Section 11(2) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(2)The notice of the initiation of the proceedings may be issued by the Commission, and the Commission may give such orders and directions as may be deemed necessary, for service of notices to the affected or interested parties, and for filing of Replies and Rejoinder in opposition or in support of the Petition in such form as the Commission may direct.
