Section 14 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
14. Affidavit in support.
(1)The petitions filed shall be verified by an affidavit and every such affidavit shall be in the Form CB-6 (Annexure-IV):Provided that the Commission may, at its discretion, waive the requirement of affidavit in any particular case.(2)Every affidavit shall be drawn up in the first person and shall state the full name, age, occupation and address of the deponent and the capacity in which he is signing and shall be signed and sworn before a person lawfully authorized to take and receive affidavits.(3)Every affidavit shall clearly and separately indicate the statements which are true to the, -(i)knowledge of the deponent;(ii)information received by the deponent; and(iii)belief of the deponent.(4)Where any statement in affidavit is stated to be true to the information received by the deponent, the affidavit shall also disclose the source of the information and a statement that the deponent believes that information to be true.
