Section 13 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
13. Presentation and scrutiny of the petitions, etc.
(1)All petitions shall be filed in four or such number of copies as the Commission may specify and all such copies shall be, complete in all respects.(2)The fee specified by the Commission shall be paid along with the petition.(3)All petitions shall be presented in person or by any duly authorised agent or representative to the Receiving Officer at the headquarters or such other filing center or centers as may be notified by the Commission from time to time. The petitions may also be sent by registered post with acknowledgment due card to the Commission. The authorization in favour of the authorized agent or representative, as the case may be, shall be filed along with the petition.(4)Upon the receipt of the petition, the Receiving Officer shall acknowledge the receipt by stamping and endorsing the date on which the petition has been received and shall issue an acknowledgment with stamp and date to the person filing the petition. In case the petition is received by registered post the date on which the petition is received at the office of Commission shall be taken as date of the presentation of the petition and the office shall send the acknowledgment by post, to the person filing the petitions.(5)The receipt of the petition shall be duly entered in the register maintained for the purpose by the office of the Commission.(6)No petition shall be refused for defect in the pleadings or in their presentation, without giving an opportunity to the person filing the petition to rectify the defect, within the time which may be given for the purpose.(7)A person aggrieved in regard to the presentation or receipt of the petition may request the Secretary of the Commission for appropriate order.(8)The Chairperson or any Member designated for the purpose by the Chairperson shall be entitled to call for the petition presented by any person and give such directions regarding the presentation and acceptance of the petition as he considers appropriate.(9)As soon as the petition and all necessary documents are filed and the defects and objections, if any, removed and the petition scrutinized, accepted and numbered, the petition shall be placed before the Commission for preliminary consideration:Provided, that however, in the case of complaints of individual consumers, class of consumers or any consumer organizations, the Secretary of the Commission shall refer the matter to the ombudsman or an officer designated by the Commission for appropriate action as contained in Chapter IX of these Regulations. Thereupon unless the Commission otherwise directs, such petition shall be dealt with in accordance with the Regulations contained in the said Chapter IX.(10)The Commission may admit the petition for hearing. The Commission shall not pass an order refusing admission without giving the person concerned an opportunity of being heard. The Commission may, if it considers appropriate, issue notice to such other person or persons, as it may desire for the hearing of petition for admission.(11)If the Commission admits the petition, it may give such orders and directions as may be deemed necessary, for service of notices to the respondents if any in the petition and also to other affected or interested parties as the Commission may consider appropriate for the filing of replies and rejoinder in opposition or in support of the petition in such form as the Commission may direct.
