Section 60(8) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(8)The Commission, at any stage of the proceeding, shall have the power to summon and enforce the attendance of any person who appears to be acquainted with the facts and circumstances of the case to give evidence or to produce any document which in the opinion of the Commission appears to be material or relevant to the subject matter of the proceeding.
