Section 18(3) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(3)Where the Commission is of the opinion that it is necessary so to do for the purposes of this Act, it may require by an order in writing to any person-(a)to produce before or to allow examination by an officer specified in the said order such books, accounts or other documents in the custody or control of that person relating to any matter concerning the transmission, distribution, supply or use of electricity as may be specified in the order, and(b)to furnish to the officer specified in the order such information in his possession, power or control as may be specified in the order.
