Section 13(11) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
(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.
