Section 51 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
51.
The Commission may direct summoning of witnesses, discovery and production of any document or other material objects producible in evidence, requisitioning of any public record form any office, examination by an officer of the Commission of books, accounts or other documents or information in the custody or control of nay person which the Commission considers relevant for deciding the matter before it.
