Section 6 in Andhra Pradesh Electricity Regulatory Commission (Treatment of Other Businesses of Transmission Licensees and Distribution Licensees) Regulation, 2005
6. Powers of the Commission.
(1)The Commission may at any time direct investigation of the assets and facilities of the Licensed Business for the Other Business of the Licensee with a view to ascertaining adherence to this Regulation, covering inter alia:(a)whether the costs and expenses are being appropriately adjusted and paid as specified in clause 5 above; and(b)whether the revenues of the Other Business are properly accounted for to determine the gross turnover and the amounts payable to the Licensed Business.(2)The Commission may authorize any officer of the Commission or any professional person or expert or consultant to carry out the investigation under sub clause (1) above and submit a report to the Commission.
