Section 31 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
31. Affidavit in support.
(1)Every petition filed shall be verified by an affidavit and every such affidavit shall be in UPERC Form 2 attached to these regulations or as otherwise prescribed by the Commission from time to time.(2)Every affidavit shall be drawn up in the first person and shall state the full name, age, occupation and address of the deponent and the capacity in which he is signing and shall be signed and sworn before a person lawfully authorised to take and receive affidavits. The affidavit shall also declare that there is no case pending in any court of law with regard to the matter referred to the Commission. The affidavit shall be typed on a stamp paper of a value prescribed by the State Government for affidavits in accordance with the provisions of the Indian Stamp Act, 1899 (as amended).(3)Every affidavit shall clearly and separately indicate statements, which are true to the -(a)know ledge of the deponent;(b)information received by the deponent; and(c)belief of the deponent.(4)Where any statement in affidavit is stated to be true to 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.(5)In accordance with Section 193 of Indian Penal Code, 1860, whoever intentionally gives false evidence in any of the proceedings of the Commission or fabricates evidence for the purpose of being used in any of the proceedings, shall be punished with imprisonment for a term, which may extend to seven years and shall also be liable to fine.
