Section 34(4) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(4)The Commission may after considering the reply of the licensee to the notice if any make such interim order as it thinks fit at any time after the expiry of the period specified in the notice if the Commission has reason to believe that,-(a)the licensee to whom the notice was given has contravened or is contravening or is likely to contravene any of the provisions of this Act or rules or regulations made thereunder or any condition of licence; and(b)the order is necessary for the purpose of preventing such contravention.
