Section 19 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
19. Power of the Commission to call for information etc.
(1)The Commission may, at any time before passing orders on any matter, require the parties or any one or more of them or any other person whom the Commission considers appropriate, to produce such documentary or other material objects as evidence as the Commission may consider necessary for the purpose of enabling it to pass orders.(2)The Commission may direct the summoning of the witnesses, discovery and production of any document or other material objects producible in evidence, requisition any public record from any office, examination by an officer of the Commission the books, accounts or other documents or information in the custody or control of any person which the Commission considers relevant for the matter.(3)The Commission may, if it considers appropriate, allow any of the parties or others specified in sub-regulations (1) or (2) to adduce such further documentary or other evidence in regard to evidence made available by any of the parties or other persons under the said sub-regulation.(4)The Commission may, at any time, summon and enforce the attendance of any person and examine him on oath.(5)The Commission may receive evidence by way of affidavit.
