Section 15(6) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(6)The Receiving Officer may decline to accept any petition which is not in conformity with the provisions of the Act or the Regulations or directions given by the Commission or is otherwise defective or which is presented otherwise than in accordance with these regulations or directions of the Commission:Provided however, that no petition shall be refused for defects in the pleadings or in the presentation, without giving an opportunity to the person filing the petition to rectify the defect within the time, which may not exceed a period of three weeks and be allowed for the purpose. The Receiving Officer shall advise in writing, in Form CB-9 (Annexure-VII) the person filing the petition of the defects in the petition filed and the time within which the defects be rectified.
