Section 8(2) in The Electricity Laws (Uttar Pradesh Amendment) Act, 1974
(2)No member, officer or servant of the Board shall in any legal proceeding to which the Board is not a party be required to produce any register or document, the contents of which can be proved under sub-section (1) by a certified copy or to appear as a witness to prove the matter or transaction recorded therein unless the court for reasons to be recorded, considered it necessary to make such as order."
