Section 44 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
44. Filing of reply, opposition, objections etc.
- Each person to whom a notice of inquiry or the petition is issued, hereinafter referred as the " respondent" who intends to oppose or support the petition, shall file the reply and 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(s) shall specifically admit, deny or explain the facts stated in the notice of inquiry or the petition 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 person in the proceedings and be heard.
