Section 80 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
80. Costs.
(1)Subject to such conditions and limitation as may be directed by the Commission. the cost of and incidental to all proceedings may be awarded at the discretion of the Commission and the Commission shall have full power to determine by whom or out of what funds and to what extent such costs are to be paid and give all necessary directions for the aforesaid purposes.(2)The costs shall be paid within 30 days from the date of the order or within such time as the Commission may, by order, direct. The order of the Commission awarding costs shall be executed in the same manner as the decree /order of a Civil Court.Appendix- AForm 1(Authorisation - Reg. 17)Before The Rajasthan Electricity Regulatory Commission, JaipurFiling No. ..................Case No. ..................(To be filled in by the Commission Office)In The Matter Of:(Gist of the purpose of the Petition or application)AndIn The Matter Of:(Names and full address of the petitioners /applicants and names and full addresses of the respondent)I/We ............................. hereby authorise Mr./Ms. ................. Son/Daughter/ of Mr./Ms. ..................... whose signatures are attested below, to represent me/us as petitioner/applicant/respondent in the above matter.....................................Signature of the authorised representative...............................Signature attested....................Signature of petitioner/applicant/respondentAppendix- BForm 2(General Heading for Proceedings Reg. 23)Before The Rajasthan Electricity Regulatory Commission, JaipurFiling No .............Case No. ..............(To be filled in by the Commission Office)In The Matter Of :(Gist of the purpose of the Petition or application)AndIn The Matter Of:(Names and full address of the petitioners/applicants and names and full addresses of the respondent)Appendix- CForm 3Before The Rajasthan Electricity Regulatory Commission, JaipurFiling No. ...................Case No. .....................(To be filled in by the Commission Office)In The Matter of :(Gist of the purpose of the Petition or application)andIn The Matter Of:(Names and full address of the petitioners/applicants and names and full addresses of the respondent)Affidavit verifying the Petition/reply/applicationI, AB, son of .................. aged .............. residing at ................. do solemnly affirm and say as follows:I,I am a Petitioner/applicant/respondent etc. in the matter*orI am duly authorised representative of the said petitioner/applicant/respondent & make this affidavit on his behalf*or
