Section 13(8) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(8)Unless permitted by the Commission, the person filing objections or comments pursuant to the public notice shall not be entitled to participate in the proceedings. However, the Commission shall take into account the objections and comments filed after giving such opportunity to the petitioner and the respondents in the proceeding to deal with the objections and comments.
