Section 14 in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
14. Decision of questions as to valuation.
(1)Every question relating to valuation for the purpose of determining the amount of any fee chargeable under this Chapter on a plaint or memorandum of appeal shall be decided by the Court in which such plaint or memorandum, as the case may be, is filed and such decision shall be final as between the parties to be suit.(2)But whenever any such suit comes before a Court of appeal, reference or revision, if such Court considers that the said questions has been wrongly decided to the detriment of the revenue, it shall require the party by whom such fee has been paid, to pay such additional fee as would have been payable had the question been rightly decided.
