Section 17 in Bihar Electricity Regulatory Commission (Procedure for preferring appeal before the Appellate Authority) Regulations, 2006
17. The disputed amount under appeal is Rs........................and a fee of Rs....................is paid by way of Cash/demand Draft bearing' No..................... dated as per Section 127 of the Act read with Bihar Electricity Regulatory Commission (Procedure for preferring Appeal before the Appellate Authority) Regulations, 2006.
