Section 28(2) in Rajasthan Power Sector Reforms Act, 1999
(2)In determining whether it is appropriate that an interim order be made, the Commission shall have regard, in particular to, -(a)the extent to which the contravention or likely contravention by the licensee with affect the achievement of the objects and purposes of this Act:(b)the extent to which any person is likely to sustain loss or damage in consequence of anything which is likely to be done, or omitted to be done, before a final order can be made: and(c)the extent to which having regard to the provisions of this section hereinafter made there is any other remedy available in respect of the alleged contravention of a condition of license.
