Section 65 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
65.
(i)The Commission may get the books and records of the Board/Utilities concerned, examined by the officers and/or by consultants, as and when necessary. The report of the officers/consultants shall be made available to the parties concerned and they shall be given opportunity to react on the report in the manner as prescribed in clauses 40 and 53 of these Regulations.(ii)The Commission may require the Board/Utilities to give such other information, particulars and documents as considered appropriate to enable the Commission to assess Board's/Utility's calculations.
