Section 35 in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
35. Power to amend.
- The Commission may, at any time, add, vary, alter, modify, amend or suspend any provisions of this Regulation. By order of the Bihar Electricity Regulatory Commission* See the Regulations of 2006 of even named and the Amending Regulations of 2009 Volume - 4, Page 682 & Volume - 8 Page 1051 respectively.Annexure IApplication Form for Intra State Trading Licence(See Regulation 6 (1))Part - A General Information of Applicant
