Section 17 in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
17. Refund where Court reverses or modifies its former decision on ground of mistake.
- Where an application for a review of judgement is admitted, and where, on the rehearing, the Court reverses or modifies its former decision on the ground of mistake in law or fact, the applicant shall be entitled to a certificate from the Court authorising him to receive back from the Collector so much of the fee paid on the applications as exceeds the fee payable on any other application to such Court under clause (c) or (f) of the Article-1 of the second schedule annexed to this Act.But nothing in the former part of this section shall entitle the applicant to such certificate where the reversal or modifications is due, wholly or in part, to fresh evidence which might have been produced at the original hearing.
