Section 49 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
49. Fees on applications or petitions.
(1)Every petition, application or complaint made to the Commission shall be made by payment of the appropriate fees specified in the Schedule to these regulations.(2)The fees payable under these regulations shall be paid by means of bank draft or pay order, drawn in favour of the Secretary, Delhi Electricity Regulatory Commission, payable at New Delhi.(3)The fees received by the Secretary of the Commission under these regulations shall be deposited in a bank account to be maintained by the Commission at such bank and in such Branches as the Commission may direct from time to time or in Govt. Account under relevant head of account.
