Section 3 in Tamil Nadu Electricity Regulatory Commission - Fees and Fines Regulations, 2004
3. Fees and fines.
- (i) Every petition, application or grievances made to the Commission shall be made by payment of the appropriate fees specified in the schedule to these regulations.(ii)The fees or the fines payable to the Commission as prescribed under these regulations or Conduct of Business Regulations shall normally be paid by means of bank draft or Banker's cheque, drawn in favour of the Secretary, Tamil Nadu Electricity Regulatory Commission payable at Chennai. For amounts not exceeding Rs. 500, Secretary may accept cash payments. Licensees may be permitted to issue cheques payable at Chennai.(iii)The payments received as above by the Secretary of the Commission shall be deposited in a Bank Account to be maintained by the Commission in such branches as the Commission may direct, from time to time.(iv)The Commission shall be entitled to add, amend, alter or waive the amounts of fees or fines payable as provided in these regulations by an order to be made in this regard.
