Section 47(3) in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
(3)Unless permitted by the Commission, the person filing a reply or objection or comments shall not be entitled to participate in the Proceeding to make oral submission. However, the Commission shall be entitled to take into account the objections and comments filed after giving such opportunity to the parties in the Proceeding as the Commission considers appropriate to deal with the objections and comments.
