Section 12 in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
12. 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 and signed.The Commission may in addition, seek copies of Petitions in electronic form on such terms and conditions, as the Commission direct. The contents of the Petition should be divided appropriately into separate paragraphs, which shall be numbered serially. The Petition shall be accompanied by such documents, supporting data and statements as the Commission may specify.(2)The Petition as far as possible, shall refer to the relevant provisions of the Act.(3)On receiving any application or complaint other than the Petition, the Commission shall have a right either to change such application or complaint into a Petition and initiate its proceedings, or send such application or complaint to the concerned licensee/utility for appropriate action.
