Section 46 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
46.
(1)The Commission may decide the matter on the pleadings of the parties or may call for the parties to produce evidence by way of affidavit or hear oral evidence in the matter.(2)If the Commission directs evidence of a party to be led by way of affidavit, the Commission may, if considered necessary or expedient, grant an opportunity to the other party to cross-examine the deponent of the affidavit.(3)The Commission may, if considered necessary or expedient, direct that the evidence of any of the parties be recorded by an Officer or person designated for the purpose by the Commission.(4)The Commission may direct the parties to file written note or arguments or submissions in the matter.
