Section 14(2) in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
(2)But whenever any such suit comes before a Court of appeal, reference or revision, if such Court considers that the said questions has been wrongly decided to the detriment of the revenue, it shall require the party by whom such fee has been paid, to pay such additional fee as would have been payable had the question been rightly decided.
