Section 21 in The Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006
21. Inspection of records and supply of certified copies.
- 21.1 A certified copy of the order passed by the Electricity Ombudsman shall be delivered to the parties to such order.21.2Any Person shall be entitled to a copy of the orders of the Electricity Ombudsman or take extracts therefrom, subject to payment of a cost, which shall not be more than the cost of photocopying and complying with other terms, which the Electricity Ombudsman may direct.Provided that an applicant making request for information shall not be required to give any reason for requesting the information or any other personal details except those that may be necessary for contacting him.21.3Notwithstanding anything contained in Regulation 21.2, there shall be no obligation to give to any Person,-(a)information including commercial confidence, trade secrets or intellectual property, the disclosure of which would harm the competitive position of a third party, unless the Electricity Ombudsman is satisfied that larger public interest warrants the disclosure of such information; or(b)information which would impede the process of investigation or apprehension or prosecution of offenders.
