Section 3 in Rajasthan Electricity Regulatory Commission (Fees for Petitions) Regulations, 2005
3. Fee on applications or petitions.
(1)Fees payable with every petition shall be as specified m the Schedule to these regulations.(2)All fees shall be payable at Jaipur by means of a crossed demand draft/pay order/ postal order drawn m favour of Secretary, Rajasthan Electricity Regulatory Commission.(3)The Commission shall issue a receipt for the fee paid.(4)The fees received by 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 the Commission may direct from time to time.
