Section 61 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
61. Fees payable for appeal petition under section 127 (1) of the Act.
- Fees payable in respect of an appeal petition against the orders of the Assessing Officer under sub-section (1) of section 127 of the Act shall be as specified by the Commission [in the Himachal Pradesh Electricity Regulatory Commission (Procedure for Filing Appeal before Appellate Authority) Regulations, 2005] [Added by Notification No. HPERC/151/Vol-III, dated 10.6.2019.].
