Section 35 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
35. Final orders for preventing contraventions.
(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 of the proposed final order to the licensee-(a)stating that it proposes to make the final order or as the case may be declare the interim order to be a final order,(b)setting out the matters referred to in sub-section (3) of Section 334 in respect of the proposed final order; and(c)specifying the period being not less than thirty days from the date of the notice within which the licensee may show cause why the proposed order may not be made.(2)The Commission may, after considering the reply of the licensee to the notice, pass such final order as it thinks fit.(3)Where the Commission has made a final order it shall as soon as possible thereafter serve a copy of the order on the licensee and publish the same in such manner as deemed fit.(4)The Commission shall as soon as practicable after making a final order, require the licensee to do or abstain from doing such things as are specified in the order
