Section 20(3) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(3)The Commission or any Officer authorised in this behalf by the Commission, may enter any building or place where the Commission has reason to believe that any document relating to the subject matter of the inquiry may be found, and may seize any such document or take extracts or copies thereof subject to the provisions of Section 100 of the Code of Criminal Procedure, 1973.The Commission may also exercise the aforesaid power if it has a reason to believe that any document relevant to the inquiry or the proceedings pending before it may be destroyed, mutilated, altered, falsified or secreted.
