Section 6(7) in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
(7)For charge on propertyIn suits for declaration of a charge in favour of the plaintiff on movable or immovable property, one-half of ad valorem fee payable on the charge amount:Provided that where injuction or other consequential relief is also sought in such cases, the amount of fee shall be full ad valorem fee payable on the charge amount.
