Section 4(2) in Bihar Electricity Regulatory Commission (Levy and Collection of Fees and Charges by SLDC) Regulations, 2006
(2)The annual SLDC fee shall be determined by the Commission after taking into account the required capital investment for setting up the SLDC. The fee will be revised only on the basis of a filing made to the Commission by SLDC to cover any investments for upgradation and/or modernization of SLDC that may be required.
