Section 6(6) in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
(6)For other status without monetary attribute.In suits for declaration of status to which no direct monetary attribute is attached such as a declaration that the plaintiff is a married husband or wife of the defendant or divorced husband or wife of the defendant or a declaration about legitimacy of children or about citizenship rights or about an adoption- Sixty rupeesProvided that where injunction or other consequential relief is also sought in such case, the amount of fee shall be One Hundred rupees;
