Section 4 in The Appellate Tribunal For Electricity (Form, Verification And The Fee For Filing An Appeal) Rules, 2004
4. Fee for filing an appeal.
(1)The fee accompanied with an appeal filed under sub-section (2) of Section 111 shall be Rupees Ten thousand where the respondents are less than four and where respondents are four or more the said fee shall be increased by Rupees Fifty per respondent.(2)The fee shall be deposited by demand draft in favour of Accounts Officer,Appellate Tribunal for Electricity and payable at the place of the bench of the Appellate Tribunal.FORM(See Rule 3)In the Appellate Tribunal for Electricity at New DelhiAppellate Jurisdiction Appeal No....../YearIn the matter of :A, B, (Name and address of the generating company or licensee or a group of consumers).......Appellant(s)C. D. (Add description and the official or residential address on which the service of notices is to be effected on the respondent or respondents. The details of each respondent are to be given in a chronological order) ..........Respondent(s)
