Section 29 in The Orissa Electricity Reform Act, 1995
29. Final orders.
(1)If the Commission proposes to make a final order or to declare an interim order to be a final order, the Commission shall give notice;(a)stating that it proposes to make the final order or to declare the interim order to be a final order;(b)setting out the information referred to in Clause (b) of Sub-section (3) of Section 28 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order may be made.(2)The Commission shall consider any representations or objections that are duly made and not withdrawn and shall publish of such representations or objections specifying a period, not being less than thirty days from the date of publication of the notice within further representations or objections may be made.(3)A notice under Sub-section (1) or (2) shall be given -(a)by publishing the notice 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 by them; and(b)by serving a copy of the notice, and a copy of the proposed final order on the licensee to whom the order relates.(4)The Commission shall not modify the proposed final order as a result of any representations or objections received following publication of the notice referred to in Sub-section (1), except.(a)with the consent to the modification of the licensee to whom the proposed final order relates; or(b)after complying with the requirements of Sub-section (5).(5)The Commission shall, for the purpose of Sub-section (4).(a)serve on the licensee to whom the proposed final order relates such notice as appears to the Commission to be requisite, of its proposal to modify the proposed final order, together with details of such modifications.(b)specify in that notice the period not being less than thirty days from the date of the service of the notice, within the 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to the proposed modifications can be made; and(c)consider any representations or objections which are duly made and not withdrawn within ten days of the receipt thereof.(6)The provisions of Clauses (a) and (b) of Sub-section (6) of Section 28 shall apply to final orders.(7)As soon as practicable after making a final order, the Commission shall with respect to the final order, follow the procedure set out in Clauses (a) and (b) of Sub-section (7) of Section 28.(8)The Commission may revoke a final order at any time, but before revoking a final order the Commission shall give notice.(a)stating that it proposes to revoke the order and setting out its effect; and(b)specifying the period not being less than thirty days from the date of publication of the notice within which representations or objections to the proposed revocation may be made, and shall consider any representations or objections which are duly made and not withdrawn within ten days of the receipt thereof.(9)If, after giving a notice under Sub-section (8) above, the Commission decides not to revoke the final order to which the notice relates, it shall give notice of its decision to the concerned persons.(10)The procedure provided in Clauses (a) and (b) of Sub-section (7) of Section 28 shall be followed for giving a notice under Sub-section (8) or (9).
