Section 44(3) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
(3)Unless permitted by the Commission, the person filing a reply, objection or comments under this Regulation shall not be entitled to participate in the Proceedings. However, the Commission shall be entitled to take into account the objections and comments filed after giving such opportunity to the parties in the Proceedings as the Commission consider appropriate to respond to the reply, objections, and comments.
