Section 64 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
64. Review of the decisions, directions and orders.
(1)Any person aggrieved by a decision or order of the Commission, from which no appeal is preferred or allowed, and who, from the discovery of new and important matter or evidence which, after the exercise of due diligence, was not within his knowledge or could not be produced by him at the time when the decision/order was passed by the Commission or on account of some mistake or error apparent on the face of record, or for any other sufficient reason, may apply for review of such order within 60 days of the date of decision/order of the Commission.(2)An application for review shall be filed in the same manner as a petition under Chapter II of these Regulations.(3)The application for review shall be accompanied by such fee as may be specified by Commission.(4)When it appears to the Commission that there is no sufficient ground for review, the Commission shall reject such review application.(5)When the Commission is of the opinion that the application for review should be granted, it shall grant the same.
