Section 7 in Gujarat Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2005
7. Utilisation of the funds.
- All amounts received as Fines and/or Charges under these Regulations shall be deposited in a separate bank account opened and maintained by the Commission therefor and shall not form part of the Fund unless the State Government so notifies under clause (c) of Section 103 of the Electricity Act.i. Unless the State Government through a notification under Section 103 of the Electricity Act specifies to the contrary, the Commission shall be entitled to utilise the amount deposited with the bank under sub-clause (i) above for the discharge of its functions in such manner as it deems fit.
