Section 112(3) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
(3)The Commission may by order direct that any information, documents and other papers and materials in the possession of the Commission or any of its Officers, consultants, or representatives, which are required by law or for other reasons to be specified by the Commission to be kept confidential, shall not be available for inspection or copying. The Commission may also direct that such document, papers, or materials shall not be used in any manner except as specifically authorised by the Commission.
