Section 14 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
14. Affidavit in support.
(1)The petitions shall be verified by an affidavit and every such affidavit shall be in Form A-3 (Annexure III).(2)Every affidavit shall be drawn up in the first person and shall state the full name, age, occupation and address of the deponent and the capacity in which he is signing and shall be signed and sworn before a person lawfully authorised to take and receive affidavits.(3)Every affidavit shall clearly and separately indicate the statements, which are true to the:(a)knowledge of the deponent;(b)information received by the deponent; and(c)belief of the deponent.(4)Where any statement in the affidavit is stated to be true to the information received by the deponent, the affidavit shall also disclose the source of the information and a statement that the deponent believes that information to be true.(5)In accordance with section 193 of the Indian Penal Code, 1860, whoever intentionally gives false evidence in any of the proceedings of the Commission or fabricates false evidence for the purpose of being used in any of the proceedings shall be punishable with imprisonment of either description for a term which may extend to seven years and shall also be liable to fine.
