Section 5(iii) in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006
(iii)The sub-section (2) of Section 57 of the Act, provides that if a Licensee fails to meet the standards specified under sub-section (1), without prejudice to any penalty, which may be imposed, or prosecution be initiated, he shall be liable to pay such compensation to a person affected as may be determined by the Appropriate Commission;
