Section 10 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
10. Petitions before the Commission.
(1)All petitions shall contain a clear and concise statement of facts with material particulars, the reliefs sought, the applicable provisions of law and the basis for such reliefs.(2)All petitions to be filed before the Commission shall be type written, cyclostyled or printed neatly and legibly on one side of white paper and every page shall be consecutively numbered. The Commission may permit or seek copies of the Petition to be filed in an electronic form, on such terms and conditions, as the Commission may specify.(3)The contents of the petition shall be divided appropriately into paragraphs, which shall be numbered serially.(4)The petition shall be accompanied by documents, supporting data and statements, relevant to the matters in issue in the petition.
