Section 28(2) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(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 will 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, in contravention of the relevant condition or requirement, before a final order can be made; and(c)the extent to which (having regard to the provisions hereinafter provided in this section) there is any other remedy available in respect of the alleged contravention of a relevant condition or requirement.
