Section 10 in Central Electricity Authority (Furnishing of Statistics, Returns and Information) Regulations, 2007
10. Right of access to records or documents.
- The Authority or any person authorized by it in writing on its behalf shall, for the purposes of the collection of any statistics under these regulations, have access to any relevant record or document in the possession of any person required to furnish any information or return under these regulations and may enter at any reasonable time any premises where he believes such record or documents to be available and may inspect or take copies of relevant records or documents or ask any question necessary for obtaining any information required to be furnished under these regulations.
