Section 29(4) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(4)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)specify in that notice 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can be made; and(c)consider any representations or objections that are duly made within the time specified and not withdrawn.
