Section 22(5) in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007
(5)The receiving officer may decline to accept any petition or complaint which does not conform to the provisions of the Act or the Rules or the Regulations or directions given by the Board or is otherwise defective or which is presented otherwise than in accordance with the regulations or directions of the Board:Provided that no petition or complaint shall be refused for defect in the pleading or in the presentation, without giving an opportunity to the person filing the petition or complaint to rectify the defect with the time which may be given for the purpose. The receiving officer shall advise in writing the person filing the petition or complaint of the defects in the petition or complaint filed.
