Section 11(4) in The U.P. Electricity Reforms Act, 1999
(4)Notwithstanding anything contained in any other law for the time being in force, the Commission may, by general or special order, call upon any person, including a generating company or a licensee, to furnish periodically any information, concerning the activities carried on by such person relating to generation, transmission, distribution or supply or use of electricity, or with regard to the connection between such person and any other person or undertaking including information relating to the organisation, business and cost of production of electricity to enable the Commission to carry out its functions under this Act.
