Section 28(7) in Rajasthan Power Sector Reforms Act, 1999
(7)As soon as practicable after making an interim order the Commission shall, -(a)serve a copy of the order on the licensee to whom the order relates:(b)publish the order in such manner as it considers appropriate for the purpose of bringing it to the attention of the persons likely to be affected by it: and(c)commence proceedings to declare the interim order to be a final order, in accordance with section 29.
