Section 87(2) in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
(2)The Secretariat of the Commission shall, on receipt of the petition, carry out preliminary scrutiny of the petitions and convey the defects, if any, for rectification and call for additional information, if any required for determination of tariff, as far as possible, within 15 days of receipt of the petition.
