Section 28(3) in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006
(3)The Commission may, by a general or special order after hearing the Licensee and affected consumer(s)/consumer groups, exempt the Licensee from liability to compensate the consumers for any default in the performance of any standard if the Commission is satisfied that such default is for reasons other than those attributable to the Licensee and further than the Licensee has otherwise made efforts to fulfill his obligation.
