Section 40(iv) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(iv)The report or the opinion received from such person shall form part of the record of the case and the parties shall be given the copies of such report or opinion, on payment of a fee to be fixed by the Commission. The parties shall be entitled to file their version either in support or in opposition to the report or the opinion.
