Section 34 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
34.
Every person who intends to file objection or comments in a matter pending before the Commission, pursuant to the advertisement and 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.
