Section 54(3) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(3)Unless permitted by the Commission, the person filing objection or comments shall not be entitled to participate in the proceedings. However, the Commission shall be entitled to take into account the objections and comments filed by the person(s) after giving such opportunity to the parties in the proceedings as the Commission considers appropriate to deal with the objections and comments.
