Section 15(11) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(11)The Commission may admit the petition for hearing without requiring the attendance of the party filing the petition. The Commission shall not pass an order refusing admission without giving the party concerned an opportunity of being heard. The Commission may, if it considers appropriate, issue notice to such person or persons, as it may desire to hear on the petition for admission.
