Section 90(2) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(2)Final order :(i)If the Commission proposes to make the final order or to declare an interim order to be the final order, the Commission shall give notice to the licensee :(a)stating that it proposes to make the final order or to declare the interim order to be the final order;(b)setting out the information referred to in sub-clause (1)(iii)(b) of clause 90 in respect of the proposed final order; and(c)specifying the period, not being less than sixty days from the date of publication of the notice, within which representations or objections to the proposed order may be made.(ii)The Commission shall consider the representations or objections that are duly made and not withdrawn by the licensee and shall publish details of such representations or objections specifying a period, not less than thirty days from the date of publication of notice within which further representations or objections may be made.(iii)A notice under sub-section (2)(i) shall be given by serving a copy of notice and a copy of the proposed final order on the licensee to whom the order relates, and a notice under sub-clause (2) (ii) by publishing it in such manner as the Commission considers appropriate for the purpose of bringing the matters to which the notice relates, to the attention of persons likely to be affected.(iv)The Commission shall not modify the proposed final order as a result of representations of objections received following publication of the notice referred to in sub-clause (2)(ii) except-(a)after considering the representations or objections; and(b)with the consent to the modification of the licensee to whom the proposed final order relates.
