Section 55 in The Appellate Tribunal for Electricity (Procedure, form, fee and Record of Proceedings) Rules, 2007
55. Fee payable on appeal or petition etc.
(1)Fee for filing appeal or petition either under sub section (2) of section 111 or section 121, interlocutory application, application, enclosures or annexures, lodging caveat and process fee shall be, as prescribed in the Schedule of fee appended to these rules.(2)The fee and process fee shall be deposited by separate demand draft favouring the Pay and Accounts Officer, Ministry of Power payable at New Delhi.(3)The Tribunal may, to advance the cause of justice and in suitable cases, waive payment of such fee or portion thereof, taking into consideration the economic condition or indigent circumstances of the petitioner or appellant or applicant or such other reason, as the case may be.(4)The Central Government shall review the fee prescribed for various purposes after every two years and the Schedule of fee may be amended by a notification.
