Section 16(13) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(13)If the Commission admits the Petition, it may give such orders and directions, as may be deemed necessary, for -(a)service of notices to the respondent(s) and other affected or interested parties;(b)the filing of reply and rejoinder in opposition or in support of the Petition in such form as the Commission may direct; and(c)the Petition to be placed for hearing before the Commission or a Bench, as the case may be.
