Section 10 in Tamil Nadu Electricity Regulatory Commission - Fees and Fines Regulations, 2004
10. [ Payment or Refund of Fess in certain cases. [Inserted by Notification No. TNERC/Regulations/F&F/4/2-7, dated 27-6-2012.]
(1)Where the petitioner withdraws a petition before taking up the petition on file and numbering it, he shall be liable to pay such cost as the Commission may award besides all reasonable expenses incurred in processing the petition for admission and after deducting the same the balance amount of fees paid by the petitioner may be refunded to him.(2)Upon such withdrawal, the petitioner shall be precluded from filing any fresh petition in respect of such subject matter or part of the claim covered by such subject matter.(3)Where a writ petition is transferred by the High Court to the Commission for disposal in accordance with law or where the petitioner files a petition before the Commission as per the direction of the High Court, the fees as per these regulations shall be paid by the petitioner.]
