Section 17 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
17. Presentation and scrutiny of the pleadings, etc.
(1)All petitions shall be filed in seven copies and each set of the petition shall be complete in all respects. The fees as may be specified by the Commission and revised from time to time shall be payable along with the petition.(2)All petitions shall be presented in person or by any duly authorised agent or representative at the headquarters or such other filing centre or centres as may be notified by the Commission from time to time and during the time notified. The petitions may also be sent by registered post acknowledgement due to the Commission at the place mentioned above. The vakalatnarna in favour of the Advocate, and in the event the petitions are presented by an authorized agent or representative the document authorizing the agent or representative, shall be filed along with the petition, if not already filed on the record of the case.(3)Upon the receipt of the petition, the Receiving Officer of the Commission designated for the purpose shall acknowledge the receipt by stamping and endorsing the date on which the petition has been presented and shall issue an acknowledgement with stamp and date to the person filing the petition. In case the petition is received by registered post, the date on which the petition is actually received at the office of the Commission shall be taken as the date of the presentation of the petition.(4)The presentation and the receipt of the petition shall be duly entered in the register maintained for the purpose by the office of the Commission.(5)The Receiving Officer may decline to accept any petition which does not conform to the provisions of the Act or the regulations or directions given by the Commission or is otherwise defective or which is presented otherwise than in accordance with the regulations or directions of the Commission:Provided that no petition shall be refused for defect in the pleadings or in the presentation, without giving an opportunity to the person filing the petition to rectify the defect within the time which may be given for the purpose. The Receiving Officer shall advise in writing the person filing the petition of the defects in the petition on filed.(6)A party aggrieved by any order of the Receiving Officer in regard to the presentation of the petition may request the matter to be placed before the Secretary of the Commission for appropriate orders.(7)The Chairperson or any Member as the Chairperson may designate for the purpose shall be entitled to call for the petition presented by the party and give such directions regarding the presentation and acceptance of the petition as he considers appropriate.
