Section 5(iv) in The Delhi Electricity Regulatory Commission (Redressal Of Consumers' Grievances) Regulations, 2003
(iv)The GRO on receipt of the parawise comments from the Licensee, may send a notice to the parties for a personal hearing, if required, and shall record the submission made by the parties during the hearing, if any, or may direct the parties to file an affidavit.
