Section 8 in The Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilisation of Transmission Assets for Other Business) Regulations, 2007
8. Powers of the Commission .-
(1)The Commission may at any time direct inspection and verification of accounts, records and assets of the transmission owner for assessment of the extent of the assets of the transmission business being utilised for the other business and for ensuring compliance of the Act, the rules and these regulations.(2)The Commission may authorise any of its officers or any other person subject to such conditions, if any, as it may consider appropriate, to carry out inspection for the purpose of verification of the revenue sharable under these regulations and report to the Commission.(3)The Commission may, after considering the report under clause (2) and after giving an opportunity of representation to the transmission owner and the beneficiaries of the assets, pass such order as it may consider appropriate.
