Section 12 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
12. Affidavit in support.
(1)The Petitions filed shall be verified by an affidavit, and the affidavit shall be as per Form 2 (Appendix - II).(2)The affidavit shall be drawn up in first person and shall state the full name, age, occupation and address of the person swearing on the affidavit (hereinafter referred to as the deponent) and .the capacity in which he is signing and shall be signed and sworn before a person lawfully authorized to take and receive affidavits.(3)Every affidavit shall clearly and specifically indicate that the statements are true to the -(i)knowledge of the deponent; and/or(ii)information received by the deponent; or(iii)belief of the deponent.(4)Where any statement in affidavit is stated to be true based on the information received by the deponent, the affidavit shall also disclose the source of the information and a statement that the deponent believes that information to be true.
