Section 23(3) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(3)The arbitrator after hearing the parties shall pass a speaking award giving reasons for the decision on all issues arising for adjudication and forward the award [with relevant documents] [Inserted by Regulation No. 8, dated 28.8.2000.] to the Commission within such time as the Commission may specify.
