Section 22(2) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
(2)The Commission may direct the summoning of the witnesses and production of any document or other material objects admissible as evidence, requisition of any public record from any office, 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 to the matter.
