Section 6(3) in Andhra Pradesh Provisional Transmission and Bulk Supply Licence, 1999
(3)"Information" under this condition shall include any documents, accounts, estimates, returns or reports whether or not prepared specifically at the request of the State Government or Commission of any description specified by the State Government or Commission. This information may be for;(a)the Commission's own purpose; or(b)the purposes of the Government of India; or(c)the purposes of the State Government; or(d)the purposes of the Central Electricity Authority.
