Section 15(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(2)The Commission may also levy on licensees and other persons seeking any approval, consent order or directions from the Commission or making any other application to the Commission such fees and charges as the Commission may specify in the regulations and utilise the amounts collected thereof towards meeting the expenses of the Commission.Provided that:(a)the extent of such fees and charges to be levied by the Commission shall be consistent with the budget submitted by the Commission under Section 46; and(b)to the extent of the amount available to the Commission from such fees and charges there shall be no charge on the Consolidated Fund of the State.
