Section 9(2) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(2)When the Commission initiates the proceeding, it shall be by a notice issued by the office of the Commission and the Commission may give such orders or directions as may be deemed necessary, for service of notices to the affected or interested parties and for the filing of replies in opposition or in support of the petition in such form as the Commission may direct.
