Section 21 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
21. Petitions and pleadings before the Commission.
(1)All petitions to be filed before the Commission shall be typewritten, cyclostyled or printed neatly and legibly on one side of white paper and every page shall be consecutively numbered. The Commission may accept petitions filed with Computer Disk or through electronic media on such terms and conditions as the Commission may specify. The contents of the petition should be divided appropriately into separate paragraphs, which shall be numbered serially. The petition shall be accompanied by the such documents and statement as the Commission may be specify(2)All petitions shall be accompanied with fees as prescribed by the Commission through regulations.
