Section 6(6) in Chhattisgarh State Electricity Regulatory Commission (Compliance Audit) Regulations, 2011
6.2It shall be the duty of every regulated entity, to produce before the consultant/auditor, all such books of account, registers and other documents and to furnish him with any statement and information relating to the affairs of the regulated entity, as the said consultant/auditor may require of him within such time as the said consultant/auditor may intimate in writing in his behalf.
