Section 34 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
34. Furnishing of documents to assess the calculations.
(1)Notwithstanding the above, the Commission shall be entitled to require the licensees / utilities to give such other or further information, particulars and documents as the Commission may consider appropriate to enable the Commission to assess the licensee's / utility's calculation.(2)The licensee/utility shall forthwith supply all the information, particulars and documents directed to be furnished by the Commission.(3)The Commission may get the books and records of the utilities concerned, examined by its Officers and/or by Consultants at any point of time during the pendency of the petition or otherwise. The report of the Officers/Consultants shall be made available to the parties concerned and they shall be given opportunity to offer comments on the reports in the manner prescribed in the regulations.
