Section 28 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
28. Inspection of records of proceedings and supply of certified copies.
(1)All the records of the proceeding including documents, statements, photographs, recordings whether audio or video, shall be exclusive property of the Commission and can not be copied, printed, screened, published, quoted or broadcasted without prior and written approval of the Commission.(2)Records of every proceeding shall be open for inspection by the parties or their authorised representatives at any time either during the proceeding or after the orders are passed, subject to payment of fee and compliance with other terms the Commission may direct.(3)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 for inspection by any person other than the parties to the petition 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.(4)Any person shall be entitled to obtain certified copies of the orders, decisions, directions and reasons in support thereof given by the Commission as well as of the pleadings, papers and other parts of the records of the Commission to which he is entitled subject to payment of fee and compliance with other terms which the Commission may direct.
