Section 22(2) in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007
(2)All petitions or complaints shall be presented in person or by any duly authorised agent or representative at the head office or such other filing centre or centres as may be notified by the Board from time to time and during the time notified. The petitions or complaints may also be sent by registered post acknowledgment due to the Board at the places maintained above. The vakalatnama in favour of the advocate and, in the event the petitions or complaints are presented by an authorised representative, the document authorising the representative shall be filed alongwith the petition or complaint, if not already filed on the record of the case.
