Section 15(1) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
(1)Each person to whom the notice of inquiry or the petition is issued (hereinafter referred to as the respondent) and who intends to oppose or support the inquiry/petition, shall file the reply along with the documents relied upon within such period and in four or such number of copies as may be specified by the Commission.
