Section 26 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
26.
Upon the receipt of a Pleading the Receiving Officer shall acknowledge the receipt by stamping and endorsing the date on which the Pleading has been presented and shall issue an acknowledgement with stamp and date to the person filing the Pleading. In case the Pleading is received by registered post the date on which the Pleading is actually received at the office the Commission shall be taken as the date of the presentation of the Pleading. The presentation and the receipt of the Pleading shall be duly entered in the register maintained for the purpose by the relevant filing centre of the Commission.
