Section 18 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
18.
The Commission shall issue a notice initiating the Proceedings, and may give such orders and directions as it thinks fit for service of the notice on affected parties for the filing of replies and rejoinder in opposition or in support of the petition and for other matters relating to the conduct of the Proceedings. The Commission may, if it thinks fit, order that the petition shall be advertised in such form as the Commission may direct for the purpose of inviting comments on the issues involved in the proceedings.
