Section 3 in Bihar Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2019
3. Fees on Application and Petitions.
(1)Every petition, application or appeal made to the Commission shall be made by payment of the appropriate fees specified by the Govt. of Bihar.(2)The fees payable to the Commission as prescribed under these Regulations shall be paid by means of bank draft/RTGS/NEFT/IMPS, drawn in favour of Bihar Electricity Regulatory Commission, payable at Patna. In case of RTGS/NEFT/IMPS the petitioner shall furnish to the Commission the computational detail alongwith amount, UTR no. and date of deposit.(3)The fees received by the Secretary of the Commission under these Regulations shall be deposited in a bank account to be maintained by the Commission at such Bank and in such branches as Commission may direct from time to time.(4)All fees received by the Commission under these Regulations shall be credited to the Fund.
