Section 15(6) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
(6)(a)Every person who intends to file objection or comments in regard to a matter pending before the Commission, pursuant to the publication issued for the purpose (other than the persons to whom notices, processes, etc. have been issued calling for reply) shall deliver to the Receiving officer the statement of the objections or comments with copies of the documents and evidence in support thereof within the time fixed for the purpose.(b)The Commission may permit such person or persons as it may consider appropriate to facilitate the proceedings and the decision in the matter.(c)Unless permitted by the Commission, the person filing objections or comments pursuant to sub-clause (a) above shall not be entitled to make oral submissions. However, the Commission may take into account the objections and comments filed after giving such opportunity to the parties in the proceedings .as the Commission considers appropriate to deal with the objections and comments.
