Section 34(2) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
(2)Records of every proceeding, except 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 any person other than the parties to the petition either during the proceeding or after the orders have been passed, subject to such person complying with such terms as the Commission may direct, from time to time, including in regard to time, place and manner of inspection and payment of prescribed fees.
