Section 53(1) in The Appellate Tribunal For Electricity (Procedure, Form, Fee And Record Of Proceedings) Rules, 2007
(1)The respondent, if so directed, shall file objections or counter within the time allowed by the Tribunal. The objections or counter shall be verified as an appeal or petition and wherever new facts are sought to be introduced with the leave of the Tribunal for the first time, the same shall be affirmed by a supporting affidavit.
