Section 6 in The Appellate Tribunal For Electricity (Form, Verification And The Fee For Filing An Appeal) Rules, 2004
6. Details of the remedies exhausted :
The appellant declares that he has availed all the remedies available to him under the relevant provisions of the Act and rule framed thereunder.(Give here chronologically the details of representations made and the outcome of such representations with reference to the number of annexure to be given in support thereof.)
