Section 23(2) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(2)The records of every proceeding, except those parts which for reasons directed by the Commission to be confidential or privileged, shall be open to inspection by any person other than the parties to the petition either during the proceedings 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.
