Section 47(1) in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
(1)Every person who intends to file objection or comments in regard to a matter pending before the commission pursuant to the notice published for the purpose (other than the persons to whom notices, processes, etc. have been issued calling for reply) shall deliver to the Receiving Officer the statement of the objection or comments with copies of the documents and evidence, in support thereof, within the time fixed for the purpose.
