Section 28(6) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(6)An interim order,-(a)may require the licensee to whom it relates (according to the circumstances of the case) to do, or not to do, such things as are specified in the order or which are of description so specified;(b)shall take effect from such time, being the earliest practicable lime, as is determined by the order; and(c)may be revoked, modified or rescinded at any time by the Commission, but in any event shall cease to have effect at the end of such period as is stated in the order unless the Commission is at that time following the procedure set out in Section 29 to declare the interim order to be a final order.
