Section 75(3) in The Electricity (Supply) Act, 1948
(3)The Board may at any time by notice in writing require any licensee [or person or agency] [ Substituted by Act 115 of 1976, Section 30 (w.r.e.f. 8.10.1976).] supplying electricity for public or private purposes or generating electricity for his own use to furnish it with such information and accounts relating to such supply or generation and in such form and manner as the notice may specify:[Provided that nothing in this sub-section shall be deemed to empower the Board to require a Generating Company to furnish it with any information or accounts.] [ Inserted by Act 115 of 1976, Section 30 (w.r.e.f. 8.10.1976).][75-A. Annual Reports and accounts of Generating Company.- [* * * *]
