Section 34(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(1)Where the Commission is satisfied that a licensee is contravening or is likely to contravene any of the provisions of this Act or rules or regulations made thereunder or any of the conditions of the licence it shall either by an interim order under sub-section (4) or by a final order under Section 35, issue such directions as it deems proper for preventing such contravention.
