Section 15 in Bihar Electricity Regulatory Commission (Multi Year Distribution Tariff) Regulations, 2015
15. Adherence to Tariff Order.
- 15.1 If a Distribution Licensee recovers a price or charge exceeding the tariff determined under Section 62 of the Act and in accordance with these Regulations, the excess amount shall be payable to the person who has paid such price or charge, along with interest equivalent to the Bank Rate of the Reserve Bank of India without prejudice to any other liability that may be incurred by such Distribution Licensee.15.2The Distribution Licensee shall submit periodic returns as may be required by the Commission, containing operational and cost data to enable the Commission to monitor the implementation of its Order.Part - IV Sales, Power Purchase Quantum and Cost
