Section 38 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
38.
The Commission may direct the summoning of the witnesses, discovery and production of any document or other material objects producible in evidence, to requisition any public record from any office, to get the examination by an officer of 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.
