Section 166 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
166.
These regulations including any amendments thereof shall be subject to condition of previous publication and shall be laid before the State Legislature in accordance with applicable law.Annexure 1Form 1(See Regulation 30)General Heading For ProceedingsBefore the Uttar Pradesh Electricity Regulatory Commission, LucknowFile No.Case No.(To be filled by the office)In the matter of:(Gist of the purpose of the petition or application.)AndIn the matter of:(Names and full addresses of the petitioner/applicants and names and full addresses of the respondents.)Form 2(See Regulation 31)Before the Uttar Pradesh Electricity Regulatory Commission, LucknowFile No.Case No.(To be filled by the office)In the matter of:(Gist of the purpose of the petition or application)AndIn the matter of:(Names and full addresses of the petitioner/applicants and names and full addresses of the respondents.)Affidavit verifying the petition/reply/applicationI, AB, son of.........................aged..............residing at..................... do solemnly affirm and say as follows :
