Section 65(3) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(3)If the person fails to bring on record the successor-in-interest etc. within the time allowed under clause (2) and in the event the application for condoning the delay in bringing on record the successor-in-interest is filed but delay is not condoned under the proviso to clause (2), the proceedings against the deceased person shall abate.
