Section 20(2) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(2)The Commission may direct the summoning of witnesses, discovery and production of any document or other material objects producable in evidence, requisition of any public record from any office, examination by an Officer or nominee of the Commission the books, accounts or other documents or information in the custody or control of any person which the Commission considers relevant to the matter.
