Section 19 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
19. Inspection of records and supply of certified copies.
(1)Records of every proceeding shall be open, as a matter of right, to the inspection of the parties or their authorised representatives at any time either during the pendency of the proceeding or after the orders are passed, subject to payment of fee and complying with such other terms as the Commission may direct including in regard to time, place and manner of inspection.(2)Records of every proceeding, except those parts which for reasons specified by the Commission are confidential or privileged, shall be open to inspection by any person other than the parties to the case either during the Proceeding or after the orders have been passed, subject to such person complying with such terms as the Commission may direct from time to time including in regard to time, place, and manner of inspection and payment of fees.(3)Any person shall be entitled to obtain certified copies of the orders, decisions, directions and reasons in support thereof given by the Commission as well as the pleadings, papers and other parts of the records of the Commission to which he is entitled for inspection under this Regulation subject to payment of fee and complying with other terms which the Commission may direct.
