Section 41 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
41. Filing of reply, opposition, objections, etc.
- Each person to whom a notice initiating Proceedings is issued (hereinafter the respondent) who intends to respond to the notice, whether in support of or in opposition to the petitioner or applicant, shall file its reply and the documents relied upon within such period and in such number of copies as may be specified by the Commission pursuant to Regulation 20. In its reply , the respondent shall specifically admit, deny or explain the facts stated in the notice initiating the Proceedings and may also state such additional facts as he considers necessary for just decision of the case. The reply shall be signed and verified and supported by affidavit in the same manner as in the case of the Petition. The respondent shall also indicate whether he wishes to participate in person in the Proceedings and be heard.
