Section 109(3) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(3)The Commission may, by order, direct that any information, documents, other papers and materials in the possession of the Commission or any of its officers, consultants and representatives, which are required by law or for other reasons to be specified by the Commission to be kept confidential or privileged, shall not be available for inspection or supply of copies.
