Section 19(2) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(2)The Commission may direct the summoning of the witnesses, discovery and production of any document or other material objects producible in evidence, requisition any public record from any office, examination by an officer of the Commission the books, accounts or other documents or information in the custody or control of any person which the Commission considers relevant for the matter.
