Section 11 in Bihar Electricity Regulatory Commission (Compensation to Victims of Electrical Accidents) Regulations, 2018
11. Enquiry Report.
- The Electrical Executive Engineer shall, within 15 days from the receipt of a report of an electrical accident, submit a detailed report through proper channel to the Managing Director of the licensee concerned after conducting a detailed enquiry of the said accident. The report of the Electrical Executive Engineer shall also make specific recommendations on the quantum of compensation and persons entitled to the same.Notwithstanding above, the dependents of a person who died in an electrical accident or a person affected by the injury caused to himself or an animal are at liberty to make a claim for compensation in the form set out in Annexure-II to these Regulations presented in person or sent by post to the Director Operation of the licensee concerned who shall cause such claim to be enquired into and determined in accordance with these Regulations:Provided that irrespective of making of such a claim or not, the determination of the quantum of compensation and the persons entitled to the same shall be made in accordance with these Regulations whenever such compensation is payable under these Regulations.
