Section 24 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
24. Supply of certified copies of documents.
(1)Any person shall be entitled to obtain copies of the orders, decisions, directions and reasons in support thereof given by the Commission as well as the pleadings, papers and other parts of the records of the Commission to which he is entitled to inspect on payment of fee and complying with other terms which the Commission may direct.(2)Every order granting, refusing or modifying interim relief and final order shall be communicated to the parties to the petition free of cost:Provided that unless ordered otherwise by the Commission, a copy of the final order, may not be sent to any party who has not entered appearance.(3)Any person desirous of obtaining a certified copy of any order of the Commission or any document forming part of the record of proceedings before the Commission, may submit an application in the prescribed Form CB-12 (Annexure-X).(4)A Register of Copy Applications shall be maintained in the form as prescribed in Form CB-13 (Annexure-XI).(5)As far as practicable, the certified copies shall be prepared in the order in which the applications are entered in Register of Copy Applications.(6)The certified copies shall be prepared by photocopying process or by typing and when the copy is so made, it shall be compared by the person preparing the copy, to satisfy himself that the copy prepared faithfully and legibly reproduces the document desired.(7)An endorsement as under shall be affixed on the reverse of the last page of the document.-(a)Sl. No. of the application;(b)Name of the applicant;(c)Date of presentation of the application;(d)No. of pages;(e)Copying fee charged;(f)Date on which copy is ready;(g)Date of delivery.(8)The endorsement shall be made with the help of a rubber stamp got prepared for the purpose. The entries shall be made in ink.(9)The fee payable for obtaining a certified copy shall be as specified in the Schedule to these regulations per page irrespective of number of words/lines in each page.Chapter -III Investigation, Inquiry, Collection of Information and Enforcement of Orders Etc.
