Section 45 in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
45. Regulations to be in addition to and not in derogation of other laws.
- These Regulations are in addition to and not in derogation of any provision laid under the Act, Rules or Regulations framed thereunder or under any other laws.Form I(See Clause 13)General Heading for ProceedingsBefore The Bihar Electricity Regulatory Commission PatnaFilling No.Case No.(To be filled by the office)In the Matter of:(Gist of the purpose of the Petition/Reply or application)And(Names.............., full addresses........................, phone no..........., fax no......., and e-mail address of the petitioners/applicants and names..........................., full addresses ..................., phone no................., fax no.................., and e-mail address of the respondents)Fact of the case/petition be stated in shortSubmission/Ground in support of the case.Relief clause: Relief prayer made in the Petition/Reply be stated shortly and specificallyDeclaration that the subject matter of the petition has not been raised by the petitioner before any other competent forum, and that no other competent forum is currently seized of the matter or has passed any orders in relation thereto.Place...............Date................Signature of the Petitioner/RespondentForm II(See Clause 14)General heading for ProceedingsBefore The Bihar Electricity Regulatory Commission PatnaFilling No.Case No.(To be filled by the office)In the Matter of:(Gist of the purpose of the Petition or application)And(Names............., full addresses......................., phone no............, fax no..........., and e-mail address of the petitioners/applicants and names..........................., full addresses......................................, phone no................, fax no.................., and e-mail address of the respondents)Affidavit verifying the Petition/Reply/ApplicationI..................., son of.....................aged.....................residing at...................do solemnly affirmed and say as follows:Follows:
