Section 29 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
29. 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 contents of the petition should be divided appropriately into separate paragraphs, which shall be numbered serially. The petition shall be accompanied by such documents and statements as the Commission may specify. Each page of the petition and accompanying documents shall be signed by the petitioner or his authorized representative.
