Section 26 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
26.
All petitions shall be presented before the Receiving Officer, in person or by any duly authorised representative at the headquarters or such other filing center or centers as may be notified by the Commission from time to time and during the time notified. The petitions may also be sent by registered post, acknowledgement due to the Commission at the places mentioned above. Where the petitions are presented by an authorised representative the document authorizing the representative shall be filed alongwith the petition
