Section 23 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
23. Inspection of records of Proceedings.
(1)Records of every Proceeding, except those parts which for reasons specified by the Commission are confidential or privileged or otherwise not to be disclosed to any person, shall be open to inspection either during the Proceeding or after the orders have been passed, subject to such person complying with such terms as the Commission may direct from time to time including in regard to time, place, and manner of inspection and payment of fees.(2)The application for inspection of documents shall be in the Form A-7 (Annexure VII) and shall be accompanied by a fee of Rs.100 for each inspection for one day in the form of Demand Draft/Pay Order in favour of Secretary, Delhi Electricity Regulatory Commission, New Delhi.(3)The inspection of records shall be allowed on any working day ordinarily during 1430 hours to 1630 hours in the presence of an officer authorised for that purpose.(4)The person inspecting the records shall not in any manner cause dislocation, mutilation, tampering or damage to records in the course of inspection.(5)The officer supervising the inspection may at any time prohibit further inspection if in his opinion any of the records are likely to be damaged in the process of inspection and shall immediately make a report about the matter to the Secretary and seek further orders on the matter.(6)A register for inspection of records in the format as per Form A-8 (Annexure VIII) shall be maintained.
