Section 149(6) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(6)The Commission may specify the minimum information to be maintained by the licensee or the generating company in their books, the manner in which such information shall be maintained, the checks and other verifications to be adopted by licensee or the generating company in that connection and all other matters incidental thereto as are, in its opinion, necessary to enable the Investigating Authority to discharge satisfactorily its functions. For the purposes of this regulation, the expression, "licensee or the generating company" shall include in the case of a licensee incorporated in India -(a)all its subsidiaries formed for the purpose of carrying on the business of generation or transmission or distribution or trading of electricity exclusively outside India; and(b)all its branches whether situated in India or outside India;(c)All expenses of; and incidental to, any investigation made under this provision shall be defrayed by the licensee or generating company, as the case may be, and shall have priority over the debts due from the licensee or the generating company and shall be recoverable as an arrear of land revenue.
