Section 31(2) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(2)Every affidavit shall be drawn up in the first person and shall state the full name, age, occupation and address of the deponent and the capacity in which he is signing and shall be signed and sworn before a person lawfully authorised to take and receive affidavits. The affidavit shall also declare that there is no case pending in any court of law with regard to the matter referred to the Commission. The affidavit shall be typed on a stamp paper of a value prescribed by the State Government for affidavits in accordance with the provisions of the Indian Stamp Act, 1899 (as amended).
