Section 109(3) in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
(3)The Commission may, by order, direct that any information, documents and other papers and materials produced before the Commission or any of its officers, consultants, representatives or otherwise which may be, or come into, their possession or custody, shall be confidential or privileged and shall not be available for inspection or supply of copies, and the Commission may also direct that such documents, papers, or materials shall not be used in any manner except as specifically authorised by the Commission.
