Section 16 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
16. Affidavit in support.
(1)Every petition filed shall be verified by an affidavit and every such affidavit shall be in the Punjab State Electricity Regulatory Commission Form-2 (Annexed to Regulations) or as otherwise prescribed by the Commission from time to time.(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 a person lawfully authorised to take and receive affidavits.(3)Every affidavit shall clearly and separately indicate 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 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.
