Section 18(2) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(2)In the reply filed, the respondent shall specifically admit, deny or explain the facts stated in the notice of inquiry of the Petition 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.
