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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Himachal Pradesh - Subsection

Section 25(1)(b) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(b)in the exercise of powers conferred on it by section 128 of the Act, the Commission may, on being satisfied that a licensee has failed to comply with any of the conditions of the licence or the provisions of the Act or the rules or regulations made there-under, at any time, by order in writing, direct an Investigating Authority specified in the order to investigate the affairs of the licensee or generating company and report to the Commission. For this, the Commission may direct the minimum information to be maintained by the licensees and generating companies in their books and also direct the manner in which such information shall be maintained and the checks and verifications to be adopted;