Section 13(3) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
(3)All petitions shall be presented in person or by any duly authorised agent or representative to the Receiving Officer at the headquarters or such other filing center or centers as may be notified by the Commission from time to time. The petitions may also be sent by registered post with acknowledgment due card to the Commission. The authorization in favour of the authorized agent or representative, as the case may be, shall be filed along with the petition.
