Section 16(7) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(7)The Receiving Officer may refuse to register any Petition which is not in conformity with the provisions of the Act or Regulation or is otherwise defective or which is presented otherwise than in accordance with these Regulations or directions of the Commission. However no petition shall be refused for defect in the pleading or its presentation without giving an opportunity to the person filing the Petition to rectify the defect within the time subject to further extension as directed by Secretary. On failure to remove objections within time allowed, the Petition shall stand dismissed.
