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State of Gujarat - Section

Section 3 in Gujarat Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2005

3. Fees on Applications and Petitions.

- i. Every application, petition and appeal made to the Commission shall be accompanied by such Fees as specified in the Schedule.[ii. Mode of payment of fees: - [Substituted by Notification No. 1 of 2015, dated 22.9.2015.]
(a)All fees, including late payment surcharge, if it is more than Rupees One lakh, shall be paid through electronic transfer directly in the Bank Account of GERC under intimation to the Commission. Details of the bank account of GERC shall be made available on the Commission's website.
(b)All fees, including late payment surcharge, if it is less than Rupees One lakh, the same may either be paid through electronic transfer or by 'Demand Draft' / 'payable at par' cheques / 'multi-city' cheques of Core Banking Solution (CBS) enabled banks, drawn in favour of the, "Gujarat Electricity Regulatory Commission", payable at Gandhinagar.
(c)Persons making payment of fees in accordance with these regulations shall submit the details of remittance as per the Form-I to these regulations, within three days of making such payment.
Form-I
Particulars Details
1. Name of the Petitioner / Applicant  
2. Address of the Petitioner / Applicant  
3. Petition No., If any.  
4. Subject Matter  
5. Details of fee remitted(a) UTR / DD / Cheque No.(b) Date of remittance(c) Amount remitted(d) Bank name & Branch]  
iii. All Fees received by the Commission under these Regulations shall be credited to the Fund.iv. However, when the applicant/ petitioner is Government of Gujarat, no fee shall be levied.