Section 10 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
10. Petitions before the Commission.
(1)All petitions shall contain a clear and concise statement of the facts with material particulars, the applicable provisions of law, the relief sought and the basis for such relief.(2)All petitions to be filed before the Commission shall be type written, cyclostyled or printed neatly and legibly on white paper and every page shall be consecutively numbered and signed.(3)The contents of the petition shall be divided appropriately into separate paragraphs, which shall be numbered serially.(4)All petitions shall be filed in seven copies or such other number of copies, if the Commission so directs, and all such copies shall be complete in all respects. The Commission may, in addition, seek copies of the Petition to be filed in an electronic form.(5)The petition shall be accompanied by such documents, supporting data and statements, as are relevant to the matters in issue in the petition.(6)The general heading in all petitions before the Commission and in all notices including public notices shall be in the Form attached to these Regulations as Appendix 1.(7)The fee specified by the Commission shall be paid at the time of filing of the petition unless otherwise directed by the Commission.(8)All Petitions filed shall be supported by an affidavit and every such affidavit shall be in the Form attached to these Regulations as Appendix 2.(9)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 authorized to take and receive affidavits.(10)Every affidavit shall clearly and separately indicate the statements which are true to the -(i)knowledge of the deponent; and(ii)information received by the deponent.(11)Where any statement in 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.(12)The affidavit shall also declare that there is no case pending in any court of law with regard to the subject matter in the petition.
