Section 3 in The West Bengal Electricity Regulatory Commission (Fees) Regulations, 2007
3. Fees on Applications/Petitions:
(1)Every application made to the Commission shall be accompanied by such fees as are specified in Schedule-I.(2)The fees payable to the Commission under these regulations shall normally be paid by means of Bank Draft, Banker's Cheque or Pay Order, drawn in favour of the West Bengal Electricity Regulatory Commission, payable at Kolkata or may be paid in cash if the amount does not exceed rupees three thousand only. Licensees and generating companies may be permitted to pay fees in cheque, payable at Kolkata.(3)No fees under these regulations shall be payable on the applications made by the State Load Despatch Centre.
