Section 61(5) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(5)The Commission shall duly take into account the report or the opinion given by the person the reply filed by the parties while deciding the matter and if considered necessary, the examination before the Commission of the person giving the report or the opinion. Provided that the Commission shall not be bound by the report or the opinion given as conclusive.
