Section 12 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
12. Petitions and pleadings before the Commission and Fees payable.
(1)All Petitions to be filed before the Commission shall be typewritten, cyclostyle or printed neatly and legibly on one side of white paper and every page shall be consecutively numbered. The Commission will accept petitions filed with a Computer Disk or through 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.(2)Every petition/application filed before the Commission shall be accompanied by fee in accordance with the provisions of Chapter VII.(3)The fees shall be payable by way of demand draft/pay order issued in favour of Secretary, Delhi Electricity Regulatory Commission.(4)The fee received shall be entered into the register prescribed for the purpose in the Form A-1 as per Annexure I.
