Section 29(4) in Andhra Pradesh Electricity Reform Act, 1998
(4)The requirements mentioned in Sub-section (3) above are that the Commission shall,(a)serve on the licensee to whom the proposed final order relates such notice as appears to the Commission requisite of its proposal to modify the proposed final order, together with details of such modifications;(b)in that notice specify the period (being not less than 30 days from the date of the service of the notice) within which 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to the proposed modifications can be made; and(c)consider any representations or objections which are duly made and not withdrawn within 10 days of the receipt thereof.
