Section 131 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
131.
(a)Any person aggrieved by a final order made by an Assessing Officer may, within thirty days of the said order, prefer an appeal in such form, verified in such manner and accompanied by such fee as may be specified by the Commission, to an appellate authority prescribed by the State Government.(b)No appeal against an order of assessment shall be entertained unless an amount equal to one-third of the assessed amount is deposited in cash or by way of bank draft with the licensee and documentary' evidence of such deposit has been enclosed along with the appeal.(c)The order of the appellate authority shall be final and no appeal shall lie to the Appellate Authority against the final order made with the consent of the parties in subsection (a).
