Section 15 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
15. Filing of reply, disposition, objections, etc.
(1)Each person to whom the notice of inquiry or the petition is issued (hereinafter referred to as the respondent) and who intends to oppose or support the inquiry/petition, shall file the reply along with the documents relied upon within such period and in four or such number of copies as may be specified by the Commission.(2)In the reply filed, the respondent shall specifically explain admit or deny the facts stated in the notice of inquiry or the petition and may also state such additional facts, as he considers necessary for a decision in the matter.(3)The reply shall be signed and verified and supported by an affidavit in the same manner as in the case of the petition. The respondent shall also indicate in the reply whether he wishes to participate in the proceedings and be orally heard.(4)The respondent shall serve a copy of the reply along with the documents duly attested to be true copies, on the petitioner or his authorised representative and file proof of such service with the office of the Commission at the time of filing the reply.(5)Where the respondent states additional facts as may be necessary for a decision in the matter, the Commission may allow the petitioner to file rejoinder to the reply filed by the respondents. The procedure mentioned above for filing of the reply shall apply mutatis mutandis to the filing of the rejoinder.(6)(a)Every person who intends to file objection or comments in regard to a matter pending before the Commission, pursuant to the publication issued for the purpose (other than the persons to whom notices, processes, etc. have been issued calling for reply) shall deliver to the Receiving officer the statement of the objections or comments with copies of the documents and evidence in support thereof within the time fixed for the purpose.(b)The Commission may permit such person or persons as it may consider appropriate to facilitate the proceedings and the decision in the matter.(c)Unless permitted by the Commission, the person filing objections or comments pursuant to sub-clause (a) above shall not be entitled to make oral submissions. However, the Commission may take into account the objections and comments filed after giving such opportunity to the parties in the proceedings .as the Commission considers appropriate to deal with the objections and comments.
