Section 17(3)(e) in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
(e)[Unless the person filing] [Substituted 'The person filing' by Notification No. 567, dated 11.11.2009.] the representation deposits an amount equal to one third of the amount assessed by the Forum in cash or by way of bank draft with the licensee and documentary evidence of such deposit is enclosed with the representation.