Section 28(3) in Andhra Pradesh Electricity Reform Act, 1998
(3)If the Commission proposes to make an interim order, it shall give notice to the licensee(a)stating that it proposes to make the order;(b)setting out,(i)the relevant conditions or requirements which the proposed order is intended to secure compliance;(ii)the acts or omissions which, in its opinion constitute contravention of that condition or requirement;(iii)the other facts which in its opinion, justify the making of the proposed order; and(iv)the effects of the proposed order.(c)specifying the period (being not less than 5 days from the date of notice) within which the licensee may make representations or objections to the proposed order.
