(9)[ The time allowed for filling the counter-statement and evidence or for leaving reply evidence shall ordinarily be one month which may be extended only by a special order of the Controller given on a petition with the fee specified in the First Schedule made by party seeking extension of time:Provided that the extension so granted shall in no case exceed three months in aggregate.] [ Substituted by S.O. 1460(E), dated 17.6.2008 (w.e.f. 17.6.2008).]
