Section 29(1) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(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 he 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 (being not less than 60 days from the date of publication of the notice) within which representations or objections to the proposed order may he made.and shall consider any representations or objections that are duly made and not withdrawn. The Commission shall publish notice of such representations or objections and specify a period (being not less than 30 days from the date of publication of the notice) within which further representations or objections may be made.
