Section 60 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
60.
Records of every proceeding, except those parts which for reasons specified by the Commission are confidential or privileged, or records otherwise not to be disclosed to any person, shall also be open to inspection by any person other than the parties to the proceedings 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 with regard to time, place and manner of inspection and payment of fees.
