Section 10 in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
10. Grant of Licence.
(1)If the Commission decides for grant of licence, it shall publish notice informing the name and address of the person to whom it decides to grant a licence together with other details necessary and seek suggestions/objections from the public and also indicate a date for hearing, if required.(2)After considering all the suggestions/objections and hearing, where necessary, the Commission shall issue orders granting a licence in the format in Annexure II.(3)The Commission shall also forward a copy of the licence to the State Government, Central Electricity Authority, Central Electricity Regulatory Commission and to such other authorities/persons as it may deem necessary.
