Section 22 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
22. Power of the Commission to call for further information, evidence, etc.
(1)The Commission may, at any time before passing orders on the matter, require the parties or any one or more of them or any other person whom the Commission considers appropriate to produce such documentary or other evidence as the Commission may consider necessary for the purpose of enabling it to pass orders.(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.
