Section 20(3) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(3)Any person shall be entitled to obtain certified copies of the orders, decisions, directions and reasons in support thereof given by the Commission as well as the pleadings and papers and other parts of the records of the Commission to which he is entitled, subject to payment of fees and compliance with such other terms as the Commission may direct.
