Section 45 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
45. Inspection of records and supply of certified copies.
- Records of all proceedings, except of those parts which, for reasons specified by the Commission are confidential or privileged or otherwise not to be disclosed to any person, shall be open to inspection by all the parties to the proceedings either during the proceedings with the permission of the Commission or after the orders have been passed, subject to such person complying with such terms as the Commission may direct from time to time and also with regard to time, place and manner of inspection and payment of fees. Inspection as above shall be available to any person other than parties to the proceedings, only after final orders are passed in the matter.
