Section 35 in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
35. Inspection of Commission's records and confidentiality.
(1)Records of every proceeding, information, documents etc. which are produced before the Commission, its officers, representatives or consultants except those parts of it which for reasons specified by the Commission are declared by the Commission to be confidential or privileged or otherwise not to be disclosed to any person, shall be open to inspection by all the parties to the proceedings subject to such party complying with such terms as the Commission may direct from time to time including terms in regard to time, place, and manner of inspection and payment of such fees as the Commission may specify.(2)Any person shall be entitled to obtain certified copies of the orders, documents and papers from the Commission subject to payment of such fee and compliance with such other terms as the Commission may direct.
