Section 13 in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
13. Taxing of cour.
- fees and their recovery in suits for mesne-profits of account (1) In a suit or proceeding the difference, if any between the fee actually paid and the fee which would have been payable, on delivery of judgement, be taxed by the Court and shall be leviable from the plaintiff and if not paid by him within thirty days from the date of the judgement be recoverable according to the law and under the rules for the time being in force for the recovery of an arrears of land revenue.(2)The Court shall send a copy of the decree or order or award passed in such suit to the Collector.(3)No decree passed in any suit by the Court shall be executed, until a certificate to the effect that such difference is paid or recovered, signed by the Court which passed the decree or by the Collector who recovered the amount, is produced along with the application for such execution.Explanation. - For the purpose of this section, "Plaintiff" includes any party to a suit to whom any profits or amount are or is found to be due.
