Section 54 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
54.
(1)Every person who intends to file objection or comments in regard to 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 an officer designated by the Commission for the purpose the statement of the objection or comments with copies of the documents and evidence in support thereof within the time fixed for the purpose or in case no time has been specified, within a period of not exceeding four (4) weeks from the date of the advertisement/publication issued for the purpose or such period as is specified by the Commission.(2)The Commission may permit such person or persons who file objection or comments as provided in clause (1) or any other person as the Commission considers appropriate to participate in the proceedings before the Commission, in case the Commission considers that the participation of such person or persons will facilitate the proceedings and the decision in the matter.(3)Unless permitted by the Commission, the person filing objection or comments shall not be entitled to participate in the proceedings. However, the Commission shall be entitled to take into account the objections and comments filed by the person(s) after giving such opportunity to the parties in the proceedings as the Commission considers appropriate to deal with the objections and comments.
