Section 18 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
18. Admission and Registration of a petition.
(1)If on scrutiny, the petition is not refused or any order of refusal is rectified by the Secretary or by the Chairperson or the Member of the Commission designated for the purpose, the petition shall be duly registered and given a number in the manner to be specified by the Commission.(2)As soon as the petition and all necessary documents are lodged and the defects and objections, if any, are removed and the petition has been scrutinized and numbered, the petition shall be put up before the Commission for preliminary hearing and admission.(3)The Commission may admit the petition for hearing without requiring the attendance of the party but shall not pass an order refusing admission without giving the party concerned an opportunity of being heard.(4)If the Commission admits the petition, it may give such orders and directions, as may be deemed necessary, for service of notices on the respondent and other affected or interested parties, for filing of replies and rejoinder in opposition or in support of the petition in such form as the Commission may direct and for the petition to be placed for hearing before the Commission.
