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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2) in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006

(2)
(a)These Regulations do not apply immediately also to local distribution systems in rural areas managed by Panchayat institutions, user's associations, cooperative societies, non-governmental organisations or establishment.
(b)The organization owning or managing such rural distribution systems shall prepare their own standards and obtain approval of the Commission.
(c)Such organizations shall gradually improve their operating standards and move towards the standards of performance prescribed in these Regulations. After a period of five years from the date of coming into being, these standards shall also be applicable to such rural distribution systems.