Section 35(1) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
(1)The Commission may make such order as it thinks fit in terms of the provisions of the Act and other provisions of the said Act for collection of information, inquiry, investigation, entry, search, seizure and without prejudice to the generality of its powers including the following:-(a)The Commission may specially authorize the Secretary or any other Officer to enter any building or place where there is reason to believe that any document or record relating to the subject matter of its inquiry or adjudication under the Act may be found and to seize or take extracts or copies thereof;(b)The Commission may, at any time, direct the Secretary or any one or more Officers or consultants or any other person as the Commission considers appropriate to study, investigate or furnish information with respect to any matter within the purview of the Commission;(c)The Commission may for the above purpose give such other directions as it may deem fit and specify the time within which the report is to be submitted or information furnished;(d)The Commission may issue or authorize the Secretary or an Officer to issue directions to any person to produce before it and allow to be examined and kept by an Officer of the Commission specified in this behalf the books accounts etc. or to furnish to an Officer information, etc. as provided in sub-section (1) of section 94 of the Act;(e)The Commission may, for the purpose of collecting any information particulars or documents which the Commission consider necessary in connection with the discharge of its functions under the Act, issue such directions and follow any one or more of the methods provided for in sub-section(1) of section 94 of the Act;(f)If any such report or information obtained as specified in sub-section (1) of section 94 of the Act or in these Regulations appears to the Commission to be insufficient or inadequate, the Commission or the Secretary or an Officer authorised for the purpose may give directions for further inquiry, report and furnishing of information; and(g)The Commission may direct such incidental, consequential and supplemental matters that may be considered relevant in connection with the above, be attended to.
