Section 82 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
82.
The Commission shall give the notice of local inquiry or hearing to the applicant, the persons who had filed objections, the Central Government, the State Government and such other authority, person or body as the Commission considers appropriate. The objection, if considered trifling or vexatious in nature, shall not be entertained.
