Section 26(2) in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007
(2)The Board may direct summoning of the witnesses, discovery and production of any document or other material objects produceable in evidence, requisition of any public record from any office, examination by an officer of the Board the books, accounts or other documents or information in the custody or control of any person which the Board considers relevant to the matter.
