Section 66 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
66. Inspection of records of proceedings and supply of certified copies .-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 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 fees.
