Gujarat Electricity Regulatory Commission (Court Fee Stamp In Appeal) Rules, 2003
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Electricity Regulatory Commission (Court fee Stamp in appeal) Rules, 2003 CONTENTS 1. Short title and commencement 2. Value of court fee stamp in appeal to High Court Gujarat Electricity Regulatory Commission (Court fee Stamp in appeal) Rules, 2003 In exercise of the powers conferred by clause (i) of sub-sec. (2) of Sec. 64 read with sub-sec. (5) of Sec. 50 of the Gujarat Electricity Industry (Reorganization and Regulation) Act, 2003 (Guj. 24 of 2003), the Government of Gujarat hereby makes the following rules, namely 1. Short title and commencement :- (1) These rules may be called the Gujarat Electricity Regulatory Commission (Court fee stamp in appeal) Rules, 2003. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Value of court fee stamp in appeal to High Court :- An appeal to the High Court under Sec. 50 of the Gujarat Electricity Industry (Reorganization and Regulation) Act, 2003 shall bear a court fee stamp of rupees five hundred.
Act Metadata
- Title: Gujarat Electricity Regulatory Commission (Court Fee Stamp In Appeal) Rules, 2003
- Type: S
- Subtype: Gujarat
- Act ID: 16973
- Digitised on: 13 Aug 2025