Section 32 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
32. All petitions shall be presented in person or by any duly authorised agent or representative at the headquarters or such other filing centre or centres as may be notified by the Commission from time to time and during the time notified. The petitions may also be sent by registered post acknowledgment due to the Commission at the places mentioned above. The vakalatnama in favour of the advocate and, in the event the petitions are presented by an authorised representative, the document authorising the representative shall be filed alongwith the petition, if not already filed on the record of the case.
