Section 29(5) in The Orissa Electricity Reform Act, 1995
(5)The Commission shall, for the purpose of Sub-section (4).(a)serve on the licensee to whom the proposed final order relates such notice as appears to the Commission to be requisite, of its proposal to modify the proposed final order, together with details of such modifications.(b)specify in that notice the period not being less than thirty days from the date of the service of the notice, within the representations or objections to the proposed modifications can be made; and(c)consider any representations or objections which are duly made and not withdrawn within ten days of the receipt thereof.
