Section 5 in Gujarat Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2005
5. Payment of Fines and Charges.
- i. The Fines and/or Charges as ordered by the Commission shall be paid within 30 days of the order of the Commission imposing the Fines or Charges or within such extended date as may be allowed by the Commission in such order.ii. The Fines and/or Charges shall be payable in the same manner as provided under sub clause (2) of clause 3 of these Regulations.iii. If the Fines and/or Charges ordered by the Commission are not paid within the prescribed time, they shall be recoverable as arrears of land revenue.
