Section 25(3) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
(3)In case of non-reporting of such an event, the Commission may levy penalty on the trader in terms of Section 142 of the Act, in addition to levy of late payment surcharge/interest for non-payment/delayed payment of the additional licence fee due from the Trader as per sub-clause (2) above, in the manner and at the rate specified in Regulation 26, apart from suspension of his licence.The trader shall make reasonable endeavours to maintain investment grade credit rating (obtained from a leading independent Credit Rating Agency) for all debts throughout the period they remain on the books of the trader.
