Section 10(1) in Tamil Nadu Electricity Regulatory Commission - Fees and Fines Regulations, 2004
(1)Where the petitioner withdraws a petition before taking up the petition on file and numbering it, he shall be liable to pay such cost as the Commission may award besides all reasonable expenses incurred in processing the petition for admission and after deducting the same the balance amount of fees paid by the petitioner may be refunded to him.
