Section 17(1)(c) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007

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State of Bihar - Subsection

Section 17(1)(c) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007

(c)When a Licensee fails, within the time allowed by the Commission:

(i)to show to the Commission that he is in a position to fully and effectively discharge the duties and obligations imposed on him by the licence.

(ii)to make a deposit or furnish security or pay fees or other charges required by his Licence