Section 16(2) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(2)The Commission may direct the summoning of the witnesses, the discovery and production of any document or other material objects producible in evidence, the requisition of any public record from any office, the examination by a Gazetted Officer authorized by the Commission of the books, accounts or other documents or information in the custody or control of any person which the Commission considers relevant for the matter.
