Section 13(1) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(1)The Commission, after the petition has been registered as per Regulation 32 of RERC (Transaction of Business) Regulations, 2005, may within 21 days require the transmission or distribution licensee or generating company to furnish:(a)any further information, particulars and documents as the Commission may consider appropriate to enable the Commission to assess the petitioner's calculations; or(b)A revised petition, if the Commission does not consider the petitioner's calculation to be in accordance with the provisions of these Regulations.
