Section 70(3) in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
(3)The Commission may, by order, direct that any information or documents and other papers and material produced before the Commission or any of its Officers, consultants, representatives or which may come into, or be in their possession or custody, shall be confidential or privileged and shall not be available for inspection or supply of copies. The Commission may also direct that such document, papers or materials shall not be used in any manner except as specifically authorised by the Commission.
