Section 18 in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
18. Multifarious suits.
- Where a suit embraces two or more distinct subjects, the plaint or memorandum of appeal shall be chargeable with the aggregate amount of the fees to which the plaints or memorandum of appeal in suits embracing separately each of such subjects would be liable under this Act.Nothing in the former part of this section shall be deemed to affect the power conferred by the Code of Civil Procedure, 1908, (V of 1908) Schedule, I, Order II, rule 6.
