Section 25(3) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(3)On receipt of the report from the appointed Investigating Authority, and after giving an opportunity to the licensee or generating company, as the case may be, to make a representation in connection with the report, the Commission may make an order to require the licensee or the generating company to take such action in respect of any matter arising out of the report as the Commission may think fit.
