Section 11 in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
11. Costs of inquiry as to valuation and refund of excess fee.
- If in the result of an inquiry under section 8, the Court finds that the subject-matter of the suit has been under valued, the Court shall order the party responsible for the under valuation to pay the costs of the inquiry.If in the result of such inquiry, the Court finds that the subject-matter of the suit has not been undervalued, the Court may, in its discretion, order that such costs shall be paid by Government or by any party to the suit at whose instance the inquiry has been undertaken and if any amount exceeding the proper amount of fee has been paid shall refund the excess amount so paid.
