Section 55 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
55. Fee payable on appeal or petition, etc.
(1)Fee for filing appeal or petition under sub-section (2) of section 31 or interlocutory application, application, enclosures or annexures, lodging caveat and process fee shall be, as specified in the Schedule of fee annexed to these rules.(2)The fee and process fee shall be deposited by way of demand draft to be drawn in favour of the Pay and Accounts Officer, Ministry of Power, payable at New Delhi.(3)The Appellate Tribunal may, to advance the cause of justice and in suitable cases, waive payment of such fee or portion thereof, taking into consideration the economic condition or indigent circumstances of the appellant or petitioner or applicant or such other reason, as the case may be.(4)The Central Government shall review the fee specified for various purposes after every two years and the Schedule of fee may be amended by a notification.
