Section 16 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
16. Power of the Commission to call for information etc.
(1)The Commission may, at any time before passing orders on the 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, the discovery and production of any document or other material objects producible in evidence, the requisition of any public record from any office, the examination by a Gazetted Officer authorized by the Commission of 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 clause (1) or (2) above, 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 clauses.(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.(6)The Commission may also issue commission for the examination of witnesses.
