Section 13 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
13. Filing of reply, opposition, objections, etc.
(1)Each person to whom the notice of any petition or proceedings is issued (hereinafter called the Respondent), and who intends to oppose or support the petition shall file the reply and the documents relied upon within the stipulated period and in seven copies or such other number of copies as may be directed by the Commission.(2)In the reply filed, the Respondent shall specifically admit, deny or explain the facts stated in the petition and may also state such additional facts as he considers necessary for just decision of the case.(3)The reply shall be signed and verified and supported by affidavit in the same manner as in the case of the petition. The Respondent shall also indicate whether he wishes to participate in the proceedings and be orally heard.(4)The Respondent shall, before filing the reply, serve a copy of the reply along with the documents duly attested to be true copies, on the Petitioner or his authorized representative and file proof of such service with the office of the Commission at the time of filing the reply.(5)Where the Respondent states additional facts, the Commission may allow the Petitioner to file a rejoinder to the reply filed by the Respondent. The procedure mentioned above for filing of the reply shall apply mutatis mutandis to the filing of the rejoinder.(6)Every person (other than the persons to whom notices, processes, etc. have been issued calling for reply) who intends to file objections or comments in regard to a matter pending before the Commission, pursuant to the public notice issued for the purpose shall deliver to the Receiving Officer the statement of the objections or comments with copies of the documents and evidence in support thereof within the time fixed for the purpose.(7)The Commission may permit such person or persons as it may consider to be appropriate to participate in the proceedings before the Commission, if the Commission considers that the participation of such person or persons will facilitate the proceeding and the decision in the matter.(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.
