Section 32 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
32. Calling for additional information.
- The Commission or the Secretary or any officer designated for the purpose by the Commission may upon scrutiny of the application, require the applicant to furnish within a period to be specified, such additional information or particulars or documents as the Commission may consider to be necessary for the purpose of dealing with the application.
