Section 4 in Bihar Electricity Regulatory Commission (Procedure for preferring appeal before the Appellate Authority) Regulations, 2006
4. Disposal of Appeal.
(1)The Appellate Authority after hearing the parties shall as far as may be practicable pass appropriate order within a period of 120 days from the date of preferring appeal by the appellant.(2)The Appellant Authority shall send copy of the order to the assessing officer and the appellant.
