Section 12(1) in The Telecom Regulatory Authority Of India Act, 1997
(1)Where the Authority considers it expedient so to do, it may, by order in writing,—(a)call upon any service provider at any time to furnish in writing such information or explanation relating to its affairs as the Authority may require; or(b)appoint one or more persons to make an inquiry in relation to the affairs of any service provider; and(c)direct any of its officers or employees to inspect the books of account or other documents of any service provider.
