Section 20(1) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
(1)Each person to whom the notice of inquiry or the petition is issued (hereinafter the respondent) and who intends to oppose or support the petition shall file the reply and the documents relied upon within such period and in such number of copies as may be fixed by the Commission. In the reply filed, the respondent shall specifically admit, deny or explain the facts stated in the petition or notice of inquiry 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 the proceedings and be orally heard.
