Section 89 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
89. The Commission may get the books and records of the utilities concerned examined by its officers and/or by consultants at any point of time during the pendency of the petition or otherwise. The report of the officers/consultants shall be made available to the parties concerned and they shall be given opportunity to react on the reports in the manner as prescribed in regulation 59.
