Section 15 in The Adjudicating Authority (Procedure) Regulations, 2013
15. Filing of reply to notice.
(1)The reply shall be filed by the defendants on or before the date fixed for hearing, with a copy delivered to the complainant or applicant, as the case may be.(2)[ The reply of the defendant or respondent shall not be entertained after the date fixed for hearing.] [Substituted '(2) Ordinarily, no reply shall be entertained after the date stipulated above.' by Notification No. G.S.R. 515 (E), dated 24.5.2017 (w.e.f. 18.3.2013)](3)The reply shall contain the e-mail address of the defendant.
