Section 65(i) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(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.
