Section 21 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
21. Inspection of records and supply of certified copies.
(1)The records of proceeding shall be open to the inspection of the parties or their authorized representatives either during the proceeding or after the orders are passed, subject to payment of fees and compliance with such other terms as the Commission may direct.(2)The records of every proceeding, except those parts which for reasons specified by the Commission are confidential or privileged, shall be open to inspection by persons 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.(3)A 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 the pleadings and papers and other parts of the records of the Commission to which he is entitled to inspect under Regulations (1) or (2) above subject to payment of fees and compliance with such other terms as the Commission may direct.
