Section 6(3) in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
(3)(a)For other movable property having a market value :-In suits for movable property other than money, where the subject matter has a market-value according to such value at the date of presenting the plaint;(b)Against recovery of any money due as a tax, etc.,In suits for declaration to obtain adjudication against recovery of money from the plaintiff, whether the recovery is as land revenue or arrears of land revenue or tax or duty or cess or fee or fine or penalty or under any decree or order of a court or any certificate or award other than under the Arbitration and Conciliation Act, 1996, (20 of 1996), or in any other manner one fourth of ad valorem fee leviable on the amount sought to be recovered according to the scale prescribed under Article 1 of Schedule I with a minimum fee of Thirty rupees;Provided that when in addition any consequential relief other than possession is sought, the amount of fee shall be one half of ad valorem fee on the amount sought to be recovered;Provided further that when the consequential reliefs sought also include a relief for possession the amount of fee shall be the full ad valorem fee on the amount sought to be recovered;(c)Similar claim in respect of movable propertyIn suits for declaration similar to those falling under sub-clause (b) in respect of movable property one fourth of ad valorem fee leviable on the value of the movable property subject to the minimum fee as under sub-clause(b)Provided that when in addition any consequential relief other than possession is sought, the amount of fee shall be one half of ad valorem fee leviable on the value of such property:Provided further that when the consequential reliefs also sought include a relief for possession, the amount of fee shall be the full ad valorem fee leviable on such value;(d)For status with monetary attribute:-In suits for declaration of the status of plaintiff, to which remuneration, honorarium, grant, salary, income, allowance or return is attached, one fourth of ad valorem fee leviable on the emoluments or value of return for the yearProvided that when in addition any consequential relief other than possession is sought the amount of fee shall be one half of ad valorem fee on such emoluments or value of return:Provided further that when the consequential reliefs also sought include a relief for possession the amount of fee shall be the full ad valorem fee on such emoluments or value of return;
