Section 4(3) in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007
(3)The State Transmission Utility shall whether it sends its recommendations or not, submit a report to the Commission on the following aspects within thirty days of receipt of copy of the application for grant of licence.(a)Whether the assets mentioned in the application form for licence form part of Intra-State Transmission System.(b)Whether the assets mentioned in the application form part of the transmission plan.(c)Whether the completion schedule mentioned in the application is feasible, synchronizes with expansion of other parts.(d)Technical suitability of the assets.(e)Justifiability of the estimated cost of completion indicated in the application.(f)Any other relevant information the State Transmission Utility desire to convey to the Commission.
