Section 27 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
27. Petitions and pleadings before the Commission .-All petitions to be filed before the Commission shall be typewritten, cyclostyled or printed neatly and legibly on one side of white paper and every page shall be consecutively numbered. The Commission will accept petitions filed on a computer disk or through the electronic media on such terms and conditions as the Commission may specify. The contents of the petition should be divided appropriately into separate paragraphs, which shall be numbered serially. The petition shall be accompanied by such documents supporting data and statements as the Commission may specify.
