Section 109 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
109. Confidentiality.
(1)Records of the Commission, except those parts which for reasons specified by the Commission are confidential or privileged, shall be open to inspection by all, subject to the payment of fee and complying with the terms as the Commission may direct.(2)The Commission may, on such terms and conditions as it considers appropriate, provide for the supply of the certified copies of the documents and papers available with the Commission to any person.(3)The Commission may, by order, direct that any information, documents, other papers and materials in the possession of the Commission or any of its officers, consultants and representatives, which are required by law or for other reasons to be specified by the Commission to be kept confidential or privileged, shall not be available for inspection or supply of copies.
