Section 12(10) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(10)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 the petition for admission.
