Section 13 in The Consumer Protection Regulations, 2005
13. Arguments - (1) Arguments should be as brief as possible and to the point at issue.
(2)Where a party is represented by a counsel, it shall be mandatory to file a brief of written arguments two days before the matter is fixed for arguments.(3)In case of default to file briefs, the cost shall be imposed at the same rates as laid down for grant of adjournments.
