Section 35 in The Electricity Regulatory Commissions Act, 1998
35. Annual Report of Central Commission .-(1) The Central Commission shall prepare once every year, in such form and at such time as may be prescribed, an annual report giving a summary of its activities during the previous year and copies of the report shall be forwarded to the Central Government.
(2)A copy of the report received under sub-section (1) shall be laid, as soon as may be after it is received, before each House of Parliament.
