Section 21(1) in The Cost Accounting Records (Electricity Industry) Rules, 2001
(1)In respect of related party transactions or supplies made or services rendered by a company to its holding company or subsidiary or a company termed "related party relationship" as defined below and vice-a-versa, records shall be maintained showing contracts entered into, agreements or understanding reached in respect of:(a)purchase and sale of raw materials, finished products, process materials, chemicals and rejected goods including scraps, etc;(b)utilisation of plant facilities and technical know-how;(c)supply of utilities and any other services;(d)administrative, technical, managerial or any other consultancy services;(e)purchase and sale of capital goods including plant and machinery;(f)any other payments related to generation, transmission, distribution and supply of power or activity under reference.These records shall also indicate the basis followed for arriving at the rates charged or paid for such products or services so as to enable determination of the reasonableness of such rates in so far as they are in any way related to activity under reference.
