Section 149(3) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(3)The Investigating Authority would be empowered to examine on oath any manager, managing director or other officer of the licensee or generating company, as the case may be, in relation to his business and may administer oaths accordingly. The Investigating Authority, shall, if directed by the Commission to cause an inspection to be made.
