Section 19 in Bihar Electricity Regulatory Commission (Procedure for preferring appeal before the Appellate Authority) Regulations, 2006
19. An amount of Rs.....................being ⅓rd of the disputed amount is paid by way of Cash/Demand Draft bearing No......................dated .......................to the licensee in accordance with Section 127(2) of the Electricity Act, 2003; the proof of payment is enclosed.
PrayerIt is therefore, prayed that ....................................................Signature of AppellantVerificationI.....................the Appellant declare that the facts stated in the above Memorandum of Appeal are true to the best of my knowledge (or based on information from .........................and believed by me to be true); no part of the same are false and nothing has been concealed therefrom.Verified at ....................on this day of................................Place:Name & Signature of AppellantDate:List of enclosures:
