Section 23(4) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
(4)Every person who intends to file objection or comments in regard to a matter pending before the Commission pursuant to the advertisement and publication made for the purpose (other than the persons to whom notices, processes, etc., have been issued calling for reply) shall deliver to the designated officer, the statement of the objection or comments with copies of the authenticated documents and evidence in support thereof within the time fixed for the purpose as per clause 11 of regulation 20.
