Section 12 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
12. Petitions before the Commission.
(1)All petitions shall contain a clear and concise statement of the facts with material particulars, the relief sought, the applicable provisions of law and the basis for such relief.(2)All petitions to be filed before the Commission shall be type written, cyclostyled or printed neatly and legibly on white paper and every page shall be consecutively numbered. The Commission may, in addition, seek copies of the petition to be filed in an electronic form, on such terms and conditions, as the Commission may direct.(3)The contents of the petition shall be divided appropriately into separate paragraphs, which shall be numbered serially.(4)The petition shall be accompanied by a paper book containing such documents, supporting data and statements, as are relevant to the matters in issue in the petition together with index of documents.(5)The fee specified by the Commission shall be paid at the time of or before the presentation of the petition.(6)The fees received shall be entered into the register prescribed for the purpose in the Form-CB-4 (Annexure-II).
