Section 58(6) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(6)Unless there is anything repugnant in the rules framed by the State Govt. under sub-section (3) of section 103, the Commission shall whenever it considers necessary, utilise the fees deposited in the bank account under sub-regulation (5) for meeting the expenses of the State Commission under the Act.
