Section 29 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
29.
The Receiving Officer may reject 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 otherwise than in accordance with the regulations or directions of the Commission. Provided that no petition shall be rejected for defect in it the pleadings or in the presentation, without giving an opportunity to the person filing it to rectify the defect within the time specified for the purpose. The Receiving Officer shall advise, in writing the persons filing the petition of the defects in the petition filed within a reasonable time.
