
