Section 59 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
59. Inspection of records and supply of certified copies.
- Records of every proceeding shall be, open, as a matter of right, to the inspection of the parties or their authorised representatives at any time either during the proceeding or after the orders are passed, subject to payment of fee and complying with other terms the Commission may direct.
