Section 57 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
57.
Records of every Proceeding, except those parts which for reasons specified by the Commission are confidential or privileged, shall be open to inspection by any person other than the parties to the case either during the Proceeding or after the orders have been passed, subject to such person complying with such terms as the Commission may direct from time to time including, in regard to time, place, and manner of inspection and payment of fees.
