Section 3 in Punjab State Electricity Regulatory Commission Procedure for filing Appeal before the Appellate Authority Regulations, 2005
3. Filing of appeal.
(1)Any person aggrieved by a final order made by an assessing officer under Section 126 of the Act, may, within 30 days of the order, file an appeal before the Appellate Authority.(2)The appeal shall be made in the form specified in the Schedule to these Regulations.(3)The Memorandum of Appeal shall be signed and verified in the manner specified in the Schedule to these Regulations.(4)No appeal against an order of assessment under Clause (1) shall be entertained unless an amount equal to one-third of the assessed amount is deposited in cash or by way of bank draft with the Licensee and documentary evidence of such deposit has been enclosed alongwith the appeal.(5)The appeal shall be accompanied by the fee of 0.5% of the assessed amount subject to minimum of Rs. 100.(6)The fee shall be paid in such form as the Appellate Authority may specify.
