Section 50 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
50. Appeals against the order of the Commission.
(1)Any person aggrieved by any decision or order of the Commission passed under this Act may file an appeal to the High Court on question of law arising out of such decision or order.(2)Subject to the provision of sub-section (4), no appeal shall be entertained unless it is filed within sixty days from the date of decision or order appealed against.(3)The High Court may admit an appeal after the period of limitation specified in sub-section (2), if the appellant satisfies the High Court that he had sufficient cause for not filing appeal within such period.(4)In computing the period of limitation the provisions of Section 4 and 12 of the Limitation Act, 1963 (36 of 1963) shall so far as may be apply.(5)Notwithstanding anything contained in the Bombay Court Fees Act, 1959 (34 of 1959), an appeal under this Section shall bear a court fee stamp of such value as may be prescribed.
