Section 31 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
31. Filing of reply, opposition, objections etc.
- Each person, whom the notice of inquiry or of the petition is issued (hereinafter the respondent) who intends to oppose or support the petition shall file the reply and the documents relied upon within such period and in such number of copies as may be required under these Regulations. In the reply filed, the respondent shall specifically admit, deny or explain the facts stated in the notice of inquiry or of the petition and may also State such additional facts as considered necessary for just decision of the case. The reply shall be signed and verified and supported by affidavit in the same manner as in the case of the petition.
