Section 26 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
26. Powers of entry and seizure.
- The powers of entry and seizure shall be governed by the provisions of section 96 of the Act which reads as "The Appropriate Commission or any officer, not below the rank of a gazetted officer specially authorised in this behalf by the Commission, may enter any building or place where the Commission has reason to believe that any document relating to the subject matter of the inquiry may be found, and may seize any such document or take extracts or copies there from subject to the provisions of section 100 of the Code of Criminal Procedure, 1973, in so far as it maybe applicable."
