Section 43(2) in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
(2)The State Government may, from time to time, by order, provide for repayment to the plaintiffs, appellants or respondents of any part of the fee paid by them on plants, appeals or cross objections, in suits or appeals disposed of under such circumstances and subject to such conditions as may be specified in the order.Explanation For the purpose of this section, effective hearing shall exclude the dates when the appeal is merely adjourned without being heard or argued.
