Section 34(3) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
(3)The Commission may get the books and records of the utilities concerned, examined by its Officers and/or by Consultants at any point of time during the pendency of the petition or otherwise. The report of the Officers/Consultants shall be made available to the parties concerned and they shall be given opportunity to offer comments on the reports in the manner prescribed in the regulations.
