Section 24 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
24. Affidavit in support.
(1)Petitions filed shall be accompanied with an affidavit if so directed by the Commission and every such affidavit shall be in Form 3.(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 authorized to take and receive affidavits.(3)Every affidavit shall clearly and separately indicate the statements which are true to the:(a)knowledge of the deponents;(b)information received by the deponent.(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 include a statement that the deponent believes that information to be true.
