Section 14 in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
14. Affidavit in support.
(1)The Petition shall be supported by duly notarized affidavit which will be submitted with the Secretary or such Officer of the Commission, as may be designated. Every such affidavit shall be in Form-II annexed hereto.(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 authorized person.(3)Every affidavit shall clearly and separately indicate the statements which are true to the (a) knowledge of the deponent; (b) information received by the deponent; and (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 a statement that the deponent believes that information to be true.
