Section 50 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
50.
The Commission may pass such orders at it thinks fit for collection of information, inquiry, investigation, entry, search, seizure, and without prejudice to the generality of its power in regard to the following :-(a)The Commission shall specially authorise, the Secretary or any other Gazette Officer to enter any building or place where there is reason to believe that any document or record relating to the subject matter of its inquiry or adjudication under the Act, may be found and to seize or take extracts or copies thereof.(b)The Commission, may, at any time, direct the Secretary or any one or more officers or consultants or any other person as the Commission may consider appropriate to study, investigate or furnish information in respect to any matter within the purview of the Commission under the Act.(c)The Commission may for the above purpose give such other directions as it may deem fit and specify the time within which the report is to be submitted or information furnished.(d)The Commission may issue or authorise the Secretary or any other officer to issue directions to any person to produce before it the books, the accounts, other records, etc. for examination or retention thereof by such officer and/or to furnish the required information to such officer.(e)The Commission may issue such direction as may be necessary for the purpose of collecting any information, particulars or documents required for the proper discharge of its functions.(f)If any such report or information obtained appears insufficient or inadequate, the Commission or the Secretary or an officer authorised for such purpose may give directions for further enquiry, report and furnishing of information.
