Section 36 in The Electricity Regulatory Commissions Act, 1998
36. Annual Report of State Commission .-(1) The State Commission shall prepare once every year in such form at such time as may be prescribed, an annual report giving a summary of its activities during the previous year and copies of the report shall be forwarded to the State Government.
(2)A copy of the report received under sub-section (1) shall be laid, as soon as may be after it is received, before the State Legislature.
