Section 10(6) in Telangana Electricity Reform Act, 1998
(6)Notwithstanding anything contained in any other law for the time being in force, the Commission may, by a general or special order, call upon any person including the generating companies or the licensees to furnish to the Commission periodically or as and when required any information concerning the activities carried on by such person related to generation, transmission, distribution and supply or use of electricity, the connection between such person and any other person or undertaking including such other information relating to the organization, business, cost of production and other requirements as may be prescribed to enable the Commission to carry out its functions under this Act.
