Section 41(4) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(4)The commission may, by special or general order direct that, in addition to the submission of the annual statements of accounts in the forms prescribed in sub-rule (iii), a licensee shall submit to the Commission or such other authority as it may designate in this behalf such additional information as it may require for the purpose.
