Section 20 in The Tamil Nadu Electricity Supply Code, 2004
20. Appeal under section 127(1) of the Act.
(1)Every appeal petition made to the Appellate Authority prescribed under section 127(1) of the Act shall be in Form 6 and shall be accompanied by a demand draft for an amount of Rs.100/- (Rupees one hundred only).(2)Verification of the Appeal Petition. -(a)Every appeal petition referred to above shall be verified by an affidavit and every such affidavit shall be in Form 7.(b)Every affidavit shall be drawn up in the first person and shall state the full name, age, occupation and address of the deponent and the capacity in which he is signing and shall be signed and sworn before a person lawfully authorised to take and receive affidavits.(c)Every affidavit shall clearly and separately indicate statements, which are true to the (i) belief of the deponent, (ii) knowledge of the deponent, and (iii) information received by the deponent.(d)Where any statement in the affidavit is stated to be true to the information received by the deponent, the affidavit shall also disclose the source of the information and a statement that the deponent believes that information to be true.(3)After an appellate authority passes orders on an appeal and when the appellant defaults in making payment of the assessed amount, he, in addition to the assessed amount, shall be liable to pay, on expiry of thirty days from the date of order, an amount of interest at the rate of sixteen per cent per annum, compounded every six months.
