4. Power to require accounts, statistics and returns .-It shall be the duty of each [State Electricity Board, Generating Company,] State Government Electricity Department or other licensee or person supplying electricity for public or private purposes, or generating electricity for its or his own use [or consuming electricity ] [ Inserted by Act 115 of 1976, Section 6 (w.r.e.f. 8.10.1976).]to furnish to the Authority such accounts, statistics [, returns or other information] [ Substituted by Act 115 of 1976, Section 5, for " State Electricity Board" and " and returns" , respectively (w.r.e.f. 8.10.1976).] relating to the generation, supply and use of electricity as it may require and at such times and in such form and manner as it may direct.
[4-A. Directions by Central Government to the Authority.-(1) In the discharge of its functions, the Authority shall be guided by such directions in matters of policy involving public interest as the Central Government may give to it in writing.(2)If any question arises as to whether any such direction relates to a matter of policy involving public interest, the decision of the Central Government thereon shall be final.
