Section 58(5) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(5)The fees received by the Secretary of the Commission under these regulations shall be deposited in a bank account to be maintained by the Commission at such Bank and in such Branches as the Commission may direct from time to time and shall be entered in the register prescribed in Chapter-II of these regulations for the purpose in the Form-CB-4 (Annexure-II).
